ARULRAJ Vs. DIRECTOR

JUDGEMENT

(1.) This Writ Petition has been filed challenging the order passed by the respondent refusing to correct the date of birth in the petitioner's school certificate.

(2.) According to the petitioner, he was born on 24.10.1992 and his birth was registered at Sub-Registrar Office, Kulithurai. While he was admitted in the School his date of birth was wrongly given as 17.06.1993, without reference to the actual date of birth. The petitioner completed his school studies and in all the certificates his date of birth was mentioned as 17.06.1993. In the above circumstances, the petitioner made a request to the respondent to correct the date of birth in the school certificates as per his birth certificate. Above request has been rejected by the respondent on the ground that as per Rule 5 of the SSLC Scheme the respondent has no power to correct the date of birth of the petitioner in the school record, after completion of school studies. Challenging the same, the present Writ Petition has been filed.

(3.) The learned counsel for the petitioner submitted that the date of birth of the petitioner is 24.10.1992 and it was also registered at Sub-Registrar Office, Kuluthurai and he has also obtained birth certificate and he has also produced the same before the respondents. The birth certificate is the original proof of his birth and the respondent has to necessarily correct it and cannot reject it on the ground that the petitioner had already completed his school studies.