- (1.) THE controversy raised in the writ application relates to the date of birth of the petitioner. The petitioner was employed as Khalashi in ME (S) Department of the Indian Iron and Steel Company Ltd. , Burnpur Works (now IISCO Steel Plant ).
(2.) THE Senior Manager (F and A) of the said organization issued permanent engagement form on 2nd December, 2005. On 28th March, 2006, the petitioner submitted a representation before the Chief personnel Manager (Works) seeking correction of his age as it was wrongly recorded in the permanent engagement form. This was followed up by submitting another representation on 27th July, 2006. Such correction was sought for referring to the date of birth, as mentioned in the Admit Card, copy of which been annexed and marked as annexure p1 at page 17 to the writ application.
(3.) MR. Bose with Mr. De. appearing as learned counsel for the writ petitioner submitted that the authority concerned has been callously indifferent to the genuine grievances ventilated in such representation and the same have not received attention those deserve. He further submitted that due to no fault on the part of the petitioner and as a result of consistent laches on the part of the authority, the writ petitioner would have to retire three years, before the date of his actual retirement.;