V.MALARVIZHI Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) The order of rejection dated 03.11.2012 rejecting the claim of the writ petitioner to alteration the date of birth in her service records is under challenge in the present writ petition.

(2.) The writ petitioner was appointed as BT Assistant in C.S.I.Rajagopal Higher Secondary School, Royapuram, Chennai. Her appointment was duly approved in proceedings dated 26.03.2011.

(3.) The grievance of the petitioner is that her date of birth was erroneously entered as 28.05.1965 instead of 08.12.1965 in her service records. The learned counsel for the writ petitioner states that the writ petitioner has submitted an application seeking alteration of date of birth within a period of 5 years as contemplated under the Service Rules and there is no delay on the part of the writ petitioner in submitting the application. However, the application of the writ petitioner was rejected by the respondents in proceeding dated 03.11.2012 stating that the date of birth was entered in her service records as 28.05.1965 based on the school records produced by the writ petitioner at the time of appointment. Thus, the same cannot be changed at this length of time.