LAWS(KER)-2007-3-397

N CHANDRAHASAN Vs. STATE OF KERALA

Decided On March 21, 2007
N.CHANDRAHASAN Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The petitioner in the writ petition, is the appellant herein. The writ petition was filed seeking to quash Exts.P3 and P5, by which his request for correction of his date of birth in the service records was declined. The writ petition having been dismissed, the appellant has come up in appeal.

(2.) We have gone through the pleadings and the judgment of the Learned Single Judge and we find ourselves in agreement with the conclusion of the Learned Single Judge. This is a case where the appellant has entered service as a Police Constable way back on 06.06.1977 and had earned promotion as a Head Constable in 1997 and is continuing as such.

(3.) At the time of his entry into service, based on the entry in his school records, his date of birth entered in the service records was 10.06.1953. On the basis that his correct date of birth was 14.05.1956, he finally got Ext.P2 order dated 17.04.1998 issued by the Commissioner for Government Examinations sanctioning correction of date of birth in the school records and SSLC Book. It is stated that such correction was carried out and thereafter on 13.08.1998 he applied for correction of his date of birth in the service records. This was rejected by Ext.P3 order as belated. He pursued the matter by filing Ext.P4, seeking review of Ext.P3, which was also rejected by Ext.P5. As in the case of Ext.P3, in Ext.P4 also, reference has been made to Government Order dated 30.12.1991. It was in the aforesaid circumstances that the writ petition was filed seeking to quash Exts.P3 and P5 orders.