V.M. SRINIVAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is seeking for issuance of writ of mandamus directing the respondents not to relieve the petitioner on his superannuation considering his date of birth as 6/4/1962. Petitioner has also sought for a direction in the nature of writ of mandamus directing the respondents to consider and declare his date of birth as per the order passed in O.S.No.103/2019.

(2.) Petitioner is stated to have been appointed as the Assistant Engineer through selection process of the Karnataka Public Service Commission and was appointed on 8/12/2016 in the backlog vacancy which was not filled up by the Government. Petitioner submits that he reported for duty in the Planning Sub-Division of Ramanagara with effect from 25/1/2017.

(3.) Petitioner submits that his date of birth is 20/4/1963 as is revealed from the records of the Hospital at Annexure-C. It is further submitted that the petitioner had applied for change of date of birth in the records and had filed O.S.No.103/2019 seeking for declaration of his date of birth as 20/4/1963 instead of 6/4/1962 as entered in the government records. It is submitted that the said suit has been allowed declaring the date of birth of the petitioner as 20/4/1963. The judgment of the Principal I Civil Judge and JMFC at Mysore dtd. 4/12/2020 in O.S.No.103/2019 has been produced at Annexure-D.