BISHNUDEO SAH Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THIS writ application has been preferred by the petitioner for a direction to the respondents to accept his date of birth as 15th June. 1959 as recorded in his service book. Further prayer has been made to prohibit the respondents from accepting the medical report in respect of his date of birth.

(2.) ACCORDING to the petitioner, his date of birth is 15th June, 1959, but the respondents are treating his date of birth as 14th December, 1949 on the basis of a medical report, which is illegal. It is submitted on behalf of the petitioner that the father of the petitioner was also in the services of the Electricity Board and in his service book, his date of birth was recorded as 1st July, 1937 and if the date of birth of the petitioner is accepted as in the year 1949, it will be presumed that the petitioner was born only twelve years after the birth of his father, which will incorrect and improper.

(3.) ON 14th December, 2000, the medical board consisting of the Heads of the Departments of FMT, Radiology and Orthopedics of the PMCH, Patna, assessed the petitioners age as 50 -52 years, average 51 years, and on that basis, the respondents have treated the age of the petitioner as 51 years as on 14th December 2000. In the facts and circumstances, here being interpolation in the dale of birth of the petitioner as recorded in his service book for which a medical report has already been submitted by the medical board assessing the petitioners age. I find no ground to interfere with the same.