S KALIAPPAN Vs. STATE OF TAMIL NADU REPRESENTED BY COMMISSIONER AND SECRETARY TO GOVERNMENT HOME DEPARTMENT AND ANR

JUDGEMENT

(1.) The petitioner has come to this Court praying for the issuance of a writ of certiorarified mandamus to call for the first respondent's order dated 11.11.1988 and to quash the same and to direct the respondents to alter the petitioner's correct date of birth by substituting 11.6.1933 in the Service Register instead of 17.10.1931 to enable him to continue in service till 30.6.1991, the actual date of superannuation.

(2.) By consent of both parties, the main writ petition itself is taken up for final disposal.

(3.) The petitioner was appointed as Clerk in the Madras Judicial Ministerial Service in 1954 in District Munsif Court at Melur, Madurai District. Subsequently, he was selected and appointed as Sub-Magistrate at Arni, North Arcot District. Thereafter, he was promoted as Judicial First Class Magistrate and posted in Virudhunagar in 1980. In the public interest, owing to an emergency which had arisen to fill immediately a vacancy in the category of District Munsif, the petitioner was transferred and temporarily appointed as District Munsif by transfer and he was posted as Additional District Munsif at Srivilliputhur. The petitioner entered into the Tamil Nadu State Judicial Services with effect from 27.7.1982. It is to be seen that the service of the petitioner governed by the Tamil Nadu State Judicial Service Rules came into force on 1.1.1955.