S. N. Pathak, J. - (1.) Heard learned counsel for the parties.
(2.) Petitioner is aggrieved by the letter dated 05.05.2005, issued by respondent No. 4 whereby he has been forced to superannuate with effect from 30.06.2005 considering his date of birth as 20.06.1945 though his correct date of birth is 08.11.1948 and therefore has knocked door of this Court for a direction upon the respondents to allow him to continue in service till attaining age of superannuation as per original date of birth and further to direct the respondents to pay salary etc. for the period he has not been allowed to work.
(3.) Petitioner was appointed as an Electrician on 30.11.1973 and his date of birth was recorded as 08.11.1948 in service records. It is submitted that after 30 years of service, petitioner was served superannuation notice dated 05.05.2005 directing him to superannuate with effect from 30.06.2005 on the basis of erroneous entry in the date of birth column. Petitioner approached before the concerned authorities but no heed has been paid to his request to allow him to continue in service and therefore, has caused loss of three valuable years of his service, hence this writ petition.;