BHARAT COKING COAL LTD. Vs. MISS RUMA CHAKRAVORTY

LAWS(JHAR)-2002-5-67

HIGH COURT OF JHARKHAND

Decided on May 14,2002

BHARAT COKING COAL LTD. Appellant

VERSUS

Miss Ruma Chakravorty Respondents

JUDGEMENT

GURUSHARAN SHARMA, J. - (1.) HEARD . 1995 (4) SCC 172. In my view, another reason for not directing the employer to make change in the date of birth of the plaintiff is that objection was raised by the plaintiff at a belated stage. It may fall frustration down the line resulting in causing an adverse effect on efficiency in functioning and as such the employer was justified in refusing such correction. I, therefore set aside the impugned judgments and decrees passed by the courts below. In the result, this appeal is allowed and plaintiff suit stands dismissed.;

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