R GAJALAKSHMI Vs. STATE OF TAMIL NADU; SPECIAL COMMISSIONER AND COMMISSIONER FOR REVENUE ADMINISTRATION; DISTRICT COLLECTOR

JUDGEMENT

(1.) The short facts of the case are as follows:-

(2.) The Petitioner additionally states that she was selected by the Tamil Nadu Public Service Commission for the post of Deputy Superintendent of Police and she was appointed as such vide G.O.Ms.No.576 Home (Police-I) Department dated 15.05.1998 and she joined the duty on 01.06.1998 and her services in the said post was confirmed with effect from 23.07.2000, subsequently, she appeared for the recruitment of Group-I Services, conducted by the Tamil Nadu Public Service Commission and thereafter she was selected and appointed to the post of Deputy Collector (1998-1999 batch), vide G.O.Ms.No.16, Revenue Department dated 09.01.2002 and posted to work as Deputy Collector (Training), Namakkal District on 01.02.2002. She further stated that her services were regularised in the post of Deputy Collector/Revenue Divisional Officer and thereafter she she was promoted as District Revenue Officer and joined the said post on 04.05.2007. Now, she is working as District Revenue Officer/Special Officer, Tirupathur, Co-operative Sugar Mills Ltd., Kethandapatti, Vellore District without any blemish in her service whatsoever.

(3.) She further stated that when she ventured into obtaining her birth certificate from the Sub Registrar's Office, Omalur, during the year 1999, she noticed that her correct date of birth was 02.02.1967 and therefore on 23.10.2000, she submitted an application for change of date of birth through the proper channel while she was working as Deputy Superintendent of Police, Rasipuram, Namakkal District within a period of five years as per Rule of the Tamil Nadu Civil Services Conduct Rules with the appointing Authority/Director General of Police, Chennai. Along with her application she has enclosed the statement of two witnesses, certifying her correct date of birth as 02.02.1967. In the meantime, her elder brother Mr.R.Rajasekaran, has also corrected his date of birth as 02.09.1963 instead of 27.05.1963 in his Educational Certificates, as per the proceedings of the Tahsildar, Omalur dated 30.08.2001 that too after comprehensive enquiry conducted by the Revenue Authorities in accordance with Rules 12 and 12(2) of the Tamil Nadu Births and Deaths, Registration Rules, 1977. The Sub Registrar, Omalur vide his Proceedings dated 17.10.2002 has reported to the Revenue Divisional Officer, Mettur, about the entries made in the birth Registrar, Omalur, with regard to her date of birth and its genuineness and also submitted the extracts from the said birth Register for follow up action.