S.J.MUKHOPADHAYA, J. - (1.) HEARD the parties.
(2.) THIS application has been preferred by the petitioner for direction on the respondents to make payment of ten months salary, as he is entitled to get 38 months salary in accordance with terms of voluntary retirement scheme (V.R.S.), and it is alleged that the petitioner has been paid salary of only 28 months. The case of the petitioner is that he passed matriculation examination in the year 1963 and in the certificate, his date of birth, is recorded as 10th October, 1944. He was appointed as Semi Skilled Operator on 9th December, 1965 in Coal Washery of the then M/s. H.S.L. Subsequently, the Washery merged with M/s. B.C.C.L., where the petitioner after long service opted for voluntary retirement under V.R.S. which has been allowed, vide order dated 25th/27th August, 2001.
(3.) THE grievance of the petitioner is that the date of birth of petitioner is 10th October. 1944, but in the order accepting the petitioners request of voluntary retirement, it has been wrongly shown as 23rd December, 1943.;