A. SATHEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) It is not uncommon in teachers of aided Schools - functioning under the Kerala Education Act and Rules thereunder - approaching this Court against orders of the Government, rejecting their applications for correction of date of birth in their service records.

(2.) However, what sets this case apart is that the petitioner predicates that the period stipulated in Rule 28 of Chapter XIVA of the Kerala Education Rules (KER), which is the applicable statutory provision enabling making such an application, has been not correctly understood by the Government.

(3.) I find force in the afore contention of the petitioner, the reasons which I will indite presently, after the constitutive facts are first recorded.