Bombay High Court
Angad Kishanrao Dhakane vs The State Of Maharashtra And Others on 4 June, 2019
Author: Mangesh S. Patil
Bench: S. V. Gangapurwala, Mangesh S. Patil
(1) 108-wp-909-2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
108 WRIT PETITION NO.909 OF 2018
ANGAD KISHANRAO DHAKANE ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
...
Mr. Sambhaji G. Munde, Advocate for the Petitioner.
Mr. S. B. Yawalkar, AGP for Respondents-State.
Mrs. Nayana Patil h/f Mrs. Surekha P. Mahajan,
Advocate for Respondent No.3.
Mr. V. C. Patil h/f Mr. U. B. Bondar, Advocate for
Respondent Nos.4 and 5.
Mr. S. G. Tambade h/f Mr. Santosh S. Jadhavar,
Advocate for Respondent No.7.
Mr. Ganesh L. Kedar, Advocate for Respondent No.8.
...
CORAM : S. V. GANGAPURWALA &
MANGESH S. PATIL, JJ.
DATED : 04th JUNE, 2019. PER COURT:-
1. The petitioner seeks direction against the Education Officer (secondary) to correct the date of birth in school record. It is submitted that the Education Officer (primary) has already corrected the date of birth to 15.04.1975.
2. It will not be possible for us to direct the authority to correct the date of birth as claimed by the petitioner. The petitioner may approach the Education Officer (secondary) through ::: Uploaded on - 07/06/2019 ::: Downloaded on - 14/07/2019 09:32:09 ::: (2) 108-wp-909-2018 proper channel that is through Zilla Parishad School, Asola Amba, Tq. Parali, Dist. Beed. The Education Officer shall consider the Regulation 26.4 of the Secondary School Code read with Appendix VI and take decision upon the said proposal on its own merits, in accordance with law, expeditiously and preferably within a period of six months from the date of proposal.
3. Writ Petition is disposed of. No costs.
(MANGESH S. PATIL) (S. V. GANGAPURWALA)
JUDGE JUDGE
Devendra/June-19
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