RUTVIJ VANMALIBHAI PATEL Vs. PRINCIPAL, URMI SCHOOL

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Dhruvik K Patel, learned advocate waives service of notice of Rule for respondent No.1. Mr.K.V. Shelat, learned advocate waives service of notice of Rule for respondent No.2.

(2.) The present writ petition is filed praying for the following reliefs:

(3.) It is submitted by the learned counsel for the petitioner that the date of birth of the petitioner is 14/8/1994 as per the Birth Certificate which has also been correctly mentioned in the School Leaving Certificate issued by Sainik School, Radhanpur (Annexure-B of the petition). He further submits that while taking admission in the respondent No.1 - School, the said School Leaving Certificate was submitted to the respondent No.1-School. However, an error has crept in the 10th standard CBSE Marksheet as well as in the School Leaving Certificate issued by respondent No.1 and the date of birth of the petitioner has been shown as 14/8/1995 instead of 14/8/1994. He, therefore, submits that there is bona fide error on the part of the School and the same may be accordingly corrected.