VISHAL VILASRAO DAWKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition, the petitioner seeks correction of his date of birth from 6/4/1979 to 17/8/1980. He is aggrieved by the order dtd. 22/5/2017 issued by respondent No.2/ Education Officer (Secondary) refusing to correct his date of birth.

(2.) In view of order passed by the Division Bench dtd. 30/6/2017, in our opinion, it would be in the fitness of things that this Court should wait for the consideration of the issue by the Larger Bench.

(3.) The learned Full Bench of this Court dealt with Writ Petition No.8085/2017 filed by Janabai Himmatrao Thakur vs. The State of Maharashtra and others, [2019 (6) Mh.L.J. 769], vide the judgment dtd. 17/10/2019. Three issues as were referred by the learned Division Bench were answered by the learned Full Bench in paragraphs 39 and 40 as under :-