SULEMAN KHALKHO Vs. CENTRAL COAL FIELD LIMITED

JUDGEMENT

(1.) In pursuance to the order dtd. 27/11/2018, Ms. Swati Shalini, learned counsel for the Respondents-CCL has produced the Form B Register pertaining to the petitioner, wherein, the date of birth of the petitioner has been recorded as 1/3/1948 containing the signature of the petitioner thereon and after perusal of the Form B Register, the same is returned to the learned counsel for the Respondents-CCL.

(2.) Heard Mr. Deepak Kumar Dubey, learned counsel for the petitioner as well as Mr. A. K. Das, learned counsel for the Respondents-CCL, being assisted by Ms. Swati Shalini, learned counsel.

(3.) In the accompanied writ application, the petitioner has, inter alia, prayed for quashing the office order dtd. 23/10/2007, passed by the Respondent No. 3, pertaining to the notice of superannuation with effect from 29/2/2008 and further for direction upon the respondents to permit the petitioner to discharge his duty on the basis of his date of birth recorded in service excerpts i.e. 21/3/1958.