M.GOVINDARAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order of rejection issued by the first respondent in proceedings dated 09.07.2018, rejecting the claim of the writ petitioner for alteration of date of birth is under challenge in the present writ petition.

(2.) The learned counsel for the writ petitioner states that the writ petitioner entered into the service of the Junior Assistant on 13.01.1984. The correct date of birth of the writ petitioner is 05.12.1961. However, the date of birth was erroneously entered into his School records and other records as 15.06.1960. Based on the School records, he was appointed and his date of birth was recorded as 15.06.1960 in Service Records. Under these circumstances, the writ petitioner submitted an application dated 23.04.2018 to alter the date of birth in his service records. The said application was rejected on the ground that the application for alteration of date of birth is submitted after a lapse of 5 years from the date of appointment of the writ petitioner.

(3.) The writ petitioner himself extracted Rule 39 of the Tamil Nadu Service Rules 1970, which reads as under: