Vikramaditya Prasad, J. - (1.) HEARD both sides.
(2.) THE dispute with regard to the date of birth/age of the petitioner is the subject matter of this writ petition. Earlier the petitioner had come to the Court and the Court directed him to file representation to be disposed of by the competent authority by a reasoned order. Consequent to the Court's order, the competent authority, the General Manger, I/C (P and IR), has passed the impugned order, rejecting the claim of the petitioner that his date of birth is 3.11.1947. On consideration of the Service Excerpts, Form B Register, the authorities came to a finding that the date of birth of the petitioner was not 3.11.1947, rather it was 3.11.1939. The petitioner bases his claim mainly on the report of the Jafri Committee and shows to the Court different note -sheets, under which the age was sought to be entered into the Computer, but for some reason, it could not be entered into the Computer and ultimately the petitioner was superannuated as per the date of birth recorded in the Form B Register and Service Excerpts.
(3.) THE learned counsel appearing for the respondents relied on the NCWA, Implementation No. 76, particularly its Clauses -13, BCDE and F.;