C ELANGOVAN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Advocate appearing for the respondents.

(2.) THE petitioner has stated that he was appointed in the Education Department, in the year 1964, pursuant to the selection made by the Tamil Nadu Public Service Commission. In the service register of the petitioner, his date of birth has been entered as 1.6.1940, though the correct date of birth of the petitioner is 4.8.1941. THErefore, the petitioner had submitted a representation to alter his date of birth from 1.6.1940 to 4.8.1941, based on the birth extract issued by the Sub Registrar, Natham. However, the request had been rejected, summarily, by an order, dated 3.5.1994, issued by the respondent.

(3.) IT has also been submitted that the Government had issued a clarification in their letter No.380, Personnel and Administrative Reforms (Per.3) Department, dated 12.8.1990, stating that the applications for alteration of date of birth, received from the Government servants, who were appointed prior to the introduction of the above rule i.e., prior to 24.1.1961, may be entertained and examined on merits, following the procedure laid down in General Rule 49. Since the petitioner had entered into Government service after 24.1.1961, he had not made any request within five years from the date of entry into Government service. Hence, the request of the petitioner, to change his date of birth from 1.6.1940 to 4.8.1941, has to be rejected.