MEHUL BHARGVA Vs. CHAIRMAN

JUDGEMENT

(1.) With consent of the parties, writ petition is heard finally.

(2.) By this writ petition, a challenge is made to the order dated 17.11.2016, whereby, application filed by the petitioner for correction in the date of birth has been rejected.

(3.) Learned counsel submits that petitioner's date of birth is 22.3.1999. It has been recorded in Aadhar Card, Birth Certificate issued by the Municipal Corporation and the passport so as in the school record uptil Class IX. It was unfortunate that the petitioner's mother filled the date of birth of the petitioner as 22.3.2000 in Class X examination, which has now been recorded. The mistake was realised immediately on receipt of the certificate of Class X. The petitioner thus made an application to correct the date of birth so that it may match with Aadhar Card, passport etc. The application aforesaid has been rejected by the respondents on the ground that such an application can be considered only within a period of one year.