BHEKH LAL GANJHU Vs. CENTRAL COALFIELD LIMITED

JUDGEMENT

(1.) Heard learned senior counsel for the appellant and the learned counsel for the respondent Central Coalfield Limited, (for short CCL).

(2.) The appellant is aggrieved by the impugned Judgement dated 13.12.2018, passed by the Hon'ble Single Judge, in W.P.(S). No.3571 of 2017, whereby, the writ application filed by the appellant, seeking correction in his date of birth, by referring him to the Medical Board for assessment of his age, has been dismissed by the Writ Court.

(3.) The facts of this case are that the mother of the appellant was in service of the respondent CCL, who took VRS in the year 1999, and at her place, the appellant was appointed to the post of P/R in Giddi Washery, under the CCL. In the service book of the mother of the appellant, which was prepared in the year 1987, the age of the appellant was shown to be 15 years, and accordingly, at the time of his appointment in the year 1999, the appellant claimed to be 27 years old, claiming the year of his birth to be 1972, on the basis of the entry of his age as 15 years in the service book of his mother. The appellant claims to be an illiterate person, having no certificate with regard to the date of birth. While being appointed, the medical examination of his age was made, and by appearance, he was assessed to be of 34 years of age, as on 15.04.1999. This document also bears the signature of the appellant. Pursuant to the appointment, the appellant started working and it is for the first time in the year 2015, he claims to have the knowledge about his age recorded in his service record. Thereafter, he claimed that there was wrong entry of his age, and ultimately, he approached this Court in W.P.(S) No. 3571 of 2017, for correction of the year of his birth from 1965 to the year 1972, claiming that the matter of the petitioner be referred to the Medical Board for re-determination of his age.