PRAVIN JANARDHAN YESHWANTE Vs. CHIEF GENERAL MANAGER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) With the consent of the parties, the writ petition is taken up for final hearing.

(3.) The petitioner has invoked a writ jurisdiction of this court seeking a direction to the respondent authorities to correct his date of birth in the service record from 1/1/1970 to 26/9/1972, which according to him, is his true and correct date of birth as reflected in the birth certificate and the birth register extract maintained under the Registration of Births and Deaths Act, 1969. The petitioner also challenges the communications dtd. 18/7/2018 and 14/12/2023, rejecting his request without due application of mind to the governing service regulations.