LAWS(MAD)-2007-7-467

REGISTRAR GENERAL Vs. M MANICKAM; SECRETARY AND COMMISSIONER, HOME DEPARTMENT, GOVERNMENT OF TAMIL NADU; SECRETARY TO GOVERNMENT, EDUCATION DEPARTMENT AND DIRECTOR OF SCHOOL EDUCATION, DIRECTORATE OF SCHOOL EDUCATION

Decided On July 21, 2007
REGISTRAR GENERAL Appellant
V/S
M Manickam; Secretary And Commissioner, Home Department, Government Of Tamil Nadu; Secretary To Government, Education Department And Director Of School Education, Directorate Of School Education Respondents

JUDGEMENT

(1.) This Review Petition has been filed to review the judgment, dated 15.3.2007, made in S.A.No. 1064 of 2005.

(2.) It has been stated on behalf of the review petitioner that the first respondent in the petition had filed a suit in O.S. No. 549 of 1995, on the file of the District Munsif Court, Karur, against the petitioner and the respondents 2 to 4 for a declaration that his date of birth is 24.11.1950 and for a mandatory injunction to enter his date of birth in his S.S.L.C. book and in his Service Records as 24.11.1950, instead of 19.3.1947.

(3.) The trial Court, by its judgment and decree, dated 9.10.2002, had granted the relief of declaration, declaring the date of birth of the first respondent as 24.11.1950 and had also granted the consequential relief of mandatory injunction against the respondents 2 to 4 to correct the date of birth of the first respondent in his S.S.L.C. book as 24.11.1950. However, the trial Court had declined to grant any relief against the petitioner for correcting the date of birth of the first respondent in his Service Records. Accordingly, the trial Court had dismissed the suit with regard to the reliefs claimed against the petitioner in the present review petition.