SASIDHARAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner impugned the order of the Kerala Administrative Tribunal upholding the refusal of the Government to correct his date of birth in the service records. The petitioner has produced the writ petition originally filed before the High Court and then transferred to the Tribunal as per Ext.P2 and reference made to, by us, in this judgment are the exhibits produced in the said writ petition.

(2.) THE petitioner was originally appointed by Ext.P1 order dated 4.4.1977 and the date of birth entered in his service records in accordance with that seen in the SSLC book was 20.11.1953. In accordance with an application dated 26.7.1977 the Commissioner for Government Examinations, Kerala corrected the date of birth in the SSLC book as 27.10.1954 as per Ext.P2. The petitioner contends that in accordance with Exts.P4 and P5 Government Orders, concerning the correction of the date of birth in the service register, he made an application on the basis of Ext. P2. That application is produced as Ext.P6 and the petitioner contends that the service book was corrected pursuant to the said application as evidenced by the extract produced in Ext.P7.

(3.) THE petitioner filed repeated representations evidenced by Exts.P10 and P12 before the Government. Ext.P10 was rejected by Ext.P11. When Ext.P12 was pending Ext.P13 Government Order granting time to apply for correction of date of birth was issued by the Government. The petitioner having applied under the Government Order again met with failure. The order dated 20.3.1993 has became final despite the assertion made by the petitioner that he had been approaching the Government with various representations. Admittedly, he had not approached the Court against the said order.