GAURAVKUMAR BABULAL DANGI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of present petition, the petitioner seeks to change his date of birth in the School Leaving Certificate on the basis of the birth certificate issued by the competent authority under the Registration of Births and Deaths Act and the rules framed thereunder.

(3.) Heard learned counsel for the respective parties. Rule 12- A(6) of the Secondary Education Regulations, 1974, reads thus :