K CHANDRASEKARAN Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner herein, who is incessantly fighting with the authorities for three decades, seeking alteration of his date of birth, having not been successful in coming out of the perplexing and complex web of the bureaucracy, has approached this Court, by filing this writ petition.

(2.) This writ of mandamus has been filed seeking directions to the respondents to alter the petitioner's date of birth from 05.03.1961 to 21.09.1962 (one year, six months and 16 days - difference between the two dates) in the Service Register and all other connected records, in terms of the representations made by the petitioner.

(3.) The petitioner is presently functioning as Assistant Commissioner of Police (SRMC Range), Iyyapanthangal, Porur, Chennai. The petitioner was appointed as Reserve Sub-Inspector of Police, on 18.09.1997. The petitioner's date of birth has been wrongly furnished by the petitioner's father as 05.03.1961 at the time of admitting the petitioner into school and the same mistake was inadvertently carried forward in further school records and subsequent service records.