PARSHWA PARAGKUMAR DOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, which is filed under Article 226 of the Constitution of India, the writ-applicant has prayed for the following reliefs :- "(a) To issue writ of mandamus or any other writ, order or directions, directing the respondents and more particularly respondent no.4 to issue the School Leaving Certificate by stating the correct date of birth from 25/12/1998 to 24/12/1998. (b) To pass any order and further orders as may be deemed fit and proper."

(2.) By way of present petition the writ-applicant seeks to challenge the legality and validity of the action of the respondent no.3- District Education Officer, Sabarkantha, for not deciding the application dtd. 30/7/2021 of the writ- applicant.

(3.) Mr.Dhruvin Mehta, the learned advocate appearing for the writ-applicant submitted that the correct date of birth of the writ-applicant is 24/12/1998 instead of 25/12/1998, which is required to be corrected in the School Leaving Certificate. It is further submitted that the writ-applicant made an application dtd. 30/7/2021 to the respondent no.4 - Principal, St. Xaviers Secondary School, Himmatnagar and respondent no.3 - District Education Officer, Sabarkantha, Himmatnagar, for making necessary changes, which are produced at Page 18 and 20, respectively and also made an application to the respondent no.1 Secretary, Gujarat Secondary and Higher Secondary Education Board, Gandhinagar, for making necessary changes, which is also produced at Page - 16, but the same is yet not decided by the respondent authorities. It is further submitted that the respondent no.4 has addressed the Communication dtd. 1/4/2016 to the respondent no.3 for the said purpose, which is also produced at Page 15.