PATHAN SHAHNAVAZ ABDULVAHIDKHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Rohan Shah, learned Assistant Government Pleader, waives service of notice of rule on behalf of the respondent - State.

(2.) Heard Mr.Hemant Makwana, learned counsel for the petitioner and Mr.Rohan Shah, learned Assistant Government Pleader for the respondent- State. Though served, nobody appears for respondent No.2.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for change of date of birth as 24/11/1990 in place of 7/1/1990 and his name be changed to "Pathan Shahnavaz Ahdulvahidkhan" in the school leaving certificate.