KRISHNANANDAN PRASAD Vs. BHARAT COKING COAL LTD
LAWS(JHAR)-2007-12-41
HIGH COURT OF JHARKHAND
Decided on December 10,2007

Krishnanandan Prasad Appellant
VERSUS
BHARAT COKING COAL LTD. Respondents

JUDGEMENT

NARENDRA NATH TIWARI, J. - (1.) IN this writ petition the petitioner has prayed for quashing the Notification of his retirement contained in Letter No. BCCL/KB 5/6 Pits/Retire/06/2338 dated 1.7.2006 issued by the respondent No. 5 (Annexure -7) whereby the petitioner has been informed that he would retire from the Company's service w.e.f. 31.12.2006 on attaining the age of 60 years. The petitioner has also prayed for a mondamus commanding upon the respondents to allow him to work till 15.11.2011 when he would actually attain the age of 60 years.
(2.) THE petitioner is an employee of the respondents -Bharat Coking Coal Limited (for short BCCL) working at KB 5/6 Pits Colliery P.B. Area as Mining Sirdar. The petitioner was earlier appointed in the service of the colliery on 16.11.1971. Before his appointment in the colliery, the petitioner had passed Matriculation Examination from the Bihar School Examination Board in 1968. In the said certificate, his date of birth was recorded as 15.11.1951. The petitioner had produced the said Matriculation Certificate in proof of his date of birth at the time of his appointment.
(3.) WHILE working in the department, the petitioner had appeared in the Board of Mining Examinations under the Director General of Mines (Safety). He was issued Gas Testing Certificate on 23.3.1977 (Annexure -2). In the said certificate also his date of birth has been recorded as 15.11.1951.;


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