M.Y.EQBAL, J. - (1.) HEARD the parties.
(2.) THE high handedness of the authorities of the respondent -Board is apparent from the fact that the Board, after compelling the employee to go for medical examination after 30 -40 years of service, has issued letter of superannuation on the basis of physical assessment of age made by the Medical Board. In the instant case the petitioner joined service in 1969 on the post of lineman/ khalasi. A Service Book was opened in the year. 1969, a copy of which has been annexed as Annexure 1 to the writ application. The genuineness of the Service Book has not been denied or disputed by the respondents save and except that the same was prepared in 1983.
(3.) FROM perusal of the Service Book it appears that the date of birth of the petitioner was recorded as 3.1.45 and the Service Book was signed by the Electrical Executive Engineer. In the back portion of first page of the Service Book a medical certificate has been given under Section 49 of the Civil services Regulation whereby the age of the petitioner was assessed as 24 years in 1969 (i.e. 1945). There is a L.T.I, of the petitioner duly attested by the Officer of the Board putting the date as 3.1.1969. At the bottom of the Service Book of column place Godda is written.;