Ram Janam Singh vs The Bihar State Electricity Board and Others

Heard.

Merely because the. Petitioner-Appellant may have filed several writ petitions at the High Court is no ground that he should succeed with the last one.

When the Petitioner-Appellant entered into service in 1956, he declared his age as 22 years. The Petitioner-Appellant as on record continued to serve till 1998. The Bihar State Electricity Board gave a memo to him, to the effect, that he would be deemed to have retired from 31.12.1994. Even when the Petitioner-Appellant had joined the service in 1956 on the declaration of age given by him, he had discharged more than 38 years of service. By default having worked until 1998, 4 years beyond the date of his retirement, he worked for 42 years.

The Petitioner-Appellant has had the benefit of service on both ends. He worked and got salary even after attaining the age of superannuation. Now the Petitioner-Appellant desires that his date of birth be changed from 1994 to 1988 for the purposes of pension. The case of the Petitioner-Appellant is not equitable.

The court has no reason to differ with the order of the learned judge recorded on the petition.

Dismissed.