PREM NARAYAN KUSHWAH Vs. STATE OF MP

JUDGEMENT

(1.) Heard finally.

(2.) This petition under Article 226 of the Constitution of India has been filed seeking the following relief(s) :-

(3.) According to the petitioner, his correct date of birth is 8-8-1986, which is evident from the School Admission Register, and the mark sheet of primary school. However, in the mark sheet of Class Xth, the date of birth of the petitioner has been recorded as 8-8-1980. Therefore, the petitioner filed an application for correction of the date of birth of the petitioner, however, the said application has been rejected by the respondents by impugned order dated 29-8-2017 on the ground that the application filed by the petitioner is barred by time.