Amareshwar Sahay, J. - (1.) HEARD the parties and with their consent, this writ petition is being disposed of finally at this stage itself.
(2.) IN the present writ petition, the petitioner has prayed for quashing the letter dated 29.07.2006 as contained in Annexure - 4 to the writ petition, issued by the respondents, informing him that he would attain the age of 60 years as per the Company's Records on 03.03.2007 and accordingly, he shall be released from service of the Company w.e.f. 31.03.2007 (A/N). The petitioner entered in the service of the respondents -Company in 1973 and according to him, he submitted his Matriculation Certificate before the authorities of the respondents showing his date of birth as 24.01.1953. As per his date of birth mentioned in the Matriculation Certificate, he would attain the age of 60 years on 25.01.2013. Further, according to the petitioner, he was subsequently promoted to different posts on consideration of his Matriculation Certificate. Prior to issuance of the impugned Annexure -4, he was working as a Loading Inspector.
(3.) THE grievance of the petitioner is that suddenly, the impugned letter, as contained in Annexure -4, has been issued whereby he has illegally and prematurely been ordered to retire from the service on and from 31.03.2007 on the ground that as per the records of the Company he completed the age of 60 years on 03.03.2007.;