Pramod S/O Prabhakar More vs State Of Maharashtra Through ...
2022 Latest Caselaw 1524 Bom

41-WP-5664-21                                                                                                                    1/1


                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 NAGPUR BENCH, NAGPUR.

                                       WRIT PETITION NO.5664 OF 2021

                 Pramod S/o Prabhakar More, At Post Wakad, Tq. Risod, Dist. Washim
                                                                -vs-
   State of Maharashtra, Thr. Its Secretary, Dept. of Education, Mantralaya, Mumbai and ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                     Court's or Judge's Orders.
or directions and Registrar's orders.


                                   Shri Ankush P. Kalmegh, Advocate for petitioner
                                   Shri M. K. Pathan, Assistant Government Pleader for respondent No.1.

                                   CORAM : A. S. CHANDURKAR AND G. A. SANAP, JJ.

DATE : February 14, 2022

Relying upon the judgment in Shaikh Shafi Ahmed Khadarsab vs. State of Maharashtra and ors. 2012(5) Mh.L.J. 36 it is submitted by the learned counsel for the petitioner that as per his bonafide application for correction, the date of birth as mentioned in the school records ought to have been corrected.

Issue notice for final disposal of the writ petition, returnable in four weeks.

Shri M. K. Pathan, learned Assistant Government Pleader waives notice for respondent No.1.

(G. A. Sanap, J.) (A. S. Chandurkar, J.)

Asmita