Aparesh Kumar Singh,J. - (1.) Heard learned counsel for the parties. The petitioner has been superannuated on the basis of notice of retirement being Reference No.213/142 dated 10.10.2013 w.e.f. 31.3.2014 on attaining 60 years of age as per the Company Rules. That is being challenged by the petitioner, apart from the order dated 25.6.2013 rejecting his representation for correction of his date of birth passed by the AGM (Engineering) and Incharge (P&A)(C&J), Steel Authority of India Ltd., Collieries Division, Personnel Department, Chasnala, Annexure 7/1. The grievance of the petitioner as culled out from the pleadings and submissions made on his behalf were recorded in the order dated 18.6.2015, which is quoted hereunder: "18.06.2015 Petitioner seems to have entered the Form on 05.03.1974 (Annexure-A to the counter affidavit) at the time of entry in service giving his age as 20 years, which would mean that he was born sometime in 1954. Later on, he seems to have produced a matriculation certificate apparently issued by the Bihar Vidyalaya Pariksha Samittee on 01.07.1971 where his date of birth is shown as 20.01.1956. Taking into account the aforesaid matriculation certificate, petitioner was given promotion to the post of Junior Chemist Trainee on 14.10.1988 as matriculation was the minimum educational qualification required for such promotion. However, at the fag end of his service after issuance of notice of retirement, based upon the form filled up at the time of entry in service (Anenxure-A), he has approached this Court for correction of his date of birth.
(2.) Learned counsel for the respondent Company seeks sometime to produce all relevant records relating to the service career of the petitioner so that the issue can be finally considered and decided. 3. Accordingly, as prayed for, list the case after four weeks on 23.07.2015."
(3.) The respondents have not only filed counter affidavit but also cited the relevant records of the service career of the petitioner, which are in the custody of the learned counsel for the respondents, who has produced the same for perusal of the Court.;