RAMILABEN BABUBHAI BABALDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) By way of this petition under Article 226 of the Constitution of India, it is the case of the petitioner that the petitioner was born at Unjha on 31/5/1963 but the birth certificate wrongly mentioned her date of birth as 19/8/1963. The petitioner married to one Pankaj Patel on 6/6/1984 who passed away in London on 1/9/2022. In order to avail of the pension scheme facility from the U.K. Government, the need for change of date of birth of the petitioner arose and though requested to do so by way of an application, the respondent no.2 has rejected the same on 17/12/2022.

(3.) Mr.Nilay Patel learned counsel for the petitioner states that the date of birth of the petitioner in the passport of U.K. shows her date of birth as 31/5/1963. Reliance is placed on a decision rendered by this Court in the case of Nitaben Nareshbhai Patel vs. State of Gujarat reported in 2008(1) GLH 556.