A.JAGAN MOHAN Vs. STATE GOVERNMENT OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:

(2.) Heard Sri K.M. Mahender Reddy, learned counsel for the petitioner and learned Special Government Pleader for Home for respondent Nos.1 to 4.

(3.) Learned counsel for the petitioner submits that the petitioner was appointed as constable in respondent No.4 office through proceedings D.O.No.2484/81 dtd. 14/2/1981 and he joined at P.S.Armoor. At the time of appointment he produced X class Transfer Certificate and bonafide certificate dtd. 22/1/2007, wherein his date of birth was mentioned as 13/7/1959, along with representation on 31/1/2007. However, respondent No.4 issued ex parte order on 6/10/2016, vide Proc. C.No.A5/1259/54/Pup-Pen/2015, D.O.No.2128/2016, wherein it is mentioned that the petitioner is going to be retired on 31/1/2017 instead of 31/7/2017, after receipt of the said order the petitioner submitted representation on 9/11/2016 to respondent authorities requesting them to rectify his date of birth basing on the transfer certificate issued by respondent No.5 School. When the respondents failed to consider the said representation the petitioner approached this Court and filed W.P.No.1095 of 2017, when the said case is pending, respondent No.4 issued impugned Memo No.A3/LR/Mis/2017 dated Nil-01- 2017, rejecting the claim of the petitioner on the ground that the date of birth of the petitioner was recorded as 13/1/1959 in the service record and also in Arogya Bhadratha form and the petitioner is not entitled for correction of his date of birth.