HURMATBEN CHHOTEKHAN BALOCH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition, under Article 226 of the Constitution of India, is preferred by the petitioner with a prayer to direct the respondents to enter the date of birth i.e. 9/10/1969 in the service record of the petitioner as per the birth certificate dtd. 29/4/2015.

(2.) Heard learned advocates.

(3.) Learned advocate Mr.Vaghela for the petitioner has submitted that the birth certificate is issued by the competent authority pursuant to the order dtd. 21/4/2015 passed by the competent Court in Criminal Misc. Application No.19 of 2015, whereby the date of birth is corrected as 9/10/1969 in the register of births and deaths. He has submitted that the petitioner has requested the respondent authorities to seek insertion of that date of birth, which is not accepted by the authorities and proceeded to examine herself about the veracity of the claim of the date of birth, which was not within the domain of the respondents once the competent Court had directed the birth date to be registered and the certificate by the authority under the Registration of of Births and Deaths Act was issued accepting the direction for insertion of birth date.