S R MOHANDOSS Vs. EXECUTIVE ENGINEER THANJAVUR

JUDGEMENT

(1.) THIS petitioner herein has filed the present writ petition challenging the order dated 27.4.2005 passed by the first respondent whereby the petitioner's request for alteration of date of birth was rejected. The petitioner has also sought a direction to respondents 1 to 3 to permit him to continue in service till 30.04.2006 with all consequential benefits such as increment, promotion and continuity of service etc.

(2.) THE petitioner joined in the services of the respondent on 5.8.1971. THE petitioner's school record indicated his date of birth as 12.02.1946. THE petitioner made a representation on 07.12.1970 to the District Educational Officer, Thanjavur seeking alteration of date of birth as 27.4.1948. THE request of the petitioner was rejected on the ground that after issuance of S.S.L.C book, the said request cannot be considered.

(3.) THE petitioner filed another application in O.A.No.1418 of 2004 challenging the order dated 27.2.2004, by which his application for alteration of date of birth was rejected on the ground of delay. THE Administrative Tribunal dismissed the original application filed by the petitioner on 12.4.2004. Challenging the judgment rendered by the said Administrative Tribunal, the petitioner filed a writ petition before the Division Bench of this Hon'ble Court in W.P.No.19411 of 2004 and the Division Bench of this Court, by order dated 20.9.2004, was pleased to set aside the order passed by the Tribunal and directed the respondents to consider the application of the petitioner dated 24.7.1972 on merits and in accordance with law within a period of three months. THEreafter, the time limit was extended by an order dated 3.3.2005. By the impugned order dated 27.4.2005, the petitioner's request has been rejected. Challenging the same, the petitioner has filed the present writ petition.