ERKI RAMULU Vs. SINGARENI COLLIERIES COMPANY LTD.

JUDGEMENT

(1.) This writ appeal challenges the order of the learned Single Judge dated 11.06.2019 in WP.No.2866 of 2018, whereby the writ petition filed by the appellant was dismissed.

(2.) The parties herein are referred to as arrayed before the learned Single Judge. The brief facts of the case are as under:

(3.) After hearing the parties, the learned Single Judge opined that the application submitted by the petitioner for correction of his date of birth during the month of September 2009, was duly considered by the respondents and was rejected on 19.05.2013. But the petitioner did not choose to challenge the rejection orders. It was only in January 2016, that the petitioner filed the writ petition knowing fully well that the respondents were taking steps to retire him on 03.06.2016. The petitioner had approached the Court at the last minute, seeking correction of his date of birth. Though the respondents had considered his case and rejected the same, the said proceedings were not challenged by the petitioner till the eleventh hour, thus disentitling him to any relief.