RAJAMANNAN Vs. REGISTRAR

JUDGEMENT

(1.) This Writ Petition has been filed by the Petitioner seeking for the issuance of Writ of Certiorarified Mandamus calling for the records of the impugned university Order No.250/2017 ((THELAW)) dated 15.03.2017 passed by the First Respondent and the consequent Office Memorandum No.C-C2/1996-94/2018/ dated 09.03.2018 issued by the First Respondent to the Petitioner and quash the same.

(2.) The case of the Petitioner is that he was initially appointed as Lecturer in Physics in the First Respondent-Annamalai University on 07.01.1994 and subsequently he was promoted as Professor in Physics Department and since his date of birth has been wrongly recorded in his SSLC Mark sheet, he requested the concerned authorities for alteration of his date of birth along with the relevant records to support his correct date of birth.

(3.) According to the Petitioner his date of birth is 07.02.1963 whereas, it has been wrongly mentioned as 01.10.1961 in his SSLC Certificate. Thereafter, it appears that the Petitioner filed a Civil Suit in O.S. No. 542 of 2004 before the District Munsif Court, Panruti for declaration that the Petitioner's date of birth is 07.02.1963 and also for mandatory injunction to correct the date of birth in his school records. Thereafter, the said suit was decreed declaring the date of birth of the Petitioner as 07.02.1963 by Judgment dated 16.06.22005. Thereafter based on the Judgment and decree of the Civil Court, the Petitioner requested the First Respondent to alter his date of birth. However, by order dated 15.03.2017, the First Respondent rejected the claim of the Petitioner for alteration of his date of birth. Aggrieved by the same, the Petitioner has come forward with the present writ petition challenging the rejection order dated 15.03.2017.