R.B. Misra, J. - (1.) Heard Sri G.B. Singh, learned Counsel for the petitioner and Sri A.K. Mehrotra, learned Counsel for the respondents.
(2.) In this petition prayer has been made for quashing the order/notice dated 19.8.2000 issued by the respondent No. 1 indicating that after completing age of 58 years taking the date of birth entered into service book the petitioner was to retire on 18.1.2001 from service.
(3.) The petitioner has challenged the said notice in the present writ petition by saying that petitioner was appointed as a line Collie in the Electricity Department in the office of Sub-Division Officer, Karvi, District Banda in the year 1967 and at the time of entering into service his date of birth 18.1.1943 was entered into service book and later on 2.4.1968 the petitioner also indicated that his date of birth is 18.1.1943. Since the petitioner is not High School pass and he could not understand the importance of date of birth entered into service book, therefore, at his request a letter dated 1.11.1995 was issued by the Executive Engineer for getting medical certificate from the Chief Medical Officer, Banda and the petitioner in this reference approached the Chief Medical Officer, Banda, who on the physical appearance of the petitioner assessed his date of birth as 52 years and on the strength of such medical certificate issued on the physical appearance of the petitioner his date of birth would be in August, 1944.;