Kumar Annasaheb Ghadge vs The State Of Maharashtra And ...
2022 Latest Caselaw 1440 Bom

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        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                      WRIT PETITION NO. 8068 OF 2020

          Kumar S/o Annasaheb Ghadge                   ..   Petitioner

                   Versus

          The State of Maharashtra and another         ..   Respondents

 Shri Sahil Chaudhari h/f Mr. D. D. Chaudhari, Advocate for the
 Petitioner.
 Shri A. B. Chate, A.G.P. for the Respondent No.1.
 Ms. Surekha P. Mahajan, Advocate for Respondent No. 2.

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

DATE : 10TH FEBRUARY, 2022.

FINAL ORDER :

. Heard the learned counsel for the petitioner and the learned counsel for the respondent No. 2.

2. The petitioner seeks correction of date of birth and the name of mother of the petitioner in the S.S.C. certificate issued by the respondent No. 2.

3. The application of the petitioner for correction of date of birth and name of mother in the S.S.C. certificate is rejected basically on the ground that after the petitioner has left the school the said date of birth and name of the mother of the petitioner could not have been corrected.

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 4.       The      Education   Officer    has   already       exercised         his

jurisdiction and passed an order for correction of date of birth as 22.05.1995 and name of the mother of the petitioner.

5. The Full Bench of this Court in a case of Janabai D/o Himmatrao Thakur Vs. The State of Maharashtra in Writ Petition No. 8085 of 2017 under judgment and order dated 17.10.2019 has held that in case of obvious mistake the correction can be made in the school record even after the student has left the school. The Education Officer has himself satisfied while passing the order that, it is obvious mistake and directing the correction in the school record.

6. In view of the above, the impugned order is quashed and set aside. The respondent No. 2 may carry out the necessary correction as per the order passed by the Education Officer (page No. 22) in the S.S.C. certificate of the petitioner. The said exercise may be done expeditiously and preferably within a period of eight (08) weeks from today.

7. In the light of the above, the writ petition is disposed of. No costs.

[S. G. DIGE, J.] [S. V. GANGAPURWALA, J.] bsb/Feb.22