S ELAMPARITHI Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner seeks for the issue of a Writ of Certiorarified Mandamus directing the respondents to call for the records on the file of the second respondent in connection with the order passed by him in his proceedings Ku. Aa. No. 032754/vu. Ni. A/ni. Pi. 2/e. Ni. Vu/ka. Thani dated 7. 1. 98 and quash the same and direct the respondents to alter the date of birth of the petitioner from 4. 9. 58 to 4. 9. 59 in the Service Register of the petitioner.

(2.) HEARD Mr. R. Singaravelan, learned counsel for the petitioner and Mr. V. Radhakrishan, learned counsel for respondents.

(3.) THE question raised relates to alteration of date of birth. The petitioner joined service in Tamil Nadu Electricity Board on 29. 7. 87. Originally, his date of birth was indicated as 4. 9. 58 in the Service Register. Such entry was made on the basis of Secondary School Leaving Certificate. Subsequently, the petitioner filed an application on 7. 8. 97 for correction of date of birth praying that his date of birth should be indicated as 4. 9. 59. Such application was made on the basis of the entry made in the Birth Certificate. This application for correction of date of birth has been rejected by Board of authorities on 7. 1. 98, only on the ground that the application had been made beyond five years, as contemplated under Regulation 110 (b) (ii) of Tamil Nadu Electricity Board Service Regulations. The relevant portion is as follows: