N R PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard learned counsel Mr. Paresh Upadhyay for the appellant and learned Assistant Government Pleader Mr. N.J. Shah for the respondents.

(2.) THIS Letters Patent Appeal has been filed by the appellant challenging judgment of the learned Single Judge dated 12.4.2010 passed in Special Civil Application No.4470 of 2010, by which the claim of the appellant for correction of his date of birth, which has been rejected by the respondent, has been dismissed.

(3.) IT is well settled law that, 'date of birth cannot be corrected at the fag-end of service'. Since the writ petition was filed after more than six years of passing of the impugned order by the respondent, the petitioner was guilty of laches. In our considered opinion, the learned Single Judge has rightly dismissed the writ petition and we do not find any illegality in the impugned order passed by the learned Single Judge.