LAWS(MAD)-2022-12-306

M. RAMANIKANDAN Vs. COMMISSIONER

Decided On December 14, 2022
M. Ramanikandan Appellant
V/S
COMMISSIONER Respondents

JUDGEMENT

(1.) Through the proceedings of the Commissioner of Hindu Religious and Charitable Endowments, dtd. 29/4/2013, the petitioner was directly recruited to the post of Executive Officer, Grade-I for the year 2009-2010 and 2010-2011 from the list of candidates selected by the Tamil Nadu Public Service Commission (in short "TNPSC") for Subordinate Service of Hindu Religious and Charitable Endowments.

(2.) According to him, the correct date of birth is 31/3/1972.

(3.) The learned counsel appearing for the petitioner submitted that the appointment to the post of Executive Officer, Grade-I is to be treated as afresh and he was directly recruited to the post of the Executive Officer, Grade-I and his application seeking for alteration of the date of birth is made on 24/4/2015, which is within the five years period prescribed under the Act.