(1.) APPELLANT was working in Barora Colliery of M/s. Bharat Coking Coal Limited as Operator. In the year 1966 he was appointed in a private Colliery. In the statutory Form B register his date of birth was recorded as 18 -4 -1943 at the time of his appointment. In token of acceptance of the entries made in the said Form B register, he had affixed his Left Thumb Impression thereon. Normally details mentioned in the Form B register are final and conclusive and are binding on the parties. The said workman came out with a case that as per entry of his date of birth as 18 -2 -1947 in the Identity Card, his date of birth be corrected in the statutory Form B register accordingly. The Management of the Colliery served letter dated 14/16 -11 -2002 informing that he superannuates with effect from 30 -4 -2003. It was based on the entry relating to his date of birth in the Form B register. As such he filed W. P. (S) No. 6363 of 2002 in this Court for quashing the order of his superannuation on 30 -4 -2003, as he was to superannuate on the basis of his date of birth being 18 -2 -1947, in the month of February, 2007. The writ petitioner claimed to have applied for correction of his date of birth in the year 1988, which remained undecided and he was informed to retire from service on 30 -4 -2003. In this regard the Management 's reply is that there was no question of correction of the date of birth on the basis of Identity Card entry whereas Form B register entry was statutory one and there was presumption of correctness of the said entry. In our opinion, therefore, the learned single Judge rightly dismissed the writ petition. There was no occasion to entertain claim of the writ petitioner at the fag end of his service career regarding correction of his date of birth in the statutory Form B register on the basis of alleged entry of his date of birth in the Identity Card. We find no merit in this appeal. It is dismissed. Appeal dismissed.