DILIP KUMAR PANDA Vs. STEEL AUTHORITY OF INDIA

JUDGEMENT

(1.) This writ petition has been preferred by the original applicant of O.A. No.051/00153/2016 which was preferred before Central Administrative Tribunal, Patna Bench, Circuit Bench, Ranchi. This application was dismissed by the learned Central Administrative Tribunal vide judgment and order dated 22nd December, 2017, hence, the original applicant has preferred the present writ petition, for change of date of birth from 13th December, 1952 to 4 th May, 1953, which was not accepted by the Central Administrative Tribunal and, hence, this writ petition has been preferred by the original applicant.

(2.) Having heard learned counsel for the parties and looking into the facts and circumstances of the case, it appears that this petitioner had joined the service of the respondents in the year 1974. He was working on a supervisory post of Foreman (Electrical). The O.A. was preferred in the year 2016 after retirement in the year 2012 for the change of date of birth.

(3.) It appears that two types of Matriculation Certificates and a dozen type of documents are referred in paragraph nos.7, 9 and 12 of the order passed by the Central Administrative Tribunal.