E RAMAVARAMA RAJA Vs. STATE OF KERALA

JUDGEMENT

(1.) The short question arising for decision is whether the alteration by Ext P-3 order of the date of birth of the petitioner entered in the Service Register from 15-12-1913 (1 5 1089 M. E ) into 13-12-1911 (28 4 1087 M. E.), is illegal, justifying interference by this Court, in proceedings under Art.226 of the Constitution.

(2.) The petitioner entered service on 17-1-1939 (1 12 1114 M. E.) Regulation.352F (c) of the Travancore Service Regulations which admittedly governed the petitioner is in these terms:-

(3.) Apparently in accordance with the above provision proof was furnished of the date of birth of the petitioner and this was accepted by an order, dated 11-12-1940 corresponding to 26-4-1116 M. E. In the Service Book there is the following entry: