Shree Chandrashekhar, J. - (1.) Challenging the superannuation notice dated 19/20.02.2015 whereby the petitioner was intimated that he would superannuate from service on 31.07.2015, the petitioner has approached this Court.
(2.) Heard.
(3.) The petitioner was appointed on 31.07.1978 as General Mazdoor under the National Coal Mines Development Corporation and subsequently, he came under the employment of the respondentCCL. He claims that he raised a dispute in respect of his date of birth and the respondents vide letter dated 30.11.1993 referred his Matriculation certificate for verification to Bihar Secondary School Examination Board, Patna. He claims that he made a representation on 14.01.1994 for correction of his date of birth, however, the respondents did not take a decision in the matter. In the above facts, Mr. A. K. Sahani, the learned counsel for the petitioner submits that it is not a case in which an employee has raised a dispute at the fag end of his service. It is contended that the date of birth of the petitioner as recorded in the Matriculation certificate in terms of Implementation Instruction No. 76 is conclusive and while so, the superannuation notice, dated 19/20.02.2015 was illegally issued.;