K N LAILAMONI Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is aggrieved by the refusal on the part of the respondents to correct her date of birth in the service records. According to the petitioner, the petitioner's correct date of birth is 12.1.1958, but it was wrongly entered in his service book as 10.11.1956. Although the petitioner has got the same corrected in her SSLC book, the petitioner's claim for correction in the service book has been rejected on the ground that the application for correction has not been submitted within the period stipulated in the order of the Government. THE petitioner, therefore, seeks the following reliefs;

(2.) AS per the Government order dated 30.12.1991, the application for correction of date of birth has to be submitted within five years from the date of entry into service or if as on the date of the Government order that five years' period is already over, within one year from the date of that Government order, subject of course to the condition that it shall be before 2 years from the date of retirement. Admittedly, the petitioner has not submitted any application within the time limit prescribed. The petitioner's only contention is that the petitioner could have submitted the application only after the petitioner got the SSLC book corrected and that was the delay in submitting application. I am of opinion that such situation is also covered by the Government order, which specifically stipulates that that is no ground for condonation of delay. In fact the Government order does away with the practice of condonation of delay even. In the above circumstances, I do not think that the petitioner's application for correction of date of birth can be validly considered by the respondents at this point of time. Accordingly, this writ petition is dismissed.