Y ANJANEYULU Vs. ANDHRA BANK

JUDGEMENT

(1.) 1. The unsuccessful writ petitioner filed the present appeal challenging the orders of learned Single Judge dated 29 -12 -1997 passed in WP No. 27066 of 1997.

(2.) THE relevant facts in brief are as follows.

(3.) AGGRIEVED by the refusal about the correction of date of birth in the service register, the appellant filed the WP No. 27066 of 1997 seeking writ of mandamus directing the Andhra Bank to take into account the corrected entries relating to the date of birth in the S.S.C. certificate and incorporate the corrected date of birth as 2 -12 -1957 in the service register in the place of existing entry namely 15 -7 -1953 and to accord all the consequential benefits such as retention in service till he attains the normal age of superannuation reckoned on the basis of corrected date of birth.