MRITYUNJAY PRASAD SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner asserts that he is the father of twins, namely, Adarsh Raj (Male) and Pallavi Raj (Female) who were born on 6/1/1998. It is his case that in the birth certificates issued by the Registrar, Births and Deaths, Patna Municipal Corporation, their dates of birth have been erroneously mentioned as ...6/1/1999... in place of ...6/1/1998....

(2.) The petitioner had filed two separate applications before the Registrar on 10/10/2017 for correction of the dates of birth, copies of which has been brought on record by way of part of Annexure-1 series to the writ application. The said applications have been rejected by the Registrar by order dtd. 18/5/2018, which is under challenge in the present writ application.

(3.) The petitioner is relying on the certificates issued by the Central Board of Secondary Education, Delhi in which date of birth of said Adarsh Raj and Pallavi Raj has been recorded as 6/1/1998. Reliance is also being placed on the birth certificates issued by the Doctor in which the date of birth of said Adarsh Raj and Pallavi Raj has been recorded as 6/1/1998. Copies of their passports have also been brought on record, wherein their dates of birth has been mentioned as 6/1/1999.