PATEL PINKY RAJESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India in which the petitioner has prayed for the following reliefs:

(2.) Heard learned advocate Mr.Patel for the petitioner and learned AGP Mr.Krutik Parikh for respondent no.1 and learned advocate Mr.Premal Joshi for respondent no.2.

(3.) Learned advocate for the petitioner, after referring to the averments made in the memo of the petition, submitted that the petitioner was born on 09.09.1991 and her correct name is Patel Pinky Rajeshbhai. However, in the birth certificate issued by the respondent no.2, her name is wrongly mentioned as Pinkalben. At this stage, it is submitted that the petitioner filed an application on 7.10.2020 before respondent no.2 for correction of her name in the birth certificate issued by respondent no.2, copy of the same is placed on record at page 12. It is submitted that along with the said application, the applicant has produced relevant documentary evidence in support of her contention. At this stage, it is further pointed out that by impugned communication dated 20.11.2020, the respondent no.2 rejected the application relying upon the circulars of year 2014 and 2015. The petitioner has, therefore, filed the present petition.