S. JANARTHANAM Vs. THE GENERAL MANAGER, TAMIL NADU STATE TRANSPORT CORPORATION (VILLUPURAM-DIVISION II) LTD., VELLORE

JUDGEMENT

(1.) PETITION praying to issue a Writ of Mandamus directing the respondent herein to incorporate the date of entry into service of the petitioner as 25.4.1996 in the service records, instead of 16.01.1998.

(2.) HEARD the learned counsel for both and perused the materials placed on record.

(3.) ON a perusal of the records, it comes to be known that the petitioner has made a representation on 19.09.2001 to the respondent requesting him to correct his date of joining service in the service records, which is not yet disposed of.