C THIMMAIAH Vs. STATE OF AP

JUDGEMENT

(1.) This writ petition is filed assailing the order, dated 14.12.2009 passed by the A.P. Administrative Tribunal in O.A.No.12381 of 2009.

(2.) The writ petitioner herein filed the above O.A. seeking to declare the action of the respondents in not altering his Date of Birth as 23.10.1953 instead of 10.1.1952 as illegal and arbitrary and contrary to the rules framed in G.O.Ms.No.165, dated 21.4.1984 and consequently, to direct the respondents to alter his Date of Birth as 23.10.1953.

(3.) Heard the learned Counsel for the petitioner-applicant as well as the learned Government Pleader. Perused the material available on record.