GANESAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner is presently working as Class IV employee under the third respondent. In his Service Records, his date of birth has been entered as 10.08.1954. Admittedly, he joined service on 07.01.1984. But according to the petitioner, his actual date of birth is 21.02.1956. It is based on government records. In this regard, he made a representation on 09.06.2014 seeking alteration of date of birth in the Service Records. Since the same has not been considered, the petitioner is before this Court with this writ petition.

(2.) THIS writ petition has come up today for admission. I have heard the learned counsel for the petitioner and Mr.R.Rajeswaran, learned Special Government Pleader appearing for the respondents. I have also perused the records carefully.

(3.) BUT the learned counsel for the petitioner would submit that the actual date of birth is borne out by Government records. In my considered opinion, it may be true, but that cannot be a ground to overlook the rules and to entertain the request for change of date of birth.