SANKARAPPA Vs. APSPDCL CHAIRMAN M.D. TIRUPATI

JUDGEMENT

(1.) The present writ petition is instituted, seeking a declaration that the order passed by the 3rd respondent in Memo No.DEE/O/HUP/Admin./JAO2573/ 2016, dtd. 19/8/2016, refusing to change the date of birth of the petitioner at the verge of his retirement as illegal, arbitrary, and for direction to grant all the consequential benefits.

(2.) Heard Sri B. Abhay Siddhant Mootha, learned counsel for the petitioner, as well as Sri P.Venkata Rama Rao, learned Standing Counsel for APSPDCL, appearing for the respondents 1 to 3. Brief case of the petitioner:-

(3.) The petitioner was initially appointed as Helper on 25/8/1986 in Rural Electric Co-operative Society, Kadiri, in the erstwhile Ananthapuram District. Thereafter, on 8/11/1986, the petitioner joined the service of the A.P. State Electricity Board, presently known as A.P. Southern Power Distribution Company Limited, as a Watchman by following due procedure. It is claimed by the petitioner that he is illiterate and was asked to go for a medical examination. Accordingly, he was examined by the Doctor on 10/11/1986 and the said Doctor issued a Physical Fitness Certificate, wherein, according to the petitioner's statement, his age was 25 years, and by appearance, it was about 28 years.