R RAJUPANDI Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) The writ petitioner prays for the issue of a writ of certiorarified mandamus to call for and quash the proceedings of the first respondent dated 23.9.1997 issued in Reference Memorandum 43778-B1/96-6 and the order of the first respondent dated 21.7.1998 issued in Memorandum Number 83107/B1/97-7 and consequently direct the respondents to correct the date of birth of the petitioner as 14.10.1946 instead of 5.5.1945 in the Service Register and also award consequential benefits.

(2.) Heard Mr.K.Alagirisamy, learned senior counsel appearing for Miss.V.Suguna for the petitioner and Mr.V.Radhakrishnan, learned counsel appearing for the respondents.

(3.) The petitioner presently working as Chief Engineer, (Electrical) in the first respondent Tamil Nadu Electricity Board joined the Electricity Board during 1969 as Junior Engineer and he was promoted from time to time. At the time of entry his date of birth was entered in the Service Register as 5.5.1945 based upon on the entries found in his SSLC book and as furnished by the petitioner.