S. G. KRISHNAM RAJU Vs. REGISTRAR ANDHRA UNIVERSITY

JUDGEMENT

(1.) Heard the submissions of Ms. Popuri Lakshmi Priyanvitha, Ld. Counsel appearing on behalf of Ms. A. Padma, Ld. Counsel for the Writ Petitioner and Ms. Sanutha Patcha, Ld. Counsel appearing on behalf of Sri. V. Sai Kumar, Ld. Counsel for the Respondents.

(2.) The prayer in the Writ Petition is as under:

(3.) The case of the Writ Petitioner is that he is an employee in Dr. Reddy Labs, Hyderabad and that the employer pointed out discrepancy in the Date of Birth of the Writ Petitioner, based on several documents submitted by the Writ Petitioner. It is submitted that the Writ Petitioner's correct Date of Birth is 14/6/1978, whereas in the Matriculation Certificate issued by the Andhra University on 13/11/1992, his Date of Birth is wrongly recorded as 14/9/1976 instead of 14/6/1978. Ld. Counsel appearing for the Writ Petitioner further submits that incorrect recording of the Writ Petitioner's Date of Birth by the Matriculation Board is affecting his age of superannuation and the Writ Petitioner seeks to rectify the said date. It is his case that the Respondents namely the Registrar and Chief Controller of Examination of the Andhra University have declined to make any changes by passing the Impugned Order, dtd. 23/7/2018 (Ex.P1).