EDWARD MARNGAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. P.Nongbri, learned counsel on behalf of the petitioner as well as Mr. K.P.Bhattacharjee, learned State counsel on behalf of the State respondents.

(2.) Petitioner'S case in a nutshell is that:

(3.) Mr. P.Nongbri, learned counsel for the petitioner submits before this Court that the petitioner's son, namely, Shri. Kitboklang Iawphniaw's date of birth was entered twice as two different dates due to the bonafide mistake of the mother and it was not known to the father. A controversy arose that one Birth Certificate appears as 02.03.1998 and another as 01.01.1999, as issued by the Medical Superintendent cum Registrar, Birth and Death, Civil Hospital, Nongstoin, Government of Meghalaya, Department of Health and Family Welfare. He further submits that the petitioner's son's date of birth as entered in his matriculation certificate is 01.01.1999, and this may cause confusion in future, so necessary directed may be given.