Narendra Nath Tiwari, J. - (1.) In this writ petition the petitioner has prayed for quashing Annexures-5 & 6. Annexure-5 is the office order of the Project Officer informing all concerned that the petitioner was examined by the Apex Medical Board on 4-10-07 and his age was assessed as 57 years and six months as on the date of Medical Examination i.e. on 4-10-07. Accordingly, the date of birth of the petitioner comes as 4-4-1950. Annexure-6 is the ordersheet whereby the concerned authority has taken notice of the said report of the Medical Board and has sent the same for approval.
(2.) The petitioner is aggrieved by the said letters/orders. In the said impugned letters his age has been altered from what has been recorded in the statutory Form-B Register of the respondents. The petitioner's date of birth has been recorded in the statutory Form-B Register as 9-7-58. The petitioner had neither requested for alteration of his age nor there was any occasion for disputing the entry of his age in the statutory Form-B Register, which was prepared, kept and maintained by the employer.
(3.) According to the respondents, Non Executive Information System (hereinafter referred to as 'NETS') which is the data fed in the computer by some official, showed the petitioner's date of birth as 9-7-1948. The petitioner's grievance was that his date of birth was wrongly fed in the computer. The petitioner was then referred to the Apex Medical Board for assessment of his age. Vide Annexure-5, the Project Officer has informed that the Apex Medical Board has assessed the petitioner's age as 57 years and six months as on the date of medical examination i.e. on 4-10-07. Accordingly, the petitioner's date of birth comes as 4-4-1950.;