NITAI CHANDRA PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has challenged the reports dated 15th February, 2019 and 8th March, 2019 issued by respondent Nos.5 and 6 under which the said authorities i.e. the Headmaster and Assistant Headmaster of Bodhjung Boy 's Higher Secondary School had stated that there was no record of the petitioner Nitai Chandra Paul having studied in Class VI, Section B of the said school in the year 1968.

(2.) The petitioner has produced a document purported to be a true copy of the certificate of the then Headmaster of the said School stating that said Sri Nitai Chandra Paul had been a student of the said institution since 22nd January, 1960 to 31st December, 1973 from Class - VI to Class X and his date of birth according to the record of the school was 16th January, 1958.

(3.) This document which is purportedly written in 1975 is unsigned. It merely carries a typographical description that the same was signed by one Sri B Bhattacharjee the then Headmaster of the school. The petitioner badly requires an authentication of the said document on the ground that the Government of Assam has initiated National Register of Citizens (for short 'NRC ') process and the petitioner has made a prayer for enrolment of his name in the register to be prepared pursuant to such exercise. The petitioner would point out that his name was found in the first draft however in the second draft published by NRC his name was missing.