STATE OF TAMIL NADU Vs. AS S RADHAKRISHNAN

JUDGEMENT

(1.) Introductory :-

(2.) The date of birth of the appellant was registered in the school records as 31 July 1961. The appellant filed a civil suit in O.S.No.363 of 1997 before the Principal District Munsif, Madurai, impleading the Director of School Education, Registrar Madurai Kamaraj University and the State of Tamil Nadu, represented by District Collector, Madurai, and Thiru.A.Sethuraman, who is none other than his father, praying for a decree of declaration and mandatory injunction, directing the Director of School Education to correct his age in the school certificate and for a consequential direction to the Registrar, Madurai Kamaraj University to effect necessary changes in the transfer certificate. The suit was decreed by judgment and decree dated 1 August 2000. The entry in the school certificate was corrected as 31 July 1962 pursuant to the Decree passed by the civil court.

(3.) Even during the currency of the suit, the appellant secured appointment as Executive Officer in the Hindu Religious and Charitable Department. The respondent joined service on 12 May 1999. The date of birth was shown in the application and the attestation form as 31 July 1961. Thereafter, he was appointed directly as District Educational Officer by order dated 13 September 2001.