D.JANAKIRAMAN Vs. DEPUTY CITY HEALTH OFFICER

JUDGEMENT

(1.) Mr.S.Vinayak, learned Standing Counsel takes notice for the respondents.

(2.) The petitioner has filed this writ petition, challenging the impugned communication, dtd. 6/5/2025, issued by the first respondent/the Deputy City Health Officer and to direct the second respondent/the Commissioner, to insert the names of the respective sons of the petitioner, namely, J.Dhandapani and J.Prasanna born on 29/5/1988 and 29/12/1993 respectively in their Birth Register Nos.80 and 625 under the provisions of the Tamil Nadu Registration of Birth and Death Rules, 2000, as per G.O.Ms.No.415, Health and Family Welfare (AB-2), dtd. 27/9/2021.

(3.) Although the Date of Birth has been registered in the register of Births and Deaths maintained by the respondent Corporation, the names of the petitioner's sons have not been included as is required under Sec. 14 of the Registration of Births and Deaths Act, 1969 (herein after referred to as Act).