RAJESH SHANKAR,J. - (1.) In the present writ petition, the petitioner has prayed for a direction upon the respondents to decide the representations of the petitioner dated 11th April, 2014 and 15th May, 2014 (Annexures-3 and 3A, respectively, to the writ petition), wherein the petitioner has prayed for treating his date of birth as 20th November, 1957 by the Management of Bokaro Steel Plant.
(2.) On perusal of the memorandum of settlement dated 13th November, 2013 arrived at between the petitioner and the Management of Bokaro Steel Plant under Section 12(3) of Industrial Disputes Act, 1947, it appears that the Management of Bokaro Steel Plant/SAIL agreed to accept the date of birth of the petitioner as 11th March, 1954 for all practical purposes. On perusal of the writ petition, it does not appear that the petitioner raised any industrial disputes claiming his date of birth as 20th November, 1957.
(3.) Thus, in my considered view, the petitioner cannot make a claim that his date of birth should be accepted by the Management of Bokaro Steel Plant as 20th November, 1957, particularly considering the memorandum of settlement dated 13th November, 2013. Therefore, no direction can be issued to the respondent-Management of Bokaro Steel Plant, as prayed in the writ petition.;