JATIN RAJENDRA PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP Mr.Trivedi for respondent No.1 and learned advocate Ms.Siddhi Vadodariya for the respondent No.2 waive service of notice of rule for and on behalf of the respective respondents.

(2.) The present writ petition has been filed inter alia for the following relief:

(3.) The brief facts of the case are that the petitioner has applied for correction in his date of birth before the respondent No.2 vide application dtd. 18/6/2021. He has stated in his application that by mistake, date of birth was wrongly mentioned as 6/10/1984 instead of 5/10/1984 and as per the provision of Rule 11 of the Gujarat Birth and Death Rule, 2004, in case of clerical mistake, the Registrar can correct the same in the interest of justice. On 28/7/2021, the respondent No.2 asked to supply the correct date of birth on the Hospital's letterhead however, the Hospital authority replied on 30/7/2021 that the record before 1/5/2013 was not in their custody.