LAXMI NARAYAN SINGH Vs. BHARAT COKING COAL

JUDGEMENT

(1.) IN this writ petition, the dispute is with regard to age/date of birth of the petitioner.

(2.) MRS . M.M. Pal, learned Counsel appearing for the petitioner, submitted that the Age Determination Committee (for short "the Committee") determined the petitioner's age as 38 years on 22.8.1986, according to which, his date of birth comes to 22.8.1948 and the same was mentioned in his service excerpt as well as in the Identity Card also. But petitioner has been superannuated with effect from 31.8.2006 before completing 60 years. She lastly submitted that, in any event, the respondents be directed to get the petitioner's age determined by constituting a fresh Medical Board.

(3.) IT appears that a copy of the purported letter dated 22.9.1986 with it's enclosed list of age assessment (Annexure 5) was not supplied to the counsel for the respondents. Accordingly, in paragraph 20 of the counter affidavit, the respondents stated that the genuineness and correctness of such letter can be verified only after a copy of the same is supplied. After a copy of the said letter was supplied, a supplementary counter affidavit on behalf of the respondents was filed stating therein that the said letter alongwith the enclosed list was neither available in Katras Area Office nor in the different Units of Katras Area, to which the said letter is said to have been addressed and sent. Thus the respondents have doubted and disputed the genuineness of the said letter dated 22.9.1986 relied by the petitioner.