KRUPABEN RASHIKBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr.P.P. Banaji, learned Assistant Government Pleader, waives service of notice of Rule for respondent No.1. Respondent No.2 - Chauhan Rohitkumar Babaldas, Registration Officer and TalaticumMantri, Oran Gram Panchayat, is present inperson and accepts notice of Rule. He prays that appropriate orders may be passed in the matter.

(2.) THIS petition under Article 226 of the Constitution of India has been preferred with the following prayers:"

(3.) THE brief facts of the case are that the petitioner was born at Village Anvarpura (Oran), Taluka Prantij, District Sabarkantha, on 20.08.1992. According to the petitioner, in all her relevant documents, such as, School Leaving Certificate, Voter's I.D. Card, her date of birth is mentioned as 20.08.1992. However, by an inadvertent mistake, her date of birth in the Birth Certificate has been wrongly mentioned as 22.10.1992 instead of 20.08.1992. In order to correct the discrepancy, the petitioner made an application to respondent No.2 dated 14.08.2014. By the impugned order dated 19.08.2014, respondent No.2 rejected the application of the petitioner without assigning any reasons. Aggrieved thereby, the petitioner has approached this Court by way of the present petition.