PRAJAPATI JITENDRAKUMAR JOITARAM 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 Patel Jashvantbhai Chhaganbhai, Talati -Mum -Mantri, Dediyasan Gram Panchayat, is personally present and waives service of notice of Rule.

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

(3.) BRIEFLY stated, facts of the case are that according to the petitioner, he was born on 10.05.1978. However, in the Birth Certificate issued by the Dediyasan Gram Panchayat, the date of birth has been wrongly shown as 31.10.1978. According to the petitioner, all other documents, such as the School Leaving Certificate, Pan Card, Driving Licence, Adhar Card and Passport of the petitioner reflect the correct date of birth i.e. 10.05.1978. In order to correct the discrepancy, the petitioner made an application to respondent No.2, on 23.05.2014. Respondent No.2 rejected the said application by an order dated 16.07.2014, on the ground that he does not possess the power to make the necessary correction in the Birth Certificate and that the petitioner should obtain an order from the Court. Being aggrieved thereby, the petitioner has approached this Court by way of the present petition.