KALA SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Shorn of unnecessary details, facts relevant for the disposal of this petition are that the petitioner passed his matriculation in the year 1979-80 and in the certificate so issued to him, his date of birth was mentioned as 12.5.1962. The petitioner thereafter on 15.9.1987 came to be appointed in the respondent-Irrigation and Public Health Department.

(2.) It is the specific case of the petitioner that in the year 2017 while searching for the birth certificate of his son, found his own birth document issued by the Registrar (Birth and Death), which mentioned his date of birth as 15.4.1964 and not 12.5.1962 as was otherwise entered in his matriculation certificate.

(3.) Accordingly, the petitioner approached respondent No.5-Secretary, Himachal Pradesh Board of School Education, Dharamshala for correction of his date of birth, but his request was refused, constraining him to file a Civil Suit No. 74/1of 2017 for declaration with consequential relief of mandatory injunction before the learned Senior Civil Judge, Paonta Sahib, District Sirmaur. In the meantime, the petitioner also approached the respondent-Department for correction of his date of birth, but his request was verbally turned down.