B MALLAIAH Vs. APSRTC

JUDGEMENT

(1.) The Petitioner joined the service of A.P.S.R.T.C., as a Driver in the year 1988. He worked for a long time in Mahabubabad Depot. At present, he is on the rolls of Thorrur depot. The Depot Manager, Thorrur, the 3rd Respondent herein, issued notification dated 01-06-2010, informing the Petitioner that his date of birth is recorded as 05-11-1952, and that he would retire from service with effect from 30-11-2010. The Petitioner challenges the same. He contends that his date of birth is 10-11-1959, and in all the records maintained at various stages, the same was mentioned by the Corporation.

(2.) He submits that at no point of time he was put on notice before altering the date of birth as 05-11-1952. He has enclosed the copies of various proceedings, such as, the certificate issued by the Institution, where he studied, the driving license, the statement of account of staff retirement benefit scheme, nomination/authorization form, office order dated 20-04-1988, etc.

(3.) At the stage of admission, learned Standing Counsel for the Corporation has advanced extensive arguments and produced the original record of the Petitioner. He contends that though the date of birth was mentioned as 10-11-1959, subsequently it was noticed that it is not corrected, and the same was modified as 05-11-1952, in accordance with the prescribed procedure.