RUBINABEN ABDUL RAJAK MEMAN 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 main relief/s:

(2.) Heard learned advocate Mr. Harish Soni for the petitioner and learned Assistant Government Pleader Mr. Ronak Raval for respondent - State. Though served, none appears for respondent No.2.

(3.) Learned advocate for the petitioner has referred the averments made in the memo of the petition and thereafter submitted that correct date of birth of the petitioner is 11.04.1976 and correct name of the petitioner is Rubinaben. However, by mistake, the date of birth of the petitioner has been recorded as 20.08.1976 and name of the petitioner has been mentioned as Rubina in the birth certificate issued by the respondent No.2 in favour of the petitioner. In support of the said contention, learned advocate for the petitioner has referred to the documentary evidence including AADHAR Card, Pan Card, Election Card and Passport of the petitioner which are placed on record. After referring to the same, it is contended that in all the other documents, the correct date of birth of the petitioner is recorded as 11.04.1946 and correct name of the petitioner is mentioned as Rubinaben. Petitioner, therefore, requested the respondent No.2 that her birth date be corrected from 20.08.1976 to 11.04.1976 and her name from Rubina to Rubinaben in the birth certificate and necessary correction be made.