K P KUPPUSAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) COUNSEL's contention that appointments referred to under Rule 49 (a) of the Tamil Nadu State and Subordinate Service Rules does not cover temporary appointments made under Rule 10 (a) (1) is, on the face of it, untenable. The appointment referred to therein includes all appointments whether temporary or permanent.

(2.) APPLICATION for correction of date of birth should have been made within five years as required by Rule 49 (c) of the Rules. That not having been made, the Tribunal has rightly dismissed the application. Writ petition is dismissed. Connected miscellaneous petition is also dismissed.