TATE NABUM Vs. STATE OF A. P.

JUDGEMENT

(1.) Heard Mr. C. Modi, learned counsel for the petitioner. Also heard Ms. R. Basar, learned Government Advocate appearing for the State respondents.

(2.) The short grievance raised by the petitioner in the present proceeding is for a direction to correct the date of birth of the petitioner as 9/9/1978 in place of 7/7/1976, which has been wrongly entered in his service book.

(3.) The petitioner was appointed as constable on 28/2/1996. The age of the candidate, at the relevant point of time for appointment to the post of constable, was from 17 to 20 years. According to the petitioner, he being more than 17 years of age, he was selected and appointed as constable. The certificate issued by the Headmaster clearly reflects that the date of birth of the petitioner is 9/9/1978. The petitioner had submitted the said certificate issued by the Headmaster on 12/1/1996, at the time of recruitment. Thereafter, a transfer certificate issued on 7/10/1996 was again submitted before the concerned authority. The petitioner has also relied on the matriculation certificate which indicates that the date of birth of the petitioner is 9/9/1978.