Sushil Harkauli, J. - (1.) I have heard both sides.
(2.) There was a tripartite settlement between the Management and Workmen's Union in conciliation which is enclosed as Annexure 5 to the writ petition and the same is not in dispute.
(3.) According to that settlement, the Management decided to make necessary correction in the 'Date of Birth' of the petitioner/workman, namely, Sh. Hira Mochi, Asstt. Loading Supervisor, subject to verification of the certificate of Bihar School Examination Board, Patna which had been submitted by the petitioner/workman.;