Vishakha Vishwanath Solanke vs The State Of Maharashtra And ...
2021 Latest Caselaw 17334 Bom

                                             1                    WP/12862/2016


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          28 WRIT PETITION NO.12862 OF 2016

                        VISHAKHA VISHWANATH SOLANKE
                                   VERSUS
                    THE STATE OF MAHARASHTRA AND OTHERS

                                          ...
                       Advocate for petitioner : Mr. R.R. Imale
                        AGP for Respondent : Mr. S.R. Yadav
                  Advocate for Respondent no. 3 : Mr. A.G. Vasmatkar
                                          ...

                                    CORAM : RAVINDRA V. GHUGE
                                                   AND
                                            S. G. MEHARE, JJ.

DATE : 13TH DECEMBER 2021

PC :

1. The petitioner has put forth prayer clause (B) and (C) and

which read as under :-

"(B) By issuing appropriate writ, direction or order, respondents no. 2 to 3 may kindly be directed to change or correct date of birth of the petitioner as per proposal dated 18.10.2016 submitted by respondent No.3 to respondent No.2.

(C) By issuing appropriate writ, direction or order, respondents No. 2 to 3 may kindly be directed to consider proposal dated 18.10.2016 submitted by respondent No.3 to respondent No. 2 for recording change in petitioner's school record in respect of her date of birth; "

2 WP/12862/2016

2. The petitioner desires that her date of birth as recorded in

the school records as 05-05-1996, should be changed to 06-04-1995,

that is, her age be increased by 13 months.

3. We find that the petitioner needs to address us, in the light

of the judgment delivered by the learned Full Bench of this Court in

Janabai D/o. Himmatrao Thakur Vs. The State of Maharashtra & Ors.

2019 (6) MhLJ 769, paragraph no. 39 thereof.

4. List this petition on 10-01-2022, to enable the learned

Advocate for the petitioner, to address us on the above point.

[S.G. MEHARE, J.] [RAVINDRA V. GHUGE, J.]

arp/