- (1.) Heard learned counsel for the parties.
(2.) The claim for correction of date of birth is being made after approximately 3 years of retirement of the petitioner on 30.6.2012 stating that his date of birth is 9.1.1960. The notice of retirement was issued on 31.12.2011, Annexure-8 herein, stating that he would be reaching the age of 60 on 30.6.2012 on the basis of the age entered in the service records.
(3.) Petitioner admittedly joined service on the post of Surface Trammer on 12.7.1979 at Jogidih Colliery under the respondent-BCCL. He does not have any formal education or any certificate of age from any school or institution. In the service excerpts prepared on 27.7.1987, his age was reckoned as 34 years on 25.6.1986. That is the basis for the respondents to superannuate him on completion of 60 years in January, 2012. Petitioner has asserted that his age was assessed as 1960 by the Medical Board, but there are no documents to support the same. The Voter Identity Card issued by the Election Commission of India, which is relied upon by petitioner cannot be said to be cogent document for the purposes of reckoning the date of birth of the petitioner. Petitioner has also relied upon the Identity Card issued by the respondent- company on 7.12.1982, which shows his date of birth as 9.1.1960. Though petitioner seems to have represented by Annexures-4 and 5 dated 14.10.1988 and 18.3.1993 respectively, but there are no other supporting document to substantiate the claim nor has he raised any grievance till much after his retirement.;