T.T.BALSAMY Vs. SHEELA BALAKRISHNAN

JUDGEMENT

(1.) ALLEGING non compliance of the order made in W.P.(MD)No.6678 of 2011, dated 29.07.2011 contempt petition (MD)No.31 of 2012 has been filed against Smt.Sheela Balakrishnan, Additional Chief Secretary/The Principal Secretary to Government, Municipal Administration and Water Supply Department, Secretariat, Chennai-9, the Joint Secretary to Government of the same Department, Mr.S.Chandramani, the Deputy Secretary to the Government, Municipal Administration and Water Supply Department, Secretariat, Chennai-9, and Mr.Chandra Kant B.Kamble, the Commissioner of Municipal Administration, Chennai.

(2.) RECORD of proceedings shows that the contempt petition has been adjourned on earlier occasions and when the matter came up on 10.09.2012 Mr.T.S.Mohamed Mohideen, Learned Additional Government Pleader submitted that after considering the case of the petitioner with reference to the orders passed in W.P.No.13120 of 2011, dated 09.06.2011 and the order made in W.P.(MD)No.6678 of 2011, the Government have rejected the case of the petitioner for alteration of date of birth on the ground that the application was not made within a period of five years from the date of entering into service, as per Rule 49(C) of the Tamil Nadu State and Subordinate Service Rules, 1955.

(3.) WRIT petition in W.P.No.13120 of 2011 has been filed on 06.06.2011 and the petitioner has sought for the following prayer: