M RANGASAMY Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE prayer in the writ petition is to quash the order of the third respondent dated 17. 12. 1996 and direct the respondents to accept the date 1. 7. 1945 as correct date of birth of the petitioner.

(2.) THE facts necessary for disposal of the writ petition are that the petitioner was initially appointed as Head Mazdoor in the Public Works department on 1. 1. 1965 and was holding the post of Works Inspector Grade-II and working in the Lower Bhavani Basin Sub-division, Kangayam, Erode District at the time of filing the original application. According to the petitioner at the time of joining into the service petitioner had produced the Transfer certificate issued by the Government High School, Perundurai, Erode District, and the ESLC certificate, which was equivalent to Class VIII, wherein the date of birth of the petitioner has been mentioned as 10. 9. 1940.

(3.) THE case of the petitioner is that at the time when he left the school after completing Class VIII, his age was 20, which cannot be true as there occurred a mistake in entering his date of birth. Petitioner further states that he had examined himself at the Government Hospital, Modakurichi on 24. 11. 1969 for determination of his age and according to the certificate issued by the Hospital, his date of birth is mentioned as 1. 7. 1945. Based on the said certificate, petitioner submitted his application before the third respondent to correct the date of birth entered in the service register as 1. 7. 1945 instead of 10. 9. 1940. As the said application was rejected by the third respondent, petitioner has filed the present petition.