Kerala High Court
Dr. Vijish Venogopal vs The Registrar, ... on 20 October, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 20TH DAY OF OCTOBER 2021/28TH ASWINA, 1943
WP(C) NO. 20334 OF 2021
PETITIONER:
DR. VIJISH VENOGOPAL,
AGED 48 YEARS,
S/O. VENUGOPAL, RESIDING AT
KOUSTHUBHAM (H), XX/105,
TEMPLE ROAD, POOTHOLE,
THRISSUR DISTRICT.
BY ADVS.
R.SUDHISH
M.MANJU
MUSTHAFA V.M
RESPONDENT:
THE REGISTRAR,
TRAVANCORE-COCHIN MEDICAL COUNCIL,
COMBINED COUNCIL BUILDING,
RED CROSS ROAD,
THIRUVANANTHAPURAM - 695 035.
BY ADV N.RAGHURAJ
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 20.10.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C)No.20334/2021
2
JUDGMENT
Dated this the 20th day of October, 2021
The petitioner, a Medical Practitioner by Profession
who has acquired his Degree from the Government Medical
College, Thrissur in the year 1998, is before this Court
seeking to command the 1st respondent to change the year
of Birth of the petitioner as 1973 instead of 1976 in Ext.P1
Certificate as requested by the petitioner.
2. The petitioner would state that after completion
of MBBS, the petitioner got registered with the Travancore
Cochin Medical Council and the Council issued Ext.P1
Certificate of Registration to the petitioner. Subsequently,
the petitioner found that the year of Birth was wrongly
recorded in Ext.P1 Certificate of Registration. It is a
mistake. The petitioner therefore submitted an application
for correction of the Date of Birth as is evidenced from
WP(C)No.20334/2021
Ext.P5. The petitioner would state that the respondents are
not effecting the correction for want of Court orders.
3. I have heard the learned counsel for the
petitioner and the learned Standing Counsel for the
respondents.
4. The petitioner's request is only for correction of
Date of Birth. Ext.P3 Certificate issued by the Central
Board of Secondary Education would show that the Date of
Birth of the petitioner is "First March Nineteen Hundred and
Seventy Three". Ext.P4 copy of Passport issued to the
petitioner would also show that his Date of Birth is
"01/03/1973".
5. In such circumstances, the petitioner is justified
in seeking correction of Date of Birth in the records
maintained by the respondents. Going through the
pleadings in the writ petition, it is seen that the petitioner
has submitted an application for correction of Date of Birth
WP(C)No.20334/2021
which is evident from Ext.P5.
In the facts and circumstances of the case, the writ
petition is disposed of directing the respondents to consider
the application of the petitioner for change of Date of Birth
in Ext.P1 Certificate of Registration and pass appropriate
orders thereon within a period of three weeks.
Sd/-
N. NAGARESH
JUDGE
ncd/20.10.2021
WP(C)No.20334/2021
APPENDIX OF WP(C) 20334/2021
PETITIONER'S EXHIBITS
Exhibit P1 COPY OF THE CERTIFICATE OF
REGISTRATION BEARING REGISTRATION
NUMBER 26249 DATED 20.08.2011 ISSUED
BY THE REGISTRAR, TRAVANCORE - COCHIN
MEDICAL COUNCIL .
Exhibit P2 COPY OF THE OFFER LETTER ISSUED BY
THE MINISTRY OF HEALTH, NAJRAN
PROVINCE IN SAUDI ARABIA WITH ENGLISH
TRANSLATION.
Exhibit P3 COPY OF THE CERTIFICATE ISSUED BY THE
CENTRAL BOARD OF SECONDARY EDUCATION
DATED 30.1.1990.
Exhibit P4 COPY OF RELEVANT PAGE OF THE PASSPORT
ISSUED BY THE PASSPORT OFFICE,
KOZHIKODE DATED 16.05.2019.
Exhibit P5 COPY OF THE ONLINE REPLY DATED
01.09.2021 SHOWN IN THE APPLICATION
STATUS
