KOTNIS Vs. STATE OF KERALA

JUDGEMENT

(1.) The Petitioner applied before the Commissioner for Government Examinations, Thiruvananthapuram for correction of the date of birth recorded in the SSLC Book. The date of birth entered in the SSLC Book was 1.5.1962. According to the Petitioner, his correct date of birth is 18.5.1963. Before the Commissioner, the Petitioner produced Ext.P1 certificate of birth, issued by the local authority under Section 17 of the Registration of Births and Deaths Act, 1969. The Commissioner rejected the application as per Ext.P4 order dated 16.7.2009, which is under challenge in this Writ Petition.

(2.) The Petitioner was admitted in Standard I on 30.5.1967 and his date of birth was shown in the Admission Register as 1.5.1962. This date was shown in the SSLC Book also.

(3.) The reason stated in Ext.P4 for rejection of the application for correction of date of birth was the following: