R.RAMAIAH Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioner is seeking a direction to the respondents to rectify the date of birth of the petitioner in the service records as 3/3/1969 instead of 1/7/1967.

(2.) The petitioner was selected as Secondary Grade Teacher in the year 1998 and he joined as an Apprentice Teacher in Gollagudem Primary School in Tiruvuru Mandal of Krishna District. It is submitted by the learned counsel for the petitioner that soon after joining service the petitioner informed the Mandal Educational Officer that the age of the petitioner was wrongly entered in the Service Record and that the petitioner was born on 3/3/1969 as is mentioned in the S.S.C. Certificate.

(3.) It is further submitted that the petitioner was informed by the Mandal Educational Officer that the date of birth correction can be done only after completion of apprentice period. It is further submitted that after completion of apprentice, the petitioner approached the Mandal Educational Officer seeking correction of date of birth. The petitioner made a representation on 12/8/2010 seeking change of date of birth, however, there was no rectification of the service record as requested by the petitioner. It is also submitted that, the petitioner intended to apply for Group - I Examinations and other competitive examinations. However, inaction on part of the respondents in altering the date of birth as desired by the petitioner has denied the petitioner opportunity to appear for competitive examinations.