K. KUMARASWAMY Vs. REGIONAL MANAGER

JUDGEMENT

(1.) Heard Sri P. Venkateshwer Rao, learned counsel for the petitioner and Sri Toom Srinivas, learned Standing Counsel for the respondents.

(2.) The petitioner filed this writ petition under Article 226 of Constitution of India seeking the following relief :

(3.) The learned counsel for the petitioner submits that the petitioner was appointed as "Conductor" in the respondent-corporation on 29/4/1977 and thereafter he was promoted as "Controller". The actual date of birth of the petitioner is 4/1/1951 but it was wrongly mentioned in his service record as 21/4/1950. He further submits that the petitioner submitted representation to the concerned authorities of the respondent-corporation and they received the same on 30/1/1999 but they have not taken any steps to correct the date of birth in the service records without any reasons and the petitioner is entitle for correction of his birth as 4/1/1951 instead of 21/4/1950 and the petitioner is entitled all the service benefits for the said period.