LAWS(APH)-2024-10-75

G.RAMBABU Vs. UNION OF INDIA

Decided On October 14, 2024
G.RAMBABU Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Sri K.R.K.V.Prasad, learned counsel for the petitioner.

(2.) The petitioner entered in service in the year 1977. In the Service Register, his date of birth was mentioned as 15/2/1954. in the year 2013 he filed representation for correction of the date of birth in the Service Register as 15/2/1959. His representation was rejected on 26/2/2014. He filed OA.No.381 of 2014 before Central Administrative Tribunal, Hyderabad, at Hyderabad (in short, the Tribunal).

(3.) The O.A. was dismissed by order dtd. 31/12/2014 against which the present petition has been filed.