Ar.Lakshmanan, J. - (1.) Petitioner Nadupuri Sanyasi Rao, now working as District Judge-cum- Chairman, A.P.Co-operative Tribunal at Vijayawada has filed the present Writ Petition seeking a Writ of Mandamus for a declaration that he is entitled to get his correct date of birth i.e., 29.3.1953 entered in all the concerned registers at the High Court level and at all other concerned offices by deleting the incorrect date of birth i.e., 1.7.1949 and also for a consequential relief to quash the proceedings dated 13.11.1997 issued in ROC.No.4518/97-B.Section dated 11.12.1997 by the respondent herein as illegal and violative of Articles 14, 16, 21 and 311 of the Constitution of India.
(2.) Heard Shri Surender Rao, learned counsel for the Writ Petitioner and Smt.Bhaskara Lakshmi, learned standing counsel for the A.P.High Court.
(3.) According to the entry made in the Births and Deaths Register, the petitioner w as born on 29.3.1953. He requested the officials of the Education Department to make necessary correction of his date of birth based on the entry made in the Births And Deaths Register. He issued a legal notice to the Secretary, Intermediate Board and others on 18.4.1982. Thereupon, he filed O.S.No.61 of 1983 by impleading the District Collector, Visakhapatnam as defendant No.1, the Secretary, Board of Secondary Education, Andhra Pradesh as the second defendant. The Registrar, Andhra University, Waltair as the third defendant and the Commissioner of School Education, Government of Andhra Pradesh as the fourth defendant.;