P.JOSEPH Vs. TAHSILDAR TIRUCHENGODE TALUK

JUDGEMENT

(1.) WITH the consent of both parties, the writ petition itself is taken up for final disposal.

(2.) HEARD both sides.

(3.) BASED on the school record, the petitioner was sought to be retired from service on 31.10.2012 by the impugned order dated 31.10.2012. It is stated therein that as per the date of birth, as recorded in the school record, the petitioner should have been retired from service on 30.06.2007.