SOLANKI DHARMENDRASINH CHENUJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has filed this petition with a prayer to correct the name of the petitioner as "Dharmendrasinh" and name of father of the petitioner as "Chenuji Mansangji Solanki" in the birth certificate of the petitioner annexure-A.

(2.) The short facts leading to the present petition are that the birth certificate issued by the Aasjol Gram Panchayat wherein the birth date of the petitioner is mentioned as 15.6.1984 and the name of the petitioner is shown as "Dharamsang" and the name of the father of the petitioner is reflected as "Thakor Chenaji Monaji".

(3.) At the time of arguments through video conference, learned advocate for the petitioner has contended that the he has produced all relevant certificates namely School Leaving Certificate, Driving Licence, passport, pan card, aadhar card, certificate of degree of bachelor of computer application. All these certificates show his correct name and in order to avoid any complication he has filed application before the respondent No. 2 to correct the name but the same is not entertained by the respondent No. 2 and wrongly rejected.