MITTAPALLE NARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Government Pleaders for Education and Revenue. Perused the record.

(2.) This writ petition has been filed against the inaction of the Respondent authorities in taking appropriate action on the reference made by the Revenue Divisional Officer, Jammalamadugu, vide File No.RDOJMD/89/2017-JA(D1)-RDO(JMD)-JMDVSN, to investigate and submit the report as per G.O.Ms.No.276 of Panchayat Raj & Rural Development (MDL11) Dept., Government of Andhra Pradesh, Dt.18/7/2002 and G.O.Ms.No.170, Education (SE) Department, dtd. 30/4/1991, in pursuance of representation of the petitioner for change of his date of birth as illegal, arbitrary and violation of principles of natural justice.

(3.) When this writ petition is listed for admission on 7/3/2022, this Court directed the learned Government Pleader for Revenue to get instructions from the District Collector with regard to the action taken by them relating to the correction of Date of Birth of the petitioner.