P ANBAZHAGI Vs. REGISTRAR GENERAL HIGH COURT

JUDGEMENT

(1.) This writ application is brought forth seeking a Writ of Certiorarified Mandamus to quash the orders of the third respondent, the Principal District Munsif, Virudhachalam and also the consequential order of the second respondent, the Principal District Judge, Cuddalore made in respect of the date of birth.

(2.) Affidavit filed in support of the application is perused. The Court heard the learned counsel for the petitioner and also for the respondent. The counter filed by the 2nd respondent is also perused.

(3.) The only grievance ventilated by the petitioner is that her date of birth was mistakenly entered as 13.1.1952 instead of 13.1.1953 in the Service Records. Hence, it has to be rectified and she should get the benefit of the same.