DIRECTOR OF SCHOOL EDUCATION Vs. G VENKATESAN

JUDGEMENT

(1.) HEARD the counsel for the petitioners.

(2.) IT is not in dispute that the respondent herein has filed the suit O.S. No. 489 of 1990 on the file of the Second Additional District Munsif, Salem for a declaration to declare his date of birth as 07-04-1961 instead of 20-12-1959 entered in the S.S.L.C. Book by mistake, in which the petitioners were defendants.

(3.) NORMALLY, when there is another alternative remedy open to the party, which is effective and adequate to meet the needs of the case, the High Court will not use its extraordinary powers under Article 227 of the Constitution. Other adequate and comprehensive remedy by way of appeal to appellate Court is available, but not availed of, interference under Article 227 is incorrect.