ABDUL RAHIMAN Vs. REGISTRAR OF BIRTHS

JUDGEMENT

(1.) The petitioner is before this Court, challenging Ext. PIO, by which the correction in the date of birth of his daughter, was declined by the respondent, in the Register of Births and Deaths maintained in his office.

(2.) Heard the learned Counsel appearing for the petitioner and the learned Counsel appearing for the respondent.

(3.) The petitioner had declared his daughter?s date of birth as 14.05.1987 in the Passport, before the State Secondary School Examination Board of the Government of Kerala, and the authorities issuing Aadhar Card and Election Identity Card, as is indicated at Exts.P1 to P4. However the register maintained by the respondent indicated the date of birth of the petitioner's daughter as 14.01.1987 to 14.05.1987. The petitioner approached the respondent with Ext.P6 application, for correction of the date of birth recorded as 14.01.1987. The application for correction was rejected as per Ext.P10, which is challenged herein.