TARUN MALAKAR Vs. THE STATE OF WEST BENGAL & ORS
LAWS(CAL)-2019-9-207
HIGH COURT OF CALCUTTA
Decided on September 25,2019

Tarun Malakar Appellant
VERSUS
The State Of West Bengal And Ors Respondents

JUDGEMENT

AMRITA SINHA,J. - (1.) The petitioner is a bus driver of the Calcutta Tramways Company (1978) Limited. He was appointed on 1st October, 2010. The date of birth recorded by the Company in the service records of the petitioner is 1st March, 1961 (Nineteen Hundred and Sixty One). The identity card which was issued in favour of the petitioner mentions his date of birth as 1st March, 1961.
(2.) The traffic department of the Company published a retirement list of April, 2019 to March 2020 containing the names of the employees who will retire on superannuation grounds from 30th April, 2019 to 31st March, 2020 on completion of 60 years of age. The name of the petitioner figures in the said list wherein his date of birth is recorded as 1st January, 1960. The petitioner submits that the date mentioned in the retirement list is contrary to the records of the Company.
(3.) The learned Advocate representing the respondents submits that the same is a typographical mistake. The learned advocate submits that the petitioner has made a further claim that his year of birth is 1966 and he has made a prayer for correction of his date of birth in his service records.;


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