V LOKANADHAM Vs. GOVT OF A P

JUDGEMENT

(1.) In this writ petition a question as regards the correctness or otherwise of the action on the part of the respondents herein in issuing a Memo dated 25-3-1994 in terms whereof the petitioner was informed that he would retire from service, is raised on the ground that an illegality has been committed as his date of birth is not corrected in his service book and the correct date of birth has not been taken into consideration. The petitioner was originally appointed as Junior Engineer in 1971. He had been given his due promotion. The petitioner contends that while he was admitted in Class 1 in a school in his native village Gudur his date of birth was recorded as 25th Sherwar 1354 Fasli but when he was admitted to another school the same was wrongly mentioned as 3-9-1942 AD in place of his correct date of birth 31-7-1945 AD. The petitioner contended before the learned Tribunal that the said mistake was detected only in the year 1993 upon coming across the Janmanama Patrika.

(2.) It is the contention of the petitioner that the respondent acted illegally in not correcting his date of birth as in the school records an error had crept in while finding out the English equivalent to the Urdu calendar.

(3.) The petitioner's plea was rejected on the ground that in terms of Rule 2(1) of the A.P. Public Employment (Recording and Alteration of Date of Birth) Rules, 1984 such representation for correction of date of birth ought to have been made within one month from the date on which he joined his duties.