(1.) This Writ Petition is filed for the following relief:
(2.) At the stage of admission, a learned single Judge directed that the matter should be listed on 14.06.2021 in view of the urgency being expressed by the learned counsel for the petitioner stating that the petitioner was retiring on 30.06.2021. The learned Single judge also expressed his apprehensions about the maintainability of the writ etc. The matter was listed on 16.06.2021 and this Court also expressed apprehension that the maintainability of the Writ Petition for correction of the Date of Birth etc. It was noted that the evidentiary value of the document filed will have to be brought to the notice of this Court. Learned counsel agreed to argue the matter on its merits. On 23.06.2021 he filed an additional affidavit with the case law and applicable rules and regulations. He also reiterated about the urgency, made repeated requests and ultimately argued the matter on its own merits. The additional affidavit was also received and the arguments were heard.
(3.) Learned counsel for the petitioner argues that the Writ Petition is maintainable. According to him there is no absolute bar against the correction of the date of birth included in the Service Register. Relying upon the A.P. Public Employment (Recording and Alteration of Date of Birth) Rules 1984, learned counsel argues that as per Rule 2 (5) the Date of Birth can be corrected. Rule 2 (5) is as follows: