D VELSAMY Vs. PRINCIPAL DISTRICT JUDGE, COIMBATORE DISTRICT

JUDGEMENT

(1.) This writ petition is instituted by an Assistant working in Judicial Magistrate Court No.2, Pollachi, Coimbatore District, seeking a Writ of Mandamus to correct the date of birth of the petitioner in his service record as 04.10.1965 instead of 04.10.1961 within a stipulated time.

(2.) Heard Sri.T.P.Prabakaran, learned counsel for the petitioner and Sri. M.Baskar, learned counsel, who accepted notice on behalf of the respondent.

(3.) It appears that the writ petitioner passed S.S.L.C. public examination held in March 1980. He studied the said course as a regular student at the Government High School, Mudis. Upon his passing the said examination, a Secondary School Leaving Certificate was issued by the Board of Secondary Education, Tamil Nadu. His date of birth in the said certificate was recorded as 04.10.1961. Thereafter, he pursued Higher Secondary course from the Government Higher Secondary School, Sankarankovil. He appeared for the examination held in April 1982 and passed the said examination. In that certificate also, his date of birth was recorded as 04.10.1961.