REGHU PRIYA Vs. COUNCIL FOR THE INDIAN SCHOOL

JUDGEMENT

(1.) THE petitioner has approached this Court seeking for a direction to the 2nd respondent to correct the date of birth of the petitioner as 14-9-1990 instead of 31-5-1991 in the school records as per Ext.P1 birth certificate and forward the same to the 1st respondent and the 1st respondent to correct the date of birth of the petitioner in Ext.P2, on receipt of the same, within a stipulated time frame.

(2.) EXT .P4 is the communication issued to the petitioner in this regard. The direction therein is to produce a declaratory order from a court or by a Judicial Officer not below the rank of First Class Judicial Magistrate evidencing the correct date of birth.

(3.) THE learned counsel for the petitioner submits that in the light of Ext.P6 judgment of this Court in a similar matter, Ext.P4 cannot survive.