REGENT COMPUTRONICS PVT. LTD.

K. VIJAYAN Appellant

V/S

Jacob Job Respondents

Referred Judgements :-

ANNAMALAI CHETTI V. COL. J.G. CLOETE [REFERRED TO]
SESHAMA V. SANKARA [REFERRED TO]
RAJA HARISH CHANDRA RAJ SINGH SINGH VS. DEPUTY LAND ACQUISITION OFFICER [REFERRED TO]
GADDE VENKATESWARA RAO VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
ASSISTANT TRANSPORT COMMISSIONER LUCKNOW VS. NAND SINGH [REFERRED TO]
LAKHI RAM VS. STATE OF HARYANA [REFERRED TO]
B S MINHAS VS. INDIAN STATISTICAL INSTITUTE [REFERRED TO]
RAJ KUMAR DEY VS. TARAPADA DEY [REFERRED TO]
COLLECTOR OF CENTRAL EXCISE MADRAS VS. M M RUBBER AND CO TAMILNADU [REFERRED TO]
SECRETARY AND COMMISSIONER HOME DEPARTMENT VS. R KIRUBAKARAN [REFERRED TO]
DEVKI NANDAN VERMA VS. STATE OF HARYANA [REFERRED TO]
HUKAM RAJ KHINVSARA VS. UNION OF INDIA [REFERRED TO]
RAMESH CHAND SHARMA VS. UDHAM SINGH KAMAL [REFERRED TO]
D SAIBABA VS. BAR COUNCIL OF INDIA [REFERRED TO]
NOHARLAL VERMA VS. DISTRICT CO-OPERATIVE CENTRAL [REFERRED TO]
CHHATTISGARH STATE ELECTRICITY BOARD VS. CENTRAL ELECTRICITY REGULATORY COMMISSION [REFERRED TO]
O A O A M MUTHIAH CHETTIAR VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
VISWANATHAN CHETTIAR V. CIT [REFERRED TO]
SECRETARY OF STATE FOR INDIA IN COUNCIL VS. GOPISETTI NARAYANASWAMI NAIDU GARU, RECEIVER, NIDADAVOLE AND MEEDUR ESTATE [REFERRED TO]
ROHITASH KUMAR VS. OM PRAKASH SHARMA [REFERRED TO]
AYAAUBKHAN NOORKHAN PATHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT VS. M.A.FRANCIS [REFERRED TO]
POPAT BAHIRU GOVARDHANE VS. SPECIAL LAND ACQUISITION OFFICER [REFERRED TO]

JUDGEMENT

(1.) The petitioner in these O.P.(KAT)s is the 3rd respondent in O.A.Nos.2054/2013 and 671/2013 on the file of the Kerala Administrative Tribunal at Thiruvananthapuram.

(2.) The 1st respondent in O.P.(KAT)No.174/2014 filed O.A.No.671/2013 before the Tribunal seeking an order to quash Annexure A7 Government Order dated 19.8.2010 correcting the date of birth of the petitioner in these O.P.(KAT)s as '29.10.1957' in his service book, in the place of the existing entry '25.3.1956'. He also sought declarations to the effect that, the correction of date of birth in the service book of the petitioner based on the application submitted on 20.11.1995, after the time limit stipulated in Annexure A1 Government Order dated 30.11.1991, is illegal, arbitrary and without jurisdiction; and that the inclusion of the name of the petitioner in Annexure A12 proposal sent by the State Police Chief to the Government in May, 2012, for preparation of a select list of the officers of the State Police Service for appointment to Indian Police Service (IPS) by promotion, on the basis of the date of birth corrected as per Annexure A7 Government Order, is arbitrary and illegal.

(3.) Similarly, respondents 1 to 3 in O.P.(KAT) No.173/2014 filed O.A.No.2054/2013 before the Tribunal seeking an order to quash Annexure A4 Government Order dated 19.8.2010 (same as Annexure A7 in O.A.No.671/2013) correcting the date of birth of the petitioner in these O.P.(KAT)s in his service book. They also sought a declaration that, the correction of date of birth in the service book of the petitioner as evidenced by Annexure A4 is illegal, arbitrary, without jurisdiction or authority and that the petitioner is not entitled for any service benefit based on the correction of his date of birth in the service book.

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K. VIJAYAN Vs. JACOB JOB

Referred Judgements :-

JUDGEMENT

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