- (1.) Appellant is the writ petitioner (hereinafter to be referred to as 'petitioner' only) is aggrieved of the dismissal of his writ petition bearing W.P.(S) No.6260 of 2003 vide impugned judgment dated 15.03.2013 of learned Single Judge.
(2.) One year before his retirement, the petitioner submitted a representation for correction of his date of birth in the service book which representation was not decided, ultimately, in terms of the order dated 04.09.2003 he was made to retire with effect from 31.01.2004 which constrained him to knock the door of the Writ Court. Date of birth of the petitioner as recorded in the service book is 06.01.1944.
(3.) A matter cropped up with regard to tampering of the date of birth in the service book of several workmen and a direction was given by the respondent for their medical examination for determination of their age which gave cause to the workmen union to move this Court through the medium of writ petition bearing C.W.J.C. No.290 of 2001. The said writ petition was disposed of with a direction to the employees to furnish documentary evidences in support of their age to the authority and if the authority was not satisfied with the documents to be furnished by the employees, in that eventuality, the authority was permitted to direct the employees to undergo the medical examination. Against the said order, Letters Patent Appeal was filed in this Court which was also disposed of directing constituting a one man Tribunal to examine/scrutinize and consider the cases of all the workmen for determining their date of birth and if necessary, for undergoing medical examination. Admittedly, the petitioner did not appear before the Tribunal.;