S K THANGAM Vs. DISTRICT TREASURY OFFICER, DISTRICT TREASURY OFFICE; COMMISSIONER, TREASURIES, ACCOUNTS DEPARTMENT; SUB PAY, ACCOUNT OFFICER, SUB PAY, ACCOUNT OFFICE, MADURAI BENCH OF MADRAS HIGH COURT

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner filed the above writ petition to rectify the date of birth in her service register from 16.08.1951 to 16.08.1956. The petitioner was initially appointed as Junior Assistant in the District Treasury Office, Maduriai on 09.01.1985 as she was selected in the examination conducted by the Tamil Nadu Public Service Commission. Thereafter, she was promoted as Accountant and transferred to District Treasury Office, Virudhunagar in the year 1990 and now, she is working as Superintendent in the office of the 3rd respondent.

(3.) According to the petitioner, her correct date of birth is 16.08.1956 and her date of birth was wrongly entered in the Secondary School Leaving Certificate as 16.08.1951 and on 04.07.1989, on coming to know that her date of birth as found in the Secondary School Leaving Certificate book was wrong, she gave representation to the 1st respondent, by disclosing the correct date of birth and that application was made within five years from the date of joining and according to her, in response to her letter, dated 04.07.1989, the first respondent sent reply to her, asked to produce the certified documents and those documents were also furnished by her and no action was taken on her representation. Therefore, she sent another representation, dated 23.07.2007 enclosing all the certificates, to the 2nd respondent and that was refused by the 2nd respondent.