- (1.) The High Court of Andhra Pradesh, on the administrative side, through its Registrar (Administration) is in appeal, by special leave, aggrieved by the judgment and order dated February 6,2002 whereby the Division Bench of that Court allowed the Writ Petition filed by the respondent herein and held that he was entitled to get entered March 29, 1953 as his date of birth in the service record.
(2.) The respondent - N. Sanyasi Rao (hereinafter referred to as the " Judicial Officer") - was selected in the judicial service of the State of Andhra Pradesh and was given an order of appointment as District Munsif. In pursuance thereof, he joined the service on October 7, 1985.
(3.) In the application for recruitment to the Andhra Pradesh Judicial Service for the post of District Munsif made by the Judicial Officer, he mentioned his date of birth as July 1, 1949. That date of birth was given by him on the basis of the Secondary School Leaving Certificate.;