SRINIVASA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioner who is the appellant in the present writ appeal being aggrieved by the order dated 24th July 2020 passed in Writ Petition No.3283 of 2020, has filed this writ appeal.

(2.) Brief facts of the case are:

(3.) The learned Single Judge after considering the material on record and after considering the judgment of the Hon'ble Apex Court held that the petitioner is not entitled for correction of date of birth at the fag end of his service and consequently passed the impugned order holding that the writ petition to the extent of challenging superannuation fails. However, a writ of mandamus was issued to the respondents to pay to the petitioner his salary for the services rendered by him pursuant to the impugned order granted by this Court. The petitioner aggrieved by the said order has filed this writ appeal.