Nand Kishore Beldar vs B.C.C.L & Ors on 28 March, 2017

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Jharkhand High Court

Nand Kishore Beldar vs B.C.C.L & Ors on 28 March, 2017

Bench: Shree Chandrashekhar

                                            .


                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                               W.P.(S) No. 6612 of 2007
                                         ---
         Nand Kishore Beldar, son of Lohari Beldar, Bayagen Lodre Keshalpur
         Colliery, Katrasgarh Area-4, B.C.C.L Dist.-Dhanbad, resident of
         Jogidih Colliery, P.S.Sonadih, P.O.Tundu, Dist.Dhanbad, permanent
         resident    of    Itama,     Police    Station-Pariya,    P.O.Ganjanpur,
         Dist.Gaya(Bihar)                               ..... Petitioner
                                     --Versus--
         1.Bharat Coking Coal Limited, Koyala Bhawan, Dhanbad, through its
         Chairman-Cum-Managing Director.
         2.Director(Personnel), Bharat Coking Coal Limited, Koyala Bhawan,
         Dhanbad
         3.General Manager, Bharat Coking Coal Limited, Keshalpur Colliery,
         Katrasgarh Area, Dist.-Dhanbad
         4.Deputy Chief Personnel Manager(IR), Bharat Coking Coal Limited,
         Personnel Director, Koyala Bhawan, Dhanbad
         5.Project Officer, Bharat Coking Coal Limited, Keshalpur Colliery,
         Katrasgarh Area, District-Dhanbad
         6.Personnel Manager, Bharat Coking Coal Limited, Kesalpur Colliery
         Katrasgarh, Dist.-Dhanbad
         7.Personnel Officer, Bharat Coking Coal Limited Keshalpur Colliery,
         Katrasgarh Colliery, Dist.-Dhanbad.            ....    Respondents
                                        ---
       CORAM :      HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
                                     ---
         For the Petitioner          : Mr. Rajesh Kumar, Advocate
         For the Respondents         : Mr. Kaustav Panda, Advocate
                                     ---
7/ 28.03.2017

The petitioner is seeking quashing of letter dated 24/27.07.2007 whereby he was intimated that he would superannuate from service with effect from 01.01.2008.

2. The petitioner claims that his correct date of birth is 01.09.1948. He has relied on the 'proforma for transfer' to Madhuban Washery (vide Annexure-1) wherein his age is recorded as 27 years as on 01.01.1975. The respondents have produced a copy of Form-B which was filled up when the petitioner was employed at Keshalpur Colliery from where he was transferred to Madhuban Washery on 28.05.2004. In the statutory Form-B as well as L.P.C petitioner's date of birth is recorded as 01.01.1948. The petitioner, in the present proceeding, has not produced any unimpeachable document which would establish that his correct date of birth is 01.09.1948.

3. Viewed thus, I find no merit in the writ-petition, and accordingly, it is dismissed.

(Shree Chandrashekhar, J.) SI/

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