Calcutta High Court
Ram Samujh Yadav vs Coal India Limited & Ors on 5 May, 2010
Author: Pranab Kumar Chattopadhyay
Bench: Pranab Kumar Chattopadhyay
APO No. 334 of 2009 with
WP No. 215 of 2006
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
RAM SAMUJH YADAV
Versus
COAL INDIA LIMITED & ORS.
BEFORE:
The Hon'ble JUSTICE PRANAB KUMAR CHATTOPADHYAY
The Hon'ble JUSTICE MD. ABDUL GHANI
Date : 5th May, 2010.
The Court : Learned Advocate representing the
appellant/petitioner submits that the date of birth of the
appellant/petitioner was wrongly recorded in the service records by the
respondent Company. Learned Advocate further submits that the
competent officer of the Personnel Department verified the certificate issued by the Madhyamik Siksha Parisad, U.P. wherein the date of birth of the petitioner has been correctly recorded. Learned Advocate for the petitioner further submits that the respondent Authorities cannot rely on any other document ignoring the certificate issued by the Madhyamik 2 Siksha Parisad, U.P for the purpose of verifying the date of birth of the petitioner.
Mr. Majumder, learned Counsel representing the respondent Coal Company submits that an opportunity should be given to the respondent Coal Company to ascertain whether the certificate issued by the Madhyamik Siksha Parisad, U.P is genuine.
Considering the aforesaid submissions, hearing of this matter stands adjourned till 16th June, 2010 in order to grant an opportunity to the competent Authority of the respondent Coal Company to verify the genuineness of the certificate issued in favour of the appellant/petitioner by the Madhyamik Siksha Parisad, U.P. in respect of High School Examination.
All parties concerned are to act on a xeroxed signed copy of this order on the usual undertakings.
(PRANAB KUMAR CHATTOPADHYAY, J.) (MD. ABDUL GHANI, J.) TR/