STATE OF KERALA Vs. YOOSUF KUNJU

JUDGEMENT

(1.) The challenge herein made by the State is with regard to the reliefs granted in O.P. No. 2025/1998 quashing Ext. P3 and directing the State to consider afresh the application put in by the respondent in the appeal, treating it as a valid application filed within time.

(2.) The petitioner (respondent herein) was a Superintendent of Police working in the Crime Branch, CID, Headquarters at Thiruvananthapuram as on the date of filing of the Original Petition. Alleging that the date of birth mentioned in his Service Register as 23.1.1943 was incorrect and that the correct date of birth is 6.1.1944, he sought necessary corrections in his Service Book. He succeeded in his request for correcting the date of birth as above in his SSLC Book on 29.6.1996. The request for consequent corrections in the Service Book was declined as per Ext. P4 order and it was challenged in O.P. 4480/97. The rejection of the request was mainly for the reason that the application was not supported by the production of the corrected SSLC Book. In Ext. P1 judgment passed therein, this Court noted that, according to the orders prevailing in 1985, when the application was made, it was not imperative that the application should be supported by the production of SSLC Book and consequently quashed the Government Orders denying the benefit, passed in that case and produced therein as Exts. P8 and P11. The matter was remitted for fresh consideration. The present respondent was directed to produce a copy of Ext. P2 application before the 1st respondent therein.

(3.) On a consideration of the application as directed in Ext. P1, Ext. P3 order was passed once again declining the application stating the reason that the application was not supported by corrected school records. It was also observed by the Government that the application was belated.