BUTTAN MAHTO Vs. MANAGEMENT OF BOKARO STEEL PLANT

JUDGEMENT

(1.) HEARD the parties finally.

(2.) THE petitioner has challenged the award dated 26.7.2006 passed by the Presiding Officer, Labour Court, Bokaro Steel City in Reference Case No. 7 of 2004.

(3.) THE Labour Court found that there were typing mistakes in the Personal Data Form such as petitioner's date of birth was typed as 10.1.1967 though he joined on 25.2.1967. Similarly the age 22 was incorrectly typed in place of 24 years, as the petitioner himself had presented he filled up attestation form with his signature and date dully attested by a Gazetted Officer in which he clearly declared his date of birth as 10.2.1943 and present age 24 years. Therefore, apparently there was typing mistake in the Personal Data Form which was corrected immediately when it came to the notice of the Management in 1967 itself but at the fag end of service, the petitioner raised such dispute without showing anything to substantiate his claim that his date of birth was 10.2.1945. Non -production of Medical Fitness Certificate by the Management is of no consequence as the same is not the proof of age.