Shree Chandrashekhar, J. - (1.) Aggrieved of notice of superannuation dated 28.06.2014, the petitioner has approached this Court.
(2.) Heard.
(3.) Referring to the decision in Kamta Pandey Vs. M/S B.C.C.L. through its ChairmancumManaging Director, Koyla Bhawan, Koyla Nagar, Dhanbad and Others, 2007 3 JLJR 726, the learned counsel for the petitioner contends that in view of the school leaving certificate and admit card which have been produced by the petitioner in the present proceeding, order of superannuation of the petitioner on 31.10.2014 would cause immense injustice to him in as much as, more than one year prior to his actual date of superannuation he has been made to retire from service. It is contended in the view of the Implementation Instruction No. 76, the date of birth recorded in the school leaving certificate has to be taken as the correct date of birth and while so, the petitioner's correct date of birth shall be 01.01.1956, and not 16.10.1954.;