BIJU NETTOORVEETTIL Vs. REGISTRAR OF BIRTHS AND DEATHS

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking to quash Exts.P1, P3 and P9 and to direct the 1st respondent to issue a new birth certificate with the date of birth 10.12.1972 instead of 03.01.1973.

(2.) The application submitted by the petitioner for correction of date of birth was rejected by the 1st respondent-Registrar of Births and Deaths. The petitioner thereupon approached this Court. This Court, by Ext.P8 judgment in W.P.(C) No.18934/2020, directed the Municipality to take a fresh decision in the matter after adverting to Secondary School Certificate of the petitioner within a period of one month. Pursuant to the said direction, though the respondents considered the application, the application was rejected as per Ext.P9 on the ground that the entries in the school certificate were made without producing birth certificate before the educational authorities. It is aggrieved by Ext.P9 that the petitioner has approached this Court.

(3.) In this writ petition, the 1st respondent entered appearance and filed counter affidavit. In the counter affidavit, the 1st respondent stated as follows:-