SHARMISTHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Mr. Hardik Mehta waives service of notice of rule on behalf of the respondent No.1, respondent No.2 is though served by the petitioner, he has chosen not to appear before this Court, but, considering the fact that the present petition is in respect of necessary correction in the Birth Certificate of the petitioner and as the respondent No.2 is working under the respondent No.1. Matter is taken up even in absence of respondent No.2.

(2.) By way of this petition, the petitioner has prayed for a direction, directing the respondent No.2 to correct the birth date of the petitioner as 25/12/1978 instead of 26/12/1978 as reflected in the Birth Certificate of the petitioner.

(3.) Heard learned advocate Mr. Kishan Kumar Dabhi for Mr. Jucky Lucky Chan for the petitioner and learned AGP Mr. Hardik Mehta for the respondents.