COMMISSIONER FOR REVENUE ADMINISTRATION Vs. K BHARATHAN

JUDGEMENT

(1.) THE writ appeal is directed against the order of the learned single Judge dated 04.04.2006 in W.P.No.36704 of 2005, which itself was filed by the respondent/writ petitioner challenging the order dated 04.01.1993 of the first appellant refusing to alter the date of birth of the respondent as 12.03.1950 instead of 07.08.1948.

(2.) THE respondent as Junior Assistant in the Office of the Revenue Divisional Officer, Erode has applied for change of alteration of date of birth to 12.03.1950 instead of 07.08.1948. He entered into Government service on 12.09.1980 and submitted the said application on 07.04.1983 i.e. within five years period from the date of joining.

(3.) BUT, the Principal Commissioner and Commissioner of Revenue Administration, the first appellant herein, upon perusing the report of the Revenue Divisional Officer, found in the impugned order dated 4.1.1993, that the veracity of the birth extract produced by the respondent was not proved and its genuineness is also doubtful. Therefore, he has turned down the request of alteration of date of birth.