- (1.) HEARD learned counsel for the petitioner and Mr. A. K. Mehta learned counsel for the Respondents.
(2.) PETITIONER had moved this Court earlier by filing C.W.J.C. No. 2281 of 2001 (R) challenging the order passed by the Respondents superannuating him on completion of the age of 60 years treating his date of birth as 2.9.1937. This Court by order dated 27.7.2000 disposed of the writ application with a direction to the petitioner to file a fresh representation with all documents in support of his claim and the respondents were directed to dispose of his representation by passing a reasoned order. Consequently, the petitioner filed his representation which was disposed of by the General Manager in -charge (P and IR) B.C.C.L. by Annexure -11 to the present writ application, whereby, the representation of the petitioner was rejected by a reasoned order, which is under challenge in the present writ application by the petitioner.
(3.) FROM the order (Annexure -11) rejecting the representation of the petitioner, it appears that the date of birth, mentioned in the matriculation certificate of the petitioner was not accepted, whereas the entries made and recorded in Form B Register was accepted as final.;