HITENDRA S PATEL Vs. DIST EDUCATION OFFICER

JUDGEMENT

(1.) THE short facts of the case are that the petitioner, who was studying in T. Y. B. Sc. , was desirous to join Indian Air Force. As per the petitioner, his correct birth date is 10. 12. 1968, but in the school record, it was wrongly declared as 28. 11. 1967 and, therefore, in the SSC Certificate, the birth date mentioned was 28. 11. 1967. As per the petitioner, he applied for the correction of the birth date, but no action was taken and in the meantime, the petitioner apprehended that based on the discrepancy in the birth date as that of 10. 12. 1968 and the SSC Certificate showing 28. 11. 1967, his candidature may be rejected and, therefore, he preferred the present petition for appropriate directions to the respondents to issue new SSC Certificate or to modify SSC Certificate by changing the birth date from 28. 11. 1967 to 10. 12. 1968.

(2.) WHEN this Court considered the matter at the admission stage on 29. 11. 1989, the Division Bench of this Court had passed the order as under:-

(3.) THEREAFTER, on 8. 12. 1989, the Division Bench, after hearing both the sides, admitted the petition and continued the interim order till final disposal.