HITESHKUMAR VAGHJIBAHI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms.Medha Pandya, learned counsel appearing for the petitioner, Ms.Roshni Patel, learned Assistant Government Pleader for the respondent No.1 and Mr. C.P.Champaneri, learned advocate for the respondent No.3.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed that in the School Leaving Certificate his date of birth be changed from 15/7/1971 to 15/9/1971 and his name be corrected from Hitendrakumar to Hiteshkumar Vaghjibhai Patel.

(3.) Ms.Medha Pandya, learned counsel for the petitioner, would rely on documents such as, Pan Card, School Leaving Certificate, Aadhar Card as well as his daughter's Passport, which indicates that the petitioner's date of birth is 15/9/1971 and his name as reflected in documents is Hiteshkumar Vaghjibhai Patel. Reliance is placed on a decision rendered by Co-ordinate Bench of this Court in Special Civil Application No. 21302 of 2019 dtd. 2/12/2021. Relevant paragraph of the said decision read as under: