JYOTI BAJAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner seeks issuance of an appropriate writ in the nature of mandamus, directing the respondents to correct the date of birth of the petitioner in the birth certificate from 19/12/1982 to 17/12/1982 being a clerical mistake.

(2.) Petitioner has pleaded that she was born to Smt. Laxmi and Sh. Kali Dass (parents) on 17/12/1982 at CHC Hospital, Pataudi, District Gurugram. Petitioner was admitted in the school with date of birth as 17/12/1982 by her parents. Her date of birth is recorded as 17/12/1982 in her middle standard examination certificate dtd. 4/12/1995 and matriculation certificate dtd. 23/6/1997.

(3.) Petitioner completed her M.A., B.Ed in education and thereafter, she was appointed as a teacher in Government School of NCT Delhi. In the service book of the petitioner, her date of birth is recorded as 17/12/1982. She was appointed as TGT Sanskrit teacher in the Directorate of Education (Government of NCT of Delhi) on 23/2/2009. Petitioner was married to Sh. Deepak Bajaj on 15/10/2010. Out of the wedlock, two children took birth namely Pravar Bajaj and Ameya Bajaj.