JEENAMOL VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner has approached this Court with the following prayers:

(2.) This Petition is directed against the order dtd. 6/4/2022 Ext.P2 passed by the 2nd respondent - Ayyappan Coil Grama Panchayath in exercise of the power of the Registrar whereby the application of the petitioner for correction of date of birth from 21/9/1984 to 14/9/1984 has been rejected for the reason stated therein.

(3.) Petitioner is a citizen of India and working in USA for the past few years. Petitioner is stated to have born on 14/9/1984 which fact is evident from the school record, Aadhar card and Baptism Certificate. Since there was a requirement to submit the birth certificate for the purpose of Green Card, approached the second respondent Registrar with aforesaid documents in proof of the correct date of birth, the request was rejected vide Ext.P2 for want of Gyneic Register of the hospital. The Gyneic Register was not available in the hospital and in lieu thereof, the certificate issued by the hospital authorities stating that the mother of the petitioner had delivered a female baby on 14/9/1984, was also submitted.