SATYAM SINGH Vs. INDIAN IRON & STEEL CO.LTD.

JUDGEMENT

(1.) THIS writ petition has been preferred by the petitioner against the order contained in letter no. 246 dated 31st October, 2005 issued by the respondents, whereby and whereunder petitioner has been informed that he will retire with effect from 1st February, 2006 on attaining the age of 60 years.

(2.) ACCORDING to the petitioner, his date of birth is 31st December, 1955 as per the Matriculation certificate and thereby he has prayed for direction on the respondents to correct his date of birth, on the basis of the matriculation certificate.

(3.) FROM the record, it appears that originally the petitioner was appointed under private employer, the owner of the Colliery in March, 1972 and subsequently he was appointed in Indian Iron and Steel Company Ltd. on 1st February, 1974. In the Form -B, neither date of birth has been mentioned, nor age has been shown therein. It further appears that no statutory Form -B Register was opened, but there appears to be a Register, which was kept by the erstwhile private owner, wherein his age was shown to be 24 years'. According to the respondents, there being no further record to verify the age at the time of appointment of petitioner for the present Company, the Medical Board assessed the age and the Medical Officer vide his report, as contained in Annexure -A to the counter affidavit, assessed the age of petitioner as 28 years'.