O. MATHIVANAN Vs. ADDITIONAL CHIEF SECRETARY/COMMISSIONER

JUDGEMENT

(1.) Since the issue raised in these writ petitions is one and the same and are interconnected and all these writ petitions are filed by the same petitioner, with the consent of learned counsel appearing for both sides, these writ petitions were heard together and are disposed of by this common order.

(2.) The petitioner was appointed as Lecturer in Tamil, in the Department of Tamil Institute of Correspondence Education in the University of Madras on 21/12/2000 vide order of the University dtd. 21/12/2000.

(3.) At the time of appointment i.e., when the petitioner entering into service to the University, the petitioner's date of birth, according to the petitioner, was correctly recorded in the service register of the petitioner as 8/1/1961, which is as per the Birth Certificate issued by the concerned authority under Sec. 12 of the Registration of Births and Deaths Act 1969 [in short, "the Act"] as well as the transfer certificate issued by the institution, where the petitioner had studied.