STATE OF TAMIL NADU Vs. T V ANBALAGAN

JUDGEMENT

(1.) The plaintiff / respondent, who allegedly lost 3= years of his service for no fault of him, who wanted confirmation / restoration of his original date of birth as given by him at the time of entering into service, is facing the second appeal, which is filed by the appellants raising the following substantial question of law:-

(2.) The brief facts:-

(3.) The suit was resisted by the defendants on the following contentions:-