REKHA BHAVGARBHAI GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocates appear and waive service of notice of Rule on behalf of the respective respondents.

(2.) The case of the petitioner is that the date of birth recorded in the School Leaving Certificate issued by the respondent No.3 is incorrect and she is praying for correction of the date of birth as "29/6/1969" instead of "25/6/1968". When an application dtd. 29/6/2021 was made by the present petitioner, the same was not entertained by the respondent No.3 for the reason that the same is premised on the School Leaving Certificate issued by the former high school i.e. Sheth M.P. Girls High School, Veraval, where the present petitioner was studying and had appeared in HSC Examination in March, 1983. By the impugned communication, the respondent No.3 has refused to alter the date of birth, since they have only followed the School Leaving Certificate issued by the Sheth M.P. Girls High School.

(3.) Learned advocate Mr.Oza, appearing for the petitioner has submitted that the actual and correct date of birth of the petitioner is "26/6/1969", however, in the School Leaving Certificate issued by the respondent No.3, the date of birth of the petitioner was inadvertently recorded as "25/6/1968", the same may be corrected by this Court. He has placed reliance on the judgment dtd. 5/12/2018 passed in Special Civil Application No.4630 of 2018 in the case of Vasudev Prahladbhai Patel Vs. State of Gujarat.