Pramath Patnaik, J. - (1.) Heard Mr. Arvind Kumar Choudhary, learned counsel for the petitioner and Mr. Vijay Shankar Jha, learned counsel for the respondents-Corporation.
(2.) In pursuance to order dated 19.11.2018, the original service book of the petitioner has been produced by counsel for the respondents, wherein the date of birth of the petitioner has been recorded as 20.10.1957 and date of appointment has been recorded as 01.07.1970. After perusing the service book the same is returned to counsel for the respondents.
(3.) In the instant writ application, the petitioner has prayed for quashing order dated 13.07.2012 whereby the petitioner has been compelled to retire on 31.07.2012; and further prayer has been made to allow the petitioner to work till the actual date of his retirement i.e. 31.10.2017 and pay all consequential benefits for the period he was not allowed to work.;