MANCHAPPA K Vs. CHIEF SECRETARY GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) This matter is listed for admission. Heard the learned counsel appearing for the appellant and the learned counsel appearing for the State.

(2.) The factual matrix of the case of the appellant before the Trial Court is that he was a student in the school of defendant No.6. At the time of admission, his date of birth was properly mentioned. The date of birth of the plaintiff is mentioned by defendant Nos.5, 8 to 10 in the school records as 5/4/1966. Defendant No.2, in the 10th marks card, mentioned the date of birth of the plaintiff as 1/6/1959. Hence, the plaintiff approached the defendants to rectify the said mistake and also issued legal notice but the defendants failed to comply with the same. The plaintiff is working as a Bill Collector in the Bilavani village Panchayat and due to the mistake in his birth date, he was deprived from the facilities. Therefore, the plaintiff constrained to file this suit. The defendants, on receipt of the suit summons, appeared and filed the written statement contending that there is no mistake from the defendants with respect to the change of date of birth of the plaintiff and the plaintiff is not having any right to change his date of birth.

(3.) The Trial Court considering the pleadings of the parties, framed the following Issues: