SURENDRA NATH SINGH Vs. BHARAT COKING COAL LTD.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) Petitioner has approached this Court with a prayer for quashing the letter dated 30.05.2012, whereby the petitioner has been given information regarding his superannuation on 30.11.2012, ignoring the fact that petitioner is regularly raising objection in this regard since 1994, when he was transferred to Sudamdih Coal Washery from Sudamdih Shaft Mines Area.

(3.) The facts of the case lies in a narrow compass. The petitioner joined the services of the Bharat Coking Coal Ltd. on 27.12.1974 and was posted as Time Rated Worker in Sudamdih Shaft Mines of BCCL, Dhanbad. In the year 1980, he had been transferred to Sudamdih Coal Washery and in the year 2006 he was granted the 1st ACP. However, the service records of the petitioner did not come to Sudamdih Coal Washery and in the excerpt of attendance register, the date of appointment of the petitioner is mentioned as 27.12.1974 and date of birth is given as 08.12.1954 at Sl. No. 96. The petitioner was also issued ID Card wherein the column of date of birth has been kept vacant due to which the petitioner has the impression that his date of birth has not been mentioned in the service records. It is the further case of the petitioner that the Nominee Form of the petitioner was prepared on 26.06.1987 and in that also the date of birth of the petitioner is given as 08.12.1954 and hence, petitioner has no any suspicion regarding his date of birth at that very time. Subsequently, when he was transferred to Sudamdih Coal Washery, a new Form 'B' was prepared by the respondent-Management and then the petitioner got the information regarding change of his date of birth. Upon getting such information, petitioner represented before the respondent-authorities to correct his date of birth as per CMPF Record of 107.1994. However, the respondents were sitting tight over the matter for several years and finally, vide letter dated 30.05.2012, the respondents informed the petitioner that he is going to retire on 30.11.2012. Thereafter, vide letter dated 05.07.2013, the petitioner was informed to appear before the Medical Board, Koyla Nagar Hospital on 10.07.2013 at 09:30 AM, after a year of his retirement, which create a panic in the mind of the petitioner and high handnesses of the respondents. Hence, the petitioner has no option but to knock the door of this Honourable Court by filing the instant writ application for redressal of his grievances.