VASUDEV PRAHLADBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule.

(2.) Mr.Rohan Yagnik, learned Assistant Government Pleader, waives service of notice of Rule for respondent Nos.1 and 3. Mrs.Kalpana K. Raval, learned Advocate, waives service of notice of Rule for respondent No.2. Though notice is served to respondent No.4, nobody appears on his behalf. Looking to the issue involved in the present petition and with the consent of the learned Advocates appearing for the petitioner and concerned respondents, the petition is being heard and decided finally.

(3.) By way of this petition, which is filed under Article 226 of the Constitution of India, the petitioner has prayed that respondent No.4 be directed to correct the date of birth of the petitioner from 28.08.1975 to 09.09.1975 in the School Leaving Certificate issued by respondent No.4.