Deepak Roshan,J. - (1.) Heard learned counsel for the parties through V.C.
(2.) The instant writ application has been preferred by the petitioner praying therein for quashing the notice issued to the petitioner vide letter No.177/2014 dated 03.03.2014, whereby the petitioner has been intimated that he will superannuate from service on 01.08.2014 since he would be attaining age of 60 years on 22.07.2014 and pursuant thereto, the petitioner has superannuated from service on 01.08.2014. It has also been prayed that the date of birth of the petitioner be corrected in terms of the date of birth entered in the records maintained by the Management of BCCL.
(3.) Mr. M. K. Roy, learned counsel for the petitioner submits that the grievance of the petitioner is that he has been superannuated from service on 01.08.2014 prematurely because the date of birth which has been mentioned on record is not correct.;