Rajendra Murlidhar Chavan Thakur vs The State Of Maharashtra And ...
2021 Latest Caselaw 2739 Bom

                                                                                              947
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD
                          947 WRIT PETITION NO.2628 OF 2021

                     RAJENDRA MURLIDHAR CHAVAN THAKUR
                                      VERSUS
                    THE STATE OF MAHARASHTRA AND OTHERS
                                          ...
                     Advocate for Petitioner : Mr Barlinge S. R.
                   AGP for Respondents State: Mrs V S Chaudhari


                                        CORAM    : S. V. GANGAPURWALA &
                                                   SHRIKANT D. KULKARNI, JJ.
                                         DATE    : 10th February, 2021.
ORDER:

1. The learned counsel submits that the Headmaster has rejected the

application of the petitioner for correction of date of birth. In fact, it is the

prerogative of the Education Officer to consider such application. The

Headmaster only has to do the job of a postman. The learned counsel

further submits that only because the student has left the school, that

cannot be a ground to refuse correction of obvious mistake. The learned

counsel relies on the judgment of the Full Bench of this Court in the case

of Janabai Vs. State of Maharashtra, reported in 2019 (6) Mh.L.J.769.

2. Issue notice to the respondents, returnable on 10.03.2021.

Learned A.G.P. waives notice for respondent nos. 1 and 2.

3. Hamdast allowed.

(SHRIKANT D. KULKARNI, J.) (S.V.GANGAPURWALA, J.)

JPC