M. Jeyapaul, J. - (1.) CM No. 11120 -C of 2013: For the reasons set out in the application, the application is allowed. RSA No. 4115 of 2013:
(2.) THE unsuccessful plaintiff before both the Courts below has preferred the present appeal. A suit was filed by the plaintiff for declaration to the effect that his date of birth was 7.2.1955 and consequently, he be reinstated in service along with consequential benefits of arrears of pay.
(3.) PLAINTIFF has contended that he was appointed on 1.10.1968 in H.S.E.B. as work -charged T -Mate. He was retired from service by Nigam on 29.2.2008 on attaining superannuation. His date of birth was 7.2.1955 but based upon wrong entry in service book/records that he was born on 7.2.1950, he was retired from service.;