- (1.) AS per the direction of this Court, the respondents produced the Photostat copy of Statutory Form -B Register (AnnexureC/1).
(2.) IT is an admitted case that the petitioner has entered in service as a workman and the Form -B Register was accordingly maintained by the respondents with respect to the petitioner till he was promoted to the higher post as an Assistant Engineer. From perusal of the Form -B Register, it is evident that his date of birth has been recorded as 27th September, 1947. According to the said date of birth, the petitioner is due to retire on 30th September, 2007. However, the petitioner has been illegally sought to be superannuated with effect from 31st July, 2007 by letter dated 6th February, 2007, as contained in Annexure -5.
(3.) THE petitioner has challenged the said letter dated 6th February, 2007, communicating his date of retirement as 31st July, 2007. The petitioner has also annexed his matriculation certificate and other documents to show that his date of birth is 26th September, 1947.;