PAGOLU RAKSHITH PRADEEP Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Rajagopallavan Tayi, learned counsel for the petitioner and Sri N. Rajeshwara Rao, learned Assistant Solicitor General of India appearing for the 3rd respondent. With their consent, this writ petition is disposed of, at the admission stage.

(2.) This writ petition is filed to declare the action of the respondent No.2 in not correcting the date of birth of the petitioner in the application form of Joint Entrance Examination (Main)-2021 vide application No.210310505316 as 27.06.2004 instead of 24.06.2004, as illegal and for a consequential direction to the 2nd respondent to change the date of birth of the petitioner as 27.06.2004 instead of 24.06.2004.

(3.) During the course of hearing, learned Assistant Solicitor General of India brought to the notice of this Court that the 2nd respondent is not the competent authority to make the said correction as sought by the petitioner and it is the 3rd respondent, who is competent to correct the date of birth of the petitioner. Therefore, learned counsel for the petitioner has filed I.A.No.2 of 2021 to implead 3rd respondent as party to the present writ petition.