JODHBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel appearing for the petitioner placed reliance on certificate issued by the State Council for Education Research and Training, Punjab, Chandigarh dtd. 5/4/2006, where it is stated that the date of birth of the petitioner is 20/7/1996. A photo copy of the same has been made available to the Court as well as to the counsel appearing for the State Government.

(2.) Learned counsel for the petitioner also placed reliance on a copy of certificate dtd. 19/10/2000 issued by the Government High School, Naushehra Cheema (Tarn Taran) which also shows date of birth of the petitioner as 20/7/1996 and reference was also made to the Admission & Withdrawal Register, Govt. High School, Naushera Cheema (Tarn Taran) issued by the Headmaster/Principal of the Govt. High School, Naushera Cheema (Tarn Taran). Under such circumstances, we are inclined to give a direction to the State to examine the genuineness of these documents and file an affidavit to that effect.