- (1.) The prayer in this writ application is for a direction upon the respondents for correction of date of birth of the petitioner as 12.11.1954 instead of 21.06.1950.
(2.) The petitioner was an employee of the respondent-Indian Iron Steel Company Limited. The letter dated 12.08.1998 was issued to the petitioner, in which it was stated that the date of birth of the petitioner has been recorded as 21.06.1950 and if the petitioner feels that the date of birth has wrongly been recorded, application may be made for change of date of birth along with supporting documents.
(3.) It is the case of the petitioner that the petitioner had submitted his objection and had given an affidavit to that respect that the date of birth of the petitioner is 12.11.1954 and not 21.06.1950. The representations were also submitted for correction of his date of birth but ultimately without there being any progress in the same, the petitioner has been made to superannuate on 30.06.2010 treating his date of birth as 12.11.1954.;