MARTINEWBELL SUCHIANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned Additional Advocate General for the respondents.

(2.) By this appeal, the appellant has impugned the judgment and order dtd. 3/7/2025, passed by the learned Single Judge in WP(C) No. 46 of 2025. By the said impugned order, the learned Single Judge dismissed the appellant's writ petition that sought correction of the entry of the year of birth of the appellant, in accordance with the school leaving certificate.

(3.) Learned counsel for the appellant submitted as under;