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COLLECTOR OF MADRAS AND ANR.
v.
K. RAJAMANICKAM
JANUARY 13, 1995
(K. RAMASWAMY ANDS. C. SEN, JJ.]
Se1Vice Law-C01rection of Date of Bi1th-Horoscope evidence or oral
evidence cannot be relied on at belated stage-Entry on the basis of Sc/tool
Register of Trans/ er Cerlificate valid.
Practice and Procedure-Relief-Employee reinstated in office after
superannuation under order of Tribunal and threat of contempt proceed-
ings-Tribunal's order suspended by this Coult-Interim work and payment
for seven months-Amounts paid not to be recovered-Retirement benefit to
A
B
c
be computed from the actual date of superannuation.
D
Respondent entered into service in 1958 showing his date of birth as
15.01.35. He made an application for correction of his date of birth on
17.04.86 contending the same to be 12.01.36. On the basis of the original
entry in the record, the respondent attained superannuation on 31.01.93. E
By order dated 23.11.93, the tribunal upheld 12.01.36 as the date of birth
of the respondent and allowed him to continue till 31.01.94. Under threat
of contempt proceedings and subject to the present appeal, the appellant
reinstated the respondent on 07.02.94. The respondent continued in service
..- -..,..
till 19.09.94 when this Court suspended the order of the Tribunal.
p
Allowing the appeal, this Court
HELD 1. Horoscope evidence and oral evidence could not be believed
at this belated stage. The school register was available when the respon·
dent entered into service which was recorded on the basis of the entries in
the SSLC register. [244-E-F]
G
2. The respondent continued in office for seven months till this Court
suspended the Tribunal's order. The appellant will not recover any amount
paid to the respondent during this period. However, the retirement benefits H
243
··~
244
SUPREME COURT REPORTS
(1995) 1 S.C.R.
A
should be computed as if he had retired on 31.01.93. [244-H, 245-A]
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 820 of
.-., . .._
B
1995.
From the Judgment and Order dated 23.11.93 of the Tamil Nadu
Administrative Tribunal, Madras in 0.A. No. 447 of 1993.
A. Mariarputham for Arputham, Aruna & Co. for the Appellants.
S. Srinivasan for the Respondent.
The following Order of Court was delivered :
Leave granted.
Admittedly, the respondent entered into service in 1958 showing his
D date of birth as 15.1.1935. He claims to have made an application for
correction of the date of birth on 17.4.1986 which was ultimately rejected
in the proceedings of the Collector dated 25.1.93. Thereafter the respon-
dent filed the petition on 27.1.93 before the Tribunal. He attained super-
annuation as per the original entry in the records on 31.1.93. The Tribunal,
E
by its order dated 23.11.93, while holding that his correct date of birth is
12.1.36, directed the appellant to continue the respondent in service for a
period of one year. That order is now under challenge. It is beyond
comprehension to believe at the belated stage the horoscope evidence or
oral statements. The school register was available when he entered into
F
service which was recordeJ on the basis of the entries in the SSLC register.
Volumes could be spelt out of the authenticity of the present alleged
entries in the school register or TC.
The meat of the matter is that the respondent had attained super-
anuation on 31.1.94 even on his own date of birth as contended for. As a
G fact, he was superannuated on 31.1.93. By virtue of the orders of the
Tribunal when contempt proceedings were threatened against the officers
of the appellant, subject to their filing the appeal they reinstated the
respondent into service on 7.2.94 and he remained in office till the order
was passed by this court on 19.9.94 suspending the order of the Tribunal.
H Therefore, for seven months the respondent had continued in office. For
COLLECTOR OF MADRAS v. K. RAJAMANICKAM
245
the period for which he had continued, there shall be a direction not to A
recover any amount paid to him during that period. In other words, his
retirement benefits should be computed as if he had retired on 31.1.93
only.
The appeal is accordingly allowed. No costs.
B
A.G.
Appeal allowed.
Lex