R RAJUPANDI Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner in the writ petition, who was unsuccessful in seeking the relief of correction of his date of birth from 5. 5. 1945 to 14. 10. 1946, is the appellant herein.

(2.) THE appellant was appointed on 8. 8. 1969 as Junior Engineer in the Tamil Nadu Electricity Board. At the time of his entry into service, his date of birth was recorded in the Service Register as 5. 5. 1945 in tune with the date of birth reflected in the SSLC book.

(3.) WITHIN five years of his entry into service, the appellant submitted a representation dated 3. 12. 1973 to the Chief Engineer seeking alteration of his date of birth from 5. 5. 1945 to 14. 10. 1946 on the basis of the Certificate of extract from the birth register. The said request was turned down by the Chief Engineer by an order dated 22. 8. 1977, on the ground that there was no conclusive evidence to establish his claim for alternation of date of birth. Unfortunately, the appellant did not choose to challenge the said order and hence it attained finality.