Rakesh Tiwari, J. - (1.) Heard learned counsel for the petitioner and learned standing counsel for the respondents.
(2.) The petitioner has filed this writ petition with the prayer to issue a writ, order or direction in the nature of certiorari quashing the impugned order of termination dated 20.9.1997 and the order dated 16.3.1998 (Annexures-6 and 20 to the writ petition respectively). The order dated 20.9.1997 is to the effect that the petitioner had unauthorisedly and illegally remained in employment with effect from 30.6.1993 to 19.9.1997 on the basis of Incorrect date of birth given at the time of entry into service. Annexure-20 is the order dated 16.3.1998 passed by the appellate authority dismissing the appeal of the petitioner arising out of the order dated 20.9.1997 passed by respondent No. 3 terminating the services of the petitioner.
(3.) The brief facts of the case are that the petitioner was initially appointed on 1.3.1960 in Cooper Alien Company, a Unit of B.I.C. where his date of birth was recorded as 1935. Cooper Alien Co. was taken over along with North West Tannery in the year 1969. The Corporation was nationalised and renamed as T.A.F.C.O. Later on, when the petitioner entered into service of T.A.F,C.O. In October, 1970, he gave the year of his birth as 1942. The petitioner retired from the service of the Corporation with effect from 29.9.1997 on the basis of the age recorded in the records of the Cooper Alien Company which had been taken over by the Corporation.;