M.C.SUBRAMANIAM REDDY Vs. KARNATAKA RURAL INFRASTRUCTURE

JUDGEMENT

(1.) The captioned writ petition is filed challenging the impugned endorsement dated 18.12.2019 issued by respondent No.1 as per Annexure-B.

(2.) Brief facts of the top noted writ petition are as under:

(3.) The case of the petitioner is that while applying for necessary certificate under Article 371-J of the Constitution of India, he realized that his date of birth entered in the St.Mary's Hospital Register at Ballari as 27.06.1962. The petitioner immediately obtained the birth certificate and submitted to the same to the respondents requesting them to alter his date of birth entered in the service register. The petitioner had submitted SSLC certificate based on which there is entry in the service records. The petitioner is claiming alteration in date of birth based on birth certificate issued by the Tahasildar, Hospet dated 04.07.2015. Based on this birth certificate, it appears that petitioner submitted a representation on 15.09.2015 requesting the respondent authorities to alter his date of birth in the service register. The further case of the petitioner is that since his claim for alteration of date of birth was not considered by the respondents, he was compelled to approach this Court in W.P.No.108491/2016 seeking writ of mandamus. This Court allowed the writ petition and directed the respondents to consider the application dated 15.09.2015 in accordance with law. The petitioner has furnished the order passed by this Court in W.P.No.108491/2016.