Amareshwar Sahay, J. - (1.) HEARD the parties.
(2.) THE petitioner, who was an employee of the Bharat Coking Coal Limited, has filed this writ application for direction to the respondents to change his date of birth as 18/12/1952 as per the matriculation certificate issued by the Bihar School Examination Board, showing him to have passed the said matriculation examination in the year 1972. The petitioner states that he was initially appointed in Bagdigi colliery on 17/10/1971 and at the time of entry in the service his date of birth was recorded as 1950 and the same was mentioned in his service record, i.e. in the Form B Register. It is stated by the petitioner that he produced the Matriculation certificate before the authorities concerned in the year 1972 for correction of his date of birth from 1950 to 18/12/1952 but no action has been taken. According to the petitioner, his date of birth mentioned in the Matriculation Certificate, i.e. 18/12/1952 should be taken for calculation his date of retirement.
(3.) AS it appears from the counter affidavit filed by the respondents that the petitioner entered in service in the year 1971 and at that time his date of birth was recorded in the service record, such as Form B register as 01/07/1950. The petitioner was not a matriculate at that time when he joined the service. It is important to note that admittedly, the Form B Register, which is a statutory register, bears the signature of the petitioner.;