K C KALAIKOVAN Vs. COMMISSIONER REVENUE ADMINISTRATION

JUDGEMENT

(1.) THIS writ petition is filed to call for the records of the third respondent and in his proceedings Na.Ka.3467 - 2004 (E) dated 7.2.2008 and quash the same and to direct the respondents to alter the petitioner's date of birth in petitioner's service record as 28.1.1952.

(2.) THE petitioner working as Village Administrative Officer joined the services on 6.12.1995. Within five years from the date of joining services i.e. on 27.12.1999, he has made an application for correction of date of birth based on the birth certificate. According to him, the date of birth entered in the service register showing his date of birth as 23.1.1951 is wrong and the correct date of birth as per the birth certificate produced is 28.1.1952.

(3.) THE petitioner has not chosen to file an appeal. However, since the writ petition has been admitted and pending for a long time, this Court is not inclined to reject the plea of the petitioner at this point of time, more so, when the counter affidavit has been filed by the respondents, which enables this Court to consider the plea on merits.