K.Padmini vs State Of Kerala
2021 Latest Caselaw 1251 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

                      WP(C).No.33426 OF 2011(C)


PETITIONER:

               K.PADMINI, SECRETARY,
               VENGOOR GRAMA PANCHAYAT,
               VENGOOR P.O, PERUMBAVOOR-683 546.

               BY ADVS.
               SRI.A.N.RAJAN BABU
               SRI.A.R.EASWAR LAL
               SRI.P.GOPALAKRISHNAN (MVA)

RESPONDENTS:

      1        STATE OF KERALA,
               REPRESENTED BY THE PRINCIPAL SECRETARY,
               GENERAL EDUCATION(G)DEPARTMENT,
               GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM.

      2        THE COMMISSIONER OF GOVERNMENT EXAMINATIONS,
               GENERAL EDUCATION DEPARTMENT,
               GOVERNMENT OF KERALA, THIRUVANANTHAPURAM.

      3        THE SECRETARY, LOCAL ADMINISTRATION
               DEPARTMENT, GOVERNMENT OF KERALA,
               THIRUVANANTHAPURAM.

      4        THE DIRECTOR OF GRAMA PANCHAYATS,
               THIRUVANANTHAPURAM.

               BY ADV.SRI.SUNIL KUMAR KURIAKOSE - GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.33426 OF 2011(C)

                                          -2-

                                    JUDGMENT

Dated this the 13th day of January 2021

The petitioner has approached this

Court seeking that his date of birth in the SSLC

book be corrected as 07.10.1956, instead of

12.01.1958.

2. However, when this matter was called,

the learned counsel for the petitioner conceded

that the petitioner has retired from service and

therefore, that she would not obtain any

benefits consequent to the requested correction.

Taking note of afore submissions,

particularly, that the petitioner now retired

from service, I close this writ petition;

however, leaving liberty to the petitioner to

seek a re-hearing, if any further orders are

still necessary.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C).No.33426 OF 2011(C)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF DATE OF BIRTH CERTIFICATE ISSUED BY THE DEPARTMENT OF PANCHAYATS DATED 30.05.1997.

EXHIBIT P2 TRUE COPY OF THE 1ST PAGE OF THE SSLC BOOK OF THE PETITIONER.

EXHIBIT P3 TRUE COPY OF THE ORDER NO.KBIS.B4/6163/02/ CG DATED 5.1.2005.

EXHIBIT P4 TRUE COPY OF THE ORDER NO.59030/G2/08 ISSUED BY THE EDUCATION DEPARTMENT, THIRUVANANTHAPURAM DATED 20.11.2008.

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE COMMISSIONER FOR EXAMINATION, THIRUVANANTHAPURAM DATED 27.12.2010.

EXHIBIT P6 TRUE COPY OF THE ORDER NO.BB/8035/2011/CGE DATED 22.2.2011 ISSUED BY THE COMMISSIONER OF EXAMINATION.

EXHIBIT P7 TRUE COPY OF THE JUDGMENT DATED 17.12.2009 IN W.P.(C)NO.23620/2009 OF THIS HONOURABLE COURT.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE