PUJARI YERRISWAMY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri G. Venkateswarulu, learned Counsel appearing on behalf of Sri Seshadri Goalla, learned Counsel for the Writ Petitioner and Sri Harish Kumar Rasineni, learned Standing Counsel for SERP appearing for Respondent Nos.2 and 3.

(2.) The present Writ Petition has been filed seeking to correct the date of birth and the name of the father of the Writ Petitioner in the HRMS Record. Learned Counsel for the Writ Petitioner would submit that while the actual date of birth of the Writ Petitioner is 18/9/1968 and his father's name is Sri P. Gangappa, a mistake had crept-in entering the particular data as regards the Writ Petitioner in the Government Records incorrectly.

(3.) It is the case of the Writ Petitioner that he has submitted all the correct information to the Official Respondents at the time of joining of service, whereas at some stage, on account of inadvertence, the Official Respondents have entered the data in the HRMS Records incorrectly as indicated above.