Narendra Nath Tiwari, J. - (1.) THE Petitioner has prayed for a direction on the Respondents to correct the date of birth and father's name of the Petitioner in his service records, in accordance with his matriculation certificate, which has been wrongly denied by order dated 5th February, 2004.
(2.) IT has been stated that the Petitioner had passed matriculation examination in the year 1969. In the matriculation certificate, his date of birth has been clearly recorded as 2nd July, 1950. The Petitioner was appointed in the services of the Respondent BCCL on 11th October, 1971. At the time of his employment, the Petitioner had submitted his matriculation certificate in support of his date of birth. The Petitioner was under the bona fide impression that his date of birth must have been correctly recorded in the service records in accordance with his matriculation certificate. In the year 1988, the Petitioner was supplied a copy of the service excerpt in which his date of birth was wrongly recorded as 1st July, 1946 and father's name was incorrectly mentioned. The Petitioner, thereafter, immediately raised objection to the said wrong entry and requested for correcting his date of birth as also the name of father in accordance with his matriculation certificate, but no order was passed on the Petitioner's representation.
(3.) THEREAFTER , the Petitioner had filed writ petition in the Patna High Court, Ranchi Bench, as then was, being CWJC No. 2565 of 2000 (R), which was allowed by order dated 24th January, 2002, directing the Respondents to correct the Petitioner's date of birth and name of his father in accordance with the matriculation certificate. The Respondents preferred appeal against the said order, being L.P.A. No. 248 of 2002. The said appeal was disposed of by order dated 4th August, 2003, directing the Respondents to consider the Petitioner's representation and pass a reasoned order. The Respondents have purportedly passed the impugned order in compliance of the said order of this Court dated 4th August, 2003, whereby they have refused to correct the date of birth.;