UPASANA BAI Vs. STATE OF M.P

JUDGEMENT

(1.) BY filing this petition under Article 226 of the Constitution, the petitioner has prayed for a direction for the respondents to correct the date of birth of the petitioner in the primary school mark sheet, Annexure P -2. It is prayed that her date of birth be recorded as 15.2.1992 in place of 15.2.1995. In support of this contention, the petitioner has filed copy of admission register of school to demonstrate that it is mentioned in the said register that petitioner's date of birth is 15.2.1992. An affidavit in this regard is also filed.

(2.) HOWEVER , the prayer is opposed by placing reliance. It is submitted that name of the father of petitioner is different in the admission register, Annexure P -1 and in the mark sheet, Annexure P -2.

(3.) I have heard learned counsel for the parties and perused the record.