M VIJAYARAGHAVAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE prayer in the Writ Petition is to call for the records relating to the order of the third respondent in Proceedings in Na.Ka.No.16670/2000/Pa.I dated 22.11.2000, quash the same and for a consequential direction on the respondents to alter the date of birth of the petitioner from 17.1.1948 to 14.9.1948.

(2.) ACCORDING to the petitioner, at the time of filing of the Writ Petition, he was working as a Special Grade Forest Ranger at Coimbatore. He claims that his original date of birth is 14.9.1948 and on that basis, he would retire from service on 30.9.2006. Since the petitioner's parents wanted to admit the petitioner in a school at an early date, they had given his date of birth in the School as 17.1.1948 and hence the petitioner would retire from service on 31.1.2006.

(3.) IT is also stated in the counter that the petitioner made an application in the year 1999 requesting the authority to alter the date of birth along with the certificate obtained from the Sub Registrar, Mannargudi dated 23.12.1996. The said application was rejected by the third respondent in his proceedings in Na.Ka.No.16670/2000 dated 22.11.2000. Therefore, the order impugned in this writ petition is valid and in accordance with the Rules and Regulations.