S.J.MUKHOPADHAYA, J. - (1.) IN this writ petition, the petitioner has challenged the Award dated 28th January, 2005. passed by the Presiding Officer, Labour Court, Ranchi, in reference Case No. 09 of 2000, whereby and whereunder, the learned Court below has answered the reference in favour of the Management and against the petitioner and has upheld the date of birth, entered in the service book of the petitioner as 1st July, 1940.
(2.) THE petitioner was appointed in the services of M/s. Heavy Engineering Corporation Ltd. (hereinafter to be referred as 'HEC ') on 1st November, 1966. After appointment, service book was opened. On the basis of date of birth i.e. 1st July, 1940, as entered in the service book, the petitioner was to superannuate in the year, 2000. It appears that a dispute was raised and the appropriate Government made reference under Sec.10(1)(c) of the Industrial Disputes Act, 1947 for adjudication of the following issues ; Whether the entry of date of birth 1.7.1940 of Shri Ramadhar Singh (15957), Molder 2 shop FFP by the Management of HEC is justified? Whether the Management has retired them suppose the said date is correct? Learned counsel for the petitioner submitted that the order, passed by the learned Presiding Officer, Labour Court, Ranchi, is perverse and against the decision of the Supreme Court, rendered in the case of State of Orissa V/s. Dr. (Miss) Binapani Dei - - - - . He also relied on a decision of this Court in the case of Karu Nonia V/s. Bharat Coking Coal Ltd. and Ors., 2002 1 JCR 418 (Jhr) : 2002 (1) JLJR 798, wherein, it has been held that the date of birth of an employee can not be changed without any notice and reasonable ground.
(3.) ACCORDING to the petitioner, his date of birth is 18th September, 1947. as recorded in the School Leaving Certificate, issued on 31st March. 1972. At the time of appointment, his age was recorded as 20 years in the service book. But it was later on, changed sometime in the year, 1982 as is evident from letter dated 6th September, 1982 (Ext. 4), wherein , for the first time it was determined as 1st July, 1940 as the date of birth of the petitioner, without notice and without giving an opportunity to the petitioner with regard to such change. However, this submission has been disputed by the learned counsel for the HEC.;