- (1.) In this writ petition, the petitioner has prayed for a direction on the respondents to correct his date of birth, wrongly recorded in the service record as 20.03.1948 in place of 04.09.1952.
(2.) It has been stated that according to the School Leaving Certificate of the petitioner dated 12.01.1965, the petitioner's date of birth was recorded as 04.09.1952. The said document was issued much before joining of the petitioner in service. The claim of the petitioner is that on the basis of the said entry in the records of Coal Mines Provident Fund, the petitioner's date of birth was recorded as 04.09.1952. In 1987, service excerpts were given to the petitioner in which his date of birth was wrongly mentioned as 20.3.1948. The petitioner filed an objection and requested for correcting entry regarding his date of birth on the basis of School Leaving Certificate. After the said objection, nothing was heard from the respondents. The petitioner was under bonafide belief that his date of birth must have been corrected on the basis of School Leaving Certificate, but the petitioner was given notice of superannuation on 04.10.2007 informing the petitioner that he would retired on 31st March,2008. On receipt of the said letter, the petitioner filed representation before the respondents requesting them to correct the record regarding his date of birth on the basis of his matriculation certificate.
(3.) However, without caring the objection/representation, the respondents forcibly made the petitioner to retire w.e.f. 31st March,2008, without considering his representation.;