Chandrashekhar, J. - (1.) The petitioner has approached this Court seeking direction upon respondents for payment of arrear of salary along with consequential monetary benefit for the period between 1.2.2005 to 30.09.2012 at 18 % interest.
(2.) The brief facts of the case are that, the petitioner was appointed as Cap Lamp Fitter in C.C.L. His date of birth was recorded as 09.1.1945 however, it has been stated in the writ petition that his actual date of birth is 30th September, 1952. The petitioner made representation on 24.9.1981 for correction in his date of birth however, it was not done. Again on 7.12.1987 and 13.7.1998 the petitioner made such representation to the respondents however, necessary correction in the date of birth was not carried out and vide letter dated 31st August, 2004, the petitioner was informed that he would be retired from service from 31st January, 2005. This writ petition has been filed on 30th January,2013.
(3.) Heard learned counsel for the parties and perused the documents on record.;