GANESH DADARAO THOMBRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. It is made returnable forthwith. Learned AGP Smt. M.A. Deshpande waives service for respondent nos.1 to 4. The matter is heard finally at the admission stage.

(2.) By way of present petition, the petitioner seeks correction of entry of caste in his birth certificate from "Kunabi Hindu" to "Maratha". The request of the petitioner has been turned down by way of communication dtd. 14/8/2019 on the ground that since the petitioner has already left the school, correction cannot be made in accordance with the provisions of clause 26.4 of the Secondary Schools Code, 1986.

(3.) The issue involved in the present petition is no more res integra. Full Bench of this Court in Janabai Himmatrao Thakur Vs. State of Maharashtra and others, [2019 (6) Mh.L.J. 769] has dealt with the issue of scope of correction of entries in the school record and has held as under: