PANCHDEO SINGH Vs. BHARAT COCKING COAL LIMITED

JUDGEMENT

(1.) In the captioned writ application, the petitioner has inter alia prayed for quashing the identification certificate dated 27.03.2006, wherein the date of birth of the present petitioner is mentioned as 25.03.1948 and also for quashing order of superannuation dated 20.12.2006 considering the date of birth of the petitioner as 25.03.1948. Further prayer has been made for payment of his salary from April, 2008 to October, 2010 after taking into consideration the date of birth of the petitioner as 19.10.1950 and further prayer has been made for direction upon the respondents to compute the pension and other retiral benefits in terms of the last pay that was supposed to be drawn by the petitioner.

(2.) The facts, as delineated in the writ application, in brief is that the petitioner was appointed on 25.03.1973 as an employee of BCCL, where after his service book was opened mentioning his date of birth as 19.10.1950. Basing on such entry, in other service excerpts, the date of birth of the petitioner was mentioned as 19.10.1950. But surprisingly, the date of birth of the petitioner was mentioned in Identification Certificate dated 27.08.2006 as "25.03.1948" and thereafter the respondents-authorities erroneously passed order of superannuation dated 20.12006 considering his wrong date of birth i.e. 25.03.1948.

(3.) Heard Mr. Prashant Pallav, learned counsel for the petitioner and Mr. Anoop Kumar Mehta, learned counsel being assisted by Mr. Atul Rai, learned counsel for the respondents-BCCL.