SURESHBHAI CHUNILAL SHAH Vs. PRINCIPAL

JUDGEMENT

(1.) RULE. Mr.Rashesh Rindani, learned AGP waives service of notice of rule on behalf of the respondent No.2. On behalf of the respondent No.1 - School, the Head Clerk of the School along with school record is present and he waives service of notice of rule.

(2.) At the joint request of the parties, the matter is taken up for final hearing, today.

(3.) The petitioner has filed this petition under Article 226 of the Constitution of India praying for quashing and setting aside the impugned judgment and order dated 30th October, 2009 passed by the learned Judicial Magistrate, First Class, Himmantnagar in Criminal Misc. Application No.143 of 2009. The petitioner has also prayed for direction to the respondent to issue new School Leaving Certificate, to the petitioner, with correct date of birth of the petitioner i.e. 18th May, 1955.