(1.) THE petitioner prays for issuance of a writ of Certiorari to quash the order passed vide letter No. Ma. Pa.2/28003/2012 dated 24.07.2012 with the consequential relief of directing the respondents 1 and 2 to alter the petitioner's date of birth in service register in pursuant to the representations dated 02.06.1986 followed by letters dated 31.10.1989, 15.03.1994 and 12.12.2011.
(2.) THE petitioner is working as Assistant Engineer in the office of the Assistant Executive Engineer, (Agricultural Engineering), Command Area Development Programme Unit II, Vaigai Project, Madurai. The petitioner originally joined as Assistant Soil Conservation Officer on 29.07.1981 under Rule 10(a)(i) as temporary appointee.
(3.) THE services of the petitioner was regularised on 01.02.1989 with retrospective effect. The petitioner thereafter submitted a representation dated 31.10.1989 to alter the date of birth. The request of the petitioner was again rejected by the second respondent vide letter No.82768/1994 dated 13.11.1995, for the reason that the application was not presented within five years of joining service. The petitioner did not challenge this order and allowed it to attain finality.