- (1.) THE Court : By the present writ petition the petitioner inter alia has prayed for a writ in the nature of Mandamus commanding the respondents to correct the date of birth of the petitioner as May 2, 1955 as per the school certificate and admit card and a writ in the nature of Mandamus to declare the date of birth recorded in the official records as illegal.
(2.) THE case of the petitioner inter alia is that he is an employee of the Eastern Coal-Fields Limited, i.e., the respondent no. 2 herein. He appeared at the School Final examination and in the admit card, which was issued to him, it appears that the date of birth was May 2, 1955. He thereafter pursued his further studies and obtained post- graduate degree in sociology as well as a degree in law. In 1987 the respondents authorities supplied to all employees service excerpts to raise any objection with regard to the same so that the mistake could be rectified. He found that his date of birth was correctly mentioned and as such he did not raise any objection in the columns specified for that. The further case of the petitioner is that the respondents had forwarded particulars of the family and the nomination of the petitioner in the year 1998. From that also it appeared that May 2, 1955 was accepted by the authorities on his date of birth. But when he learnt that in the service record his date of birth was mentioned as 1952 he raised a dispute regarding his date of birth and the respondent no. 5 herein wrote a letter to the General Manager (System) to the headquarter of the respondent no. 2 with a request to confirm the record regarding the date of birth of the petitioner in the system record of the headquarter. Thereafter, the respondents had forwarded an application before the West Bengal Board of Secondary Education for verification of the result and the date of birth of the petitioner and the Board of Secondary Education in turn replied that the date of birth of the petitioner is May 2, 1955.
(3.) THE petitioner thereafter requested the Senior Manager (P)IR, Headquarters of the respondent no. 2 to correct his date of birth as per the school certificate. This has been regretted by the respondents and the petitioner alleged that finding no alternative he had to file this present writ petition.;