T RAVIKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order of rejection issued by the respondents in proceedings dated 05.01.2017 in relation to his claim for alteration of date of birth is under challenge in this writ petition.

(2.) The writ petitioner is now working as an Assistant Professor in Presidency College, Chennai. The petitioner claims that his date of birth was erroneously entered as 30.01.1960 and his actual date of birth is 15.09.196 In this regard, the writ petitioner had submitted an application seeking alteration of date of birth on the ground that his parents has erroneously registered his date of birth as 30.01.1960 in stead of 15.09.1962 as per the horoscope.

(3.) At the outset the petitioner claims alteration of date of birth based on the horoscope maintained by his parents. The petitioner was appointed in the Higher Education Department in the cadre of Assistant Professor on 15.12.2007.