D. N. Patel, J. - (1.) This Letters Patent Appeal has been preferred against the judgment and order passed by the learned single Judge in W.P.(S) No. 2629 of 2016 dated 27th June, 2016, whereby, the petition preferred by this appellant was dismissed and, hence, the present Letters Patent Appeal has been preferred by the original petitioner.
(2.) Having heard learned counsel for both the sides and looking to the facts and circumstances of the case, it appears that as per the service records of the respondents, this appellant (original petitioner) was appointed as Class-IV employee as on 5th April, 1987 and he has mentioned his date of birth as 27 years as on 1st April, 1987. Thus, the date of birth supplied by this appellant (original petitioner), at the time of joining of the services, comes to 1st April, 1960.
(3.) It further appears that as per Instruction No. 76 of National Coal Wage Agreement-III, there is a procedure for determination/verification of the age of the employees.;