S.N. Pathak, J. - (1.) Heard the parties.
(2.) The petitioner in this writ petition prays for quashing the impugned notice of superannuation issued by the respondent no. 6 vide reference dated 21/29.12.2018 as contained in Annexure-9, of the writ petition, wherein the petitioner has been informed to be superannuated w.e.f. 31.05.2019 on attaining the age of superannuation i.e. 60 years.
(3.) Learned counsel for the petitioner submits that the respondents have not considered the actual date of birth of the petitioner as mentioned in Mark-sheet as the petitioner has appeared in Matriculation examination in the year 1980 prior to his appointment in the year 1982. The petitioner has passed class VIII with 2nd Division in the year 1978 and transfer certificate was issued to him by the Head Master of the school. In the matriculation mark sheet his date of birth is mentioned as 01.07.1964. The petitioner joined service in the year 1982 in B.C.C.L. At the time of joining the petitioner submitted his original mark sheet wherein his date of birth is recorded as 01.07.1964, but in the service record of the petitioner prepared by respondent authority his date of birth is mentioned as 21.05.1959. After knowing the same that his date of birth has wrongly been mentioned, he approached the authority by preferring several representations which is annexed as Annexures-4, 4/1, 5 & 6 to this writ petition.;