COAL INDIA LTD. Vs. ARDHENDU BIKAS BHATTACHARJEE

JUDGEMENT

(1.) We have heard counsel for the parties.

(2.) Special leave granted.

(3.) The appellant Coal India Limited has impugned the judgement and order of the High Court of Calcutta dated 6.04.2004 whereby the appeal preferred by the appellant herein against the judgement of the learned Single Judge was dismissed. As a consequence the appellant was directed to change the date of birth of the respondent in their record from 31.12.1938 to 26.01.1943. This was done in the year 1995 when in normal course on the basis of date of birth declared by the respondent earlier he would have retired in December 1996.