H SHIVAKUMAR SWAMY Vs. DEPUTY COMMISSIONER, MYSURU DISTRICT

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.2488 of 2019, 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 several judgments of the Hon'ble Apex Court held that the appellant-petitioner is not entitled for rectification 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 the 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 interim order passed by this Court. The petitioner aggrieved by the said order has filed this writ appeal.