VIRENDER SINGH, J. - (1.) Claiming his date of birth as 20.01.1956, the appellant -writ petitioner challenged notice of retirement issued by the respondent M/s IISCO Steel Plant, SAIL vide, Reference dated 10.10.2013 before the Writ Court, which stood dismissed on 30.07.2015. Aggrieved thereof, the appellant has preferred the present Letters Patent Appeal.
(2.) Heard learned counsel for the parties and perused the documents on record.
(3.) Mr. Suraj Singh, the learned counsel for the appellant referring to certificate issued on 01.07.1971 by Bihar School Examination Board submits that the appellant was granted promotion on the post of Junior Chemist Trainee on a premise that the appellant has minimum educational qualification of Matriculation and having accepted such qualification of the appellant, the respondents were bound by the date of birth recorded in the Matriculation certificate issued by Bihar School Examination Board. It is contended that the learned Single Judge over -looked the admission on the part of the respondents in granting promotions to the appellant and erroneously dismissed the writ petition on the ground that the correction in date of birth has been sought by the appellant at the fag end of his service.;