LAWS(KER)-2014-10-248

THE COMMISSIONER FOR EXAMINATIONS Vs. K. KARUNAKARAN

Decided On October 20, 2014
The Commissioner For Examinations Appellant
V/S
K. KARUNAKARAN Respondents

JUDGEMENT

(1.) EXT . P7 order dated 21st February 2011 passed by the Kerala Lok Ayukta on Complaint No. 904 of 2010A preferred by the respondent herein is under challenge in this writ petition.

(2.) THE respondent, a retired Professor, who demitted his office as Director, Department of Audit Education, Calicut University on 31.3.2005, filed an application for correction of his date of birth as 12.12.1947 instead of the wrong entry in the SSLC Book as 13.1.1945. The request was rejected by the Joint Commissioner for Government Examinations, Pareeksha Bhavan, Thiruvananthapuram. The respondent filed an appeal which was dismissed. Though a review petition was filed against the same, the same was also dismissed. Thereafter the respondent filed another petition styled as review petition before the Government which was allowed as per Ext. P1 order dated 17.10.2005. Alleging that the wrong entry in the SSLC book was not corrected in spite of Ext. P1 order, the respondent filed Ext. P2 complaint before the Lok Ayukta. The said application was allowed by the Lok Ayukta under Ext. P7. The petitioners allege that Ext. P1 order is the order passed by the Government reviewing an earlier Government order on a review petition rejecting the claim of the respondent.

(3.) THE petitioners further allege that on facts also, the respondent is not entitled to get the entry corrected as he has not produced any evidence to prove his date of birth. It is with this background, the petitioners have come up before this Court.