K ANNIE SORNATHAI, M SC , M PHIL, PH D , VICE PRINCIPAL AND HEAD OF DEPARTMENT, PLANT BIOLOGY AND PLANT BIOTECHNOLOGY, SARATH TUCKER COLLEGE, (AUTONOMOUS) Vs. STATE

JUDGEMENT

(1.) This Writ Petition has been filed by the petitioner to alter her date of birth in the service records.

(2.) The case of the petitioner as seen from the affidavit, is that the petitioner was born on 10.09.1952 and in the SSLC Book, her date of birth was wrongly mentioned as 10.05.1952 and immediately, on coming to know the same, she gave a representation on 16.10.1986 to the Secretary, St. John's College,Tirunelveli-2, where she joined the service, followed by various representations dated 25.08.1990, 18.12.1995, 07.04.2000, 10.09.2005 and 29.09.2008, requesting the fourth respondent to make correction in the Service Register by correcting her date of birth from 10.05.1952 to 10.09.1952 on the basis of Birth Certificate issued by the Competent Authority.

(3.) It is her case that on 15.01.2009, she sent a representation to the fourth respondent with a similar request and the fourth respondent also sent a communication dated 10.03.2010 to the third respondent stating that on the basis of the Birth Certificate issued by the Competent Authority and the Baptism Certificate issued in favour of the petitioner, the date of birth was altered from 10.05.1952 to 10.09.1952 in her Service Register and requested the third respondent to make necessary entries regarding the service particulars and since no action has been taken by the third respondent, this Writ Petition is filed for the issuance of a Writ of Mandamus directing the third respondent to approve the proposal dated stated 10.03.2010 submitted by the fourth respondent regarding the alteration of date of birth in her Service Register.