Gopal Bhikulal Ramavat vs The State Of Maharashtra And ...
2021 Latest Caselaw 17758 Bom

Citation : 2021 Latest Caselaw 17758 Bom
Judgement Date : 21 December, 2021

Bombay High Court

Gopal Bhikulal Ramavat vs The State Of Maharashtra And ... on 21 December, 2021

Bench: S.V. Gangapurwala, S. G. Dige

                                      (1)                            973-wp-14443-2021



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD
                WRIT PETITION NO.14443 OF 2021

 GOPAL BHIKULAL RAMAVAT                                        ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
                        ...
 Mr.   Swapnil  A.   Deshmukh,   Advocate   for  the
 Petitioner.
 Mr. A. R. Kale, AGP for Respondents-State.
                                            ...

                                  CORAM : S. V. GANGAPURWALA &
                                          S. G. DIGE, JJ.

DATED : 21st DECEMBER, 2021.

PER COURT:-

1. The proposal seeking correction in the date of birth of the petitioner in the school record is rejected by the Education Officer.

2. The learned A.G.P. accepts notice for respondent nos.1 and 2.

3. The proposal basically is rejected on the ground that, the petitioner has left the school by referring to Clause 26.4 of the Secondary School Code.

4. Reliance is placed by the learned counsel for the petitioner on the judgment of the Full Bench of this Court in a case of Janabai Himmatrao Thakur Vs. State of Maharashtra and Others reported in 2019 (6) Mh.L.J. 769.

(2) 973-wp-14443-2021

5. In view of that, the impugned order is quashed and set aside.

6. The Education Officer shall reconsider the proposal seeking correction in date of birth of the petitioner in the school record afresh. The Education Officer shall first arrive at a conclusion whether obvious mistake exists and if it is a case of an obvious mistake, then shall pass order on its own merits. The said exercise shall be done preferably within a period of six (06) months from today.

7. Writ Petition is disposed of. No costs.



   (S. G. DIGE)                                 (S. V. GANGAPURWALA)
          JUDGE                                         JUDGE


 Devendra/December-2021