Ananda Sen, J. - (1.) In this writ application, the petitioner has challenged the order dated 17.03.2007, by which the Committee, formed by the respondents, pursuant to the order of this Hon'ble Court, has found that the actual date of birth of the petitioner is 01.07.1944. The petitioner has prayed for correcting his date of birth from 01.07.1944 to 01.07.1950.
(2.) The petitioner had earlier approached, this Hon'ble Court in W.P.(S) No. 1277 of 2004, for correcting his date of birth. The said writ was disposed of vide order dated 26.07.2006. While disposing the said writ application, this Hon'ble Court quashed the order of superannuation giving a liberty to the respondents to hold an enquiry in respect of the correct date of birth of the petitioner by observing the principles of natural justice and rules, if any, in vogue.
(3.) In compliance of the said order passed by this Court, the respondents, after giving an opportunity to the petitioner, conducted an enquiry and the impugned order was passed on 17.03.2007, holding that the date of birth of the petitioner is 01.07.1944.;