B.RANGANATHA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Dr.B.Ranganatha Reddy filed this petition under Article 226 of the Constitution of India questioning the action of respondent No.4 in issuing impugned endorsement dated 24.10.2019 without verifying the report of the Mandal Revenue Inspector, Tadipatri, and declare the same as illegal and arbitrary.

(2.) The petitioner was born on 05.05.1952, but his date of birth was recorded in SSLC register as 01.07.1950 as the petitioner was under aged to appear for SSLC examination. The then Headmaster of Sri Potti Sriramulu High School, Ananthapur entered the date of birth of the petitioner as 01.07.1950 instead of original date of birth to avoid loss of academic year.

(3.) At the time of admission into MBBS course, the petitioner came to know about the wrong recording of date of birth, but he did not apply for change of date of birth with an apprehension that in case the original date of birth is restored, the petitioner is ineligible due to under age to study the medicine course. After joining into service, the petitioner vigorously made attempts to restore the original date of birth in the records, but he could not succeed in getting the date of birth corrected in the records. The petitioner could not trace out any date of birth records in Municipal Office of Tadipatri, hence, he did not apply for change of date of birth while in Government service within the time limitation and subsequently the petitioner retired from the Government service after attaining age of Superannuation on 30.06.2008 based on the date of birth recorded in SSLC register.