SANDEEP KALYADAN Vs. MATTANNUR MUNCIPALITY

JUDGEMENT

(1.) The case set up in this writ petition (c) is as follows:-

(2.) Heard Sri. T. Sanjay, learned counsel appearing for the petitioner. In the nature of the orders proposed to be passed in this writ petition, notices to respondents 1 and 2 will stand dispensed with.

(3.) According to the petitioner, his correct date of birth is on 01.03.1987, which can be seen from the school records including Ext.P1 S.S.L.C Certificate, Ext.P2 Passport, Ext.P3 Diploma Certificate, Ext.P4 Aadhar Card, Ext.P5 Pan Card, Ext.P6 Marriage Certificate and Ext.P12 Horoscope etc., but that the date of birth of the petitioner has been incorrectly recorded in Ext.P9 Birth Certificate issued by the 2 nd respondent, Registrar of Births and Deaths as 02.03.1986. That the petitioner has now secured visa for an employment in a European country (Austria) and petitioner has been instructed that he should produce the Birth Certificate issued by the Registrar of Births and Deaths apart from other documents in order to process his emigration request. Emigration Authorities of the said foreign country are very strict and in case there is any divergence in the date of birth as one seen in the Birth Certificate from that in other documents. Petitioner may face unnecessary difficulties and hardships, when he is seeking for visa. That thereupon petitioner has submitted Ext.P10 representation dated 04.06.2020 before the 2 nd respondent, Registrar of Births and Deaths, Mattannur Municipality, to take steps to correct the date of birth shown in Ext.P9 Birth Certificate.