NARENDRA NATH TIWARI, J. - (1.) IN this writ petition, the petitioner has prayed for quashing the order dated 16th January, 2007 (Annexure -12) issued under the signature of the Respondent No. 6, whereby the petitioner has been sought to be superannuated prematurely from service with effect from 30th May, 2007, ignoring his date of birth the recorded in the Matriculation Certificate, Statutory Form 'B' Register, Service Identity Card and other service record of the petitioner.
(2.) IT has been stated that the petitioner is a matriculate and in the Matriculation Certificate, his date of birth has been recorded as 10th June, 1951. The petitioner was appointed as Mechanical Fitter on 23rd July, 1979 in Putki Colliery of BCCL. At the time of entry in the service, he had produced Matriculation Certificate in which his date of birth was recorded as 10th June, 1951. On the basis thereof, his said date of birth was also entered in his service record i.e. in the Identity Card issued (Annexure -2) to him and also in Form 'B' Register (Annexure -3), which is the statutory service record of the employees maintained by the respondents.
(3.) SUDDENLY , the petitioner received a letter dated 1st February, 2001 issued by the respondents, containing the 1st of retiring employees in the month of July, 2001, wherein the petitioner's name was included at Sl. No. 2404, showing his date of birth as 10th July, 1941.;