M. VELMURUGAN Vs. S. RAMESH

JUDGEMENT

(1.) Heard the learned counsels appearing on behalf of the appellant, as well as the respondents.

(2.) This Writ Appeal has been filed against the order of the learned single Judge, dated 5.1.2011, made in W.P.No. 29003 of 2010.

(3.) The petitioner in the Writ Petition, in W.P.No. 29003 of 2010, is the appellant in the present Writ Appeal. The appellant had filed the Writ Petition praying for a Writ of Certiorarified Mandamus to call for and quash the impugned order of the third respondent, dated 23.10.2010, and the consequential order of the fourth respondent, dated 29.11.2010, and to direct the respondents to enter the petitioner 's date of birth, as 8.7.1954, in the service records, in accordance with Clause 6.6 of the Certified Standing Orders of the respondent Neyveli Lignite Corporation.