- (1.) Mr. Qayamuddin enters appearance on behalf of respondent no.2 / Delhi State Table Tennis Association (in short DSTTA). It is the learned counsel's submission that revised guidelines dated 21.03.2015 were issued for submission of date of birth certificates.
(2.) It is stated by Mr. Qayamuddin that relevant guidelines were issued by the first respondent i.e., Table Tennis Federation of India; according to which, where date of birth was registered by the authority constituted under the Registration of Birth and Death Act, 1969 (in short the 1969 Act) beyond the period of one year of the individual's birth then, certain other documents as listed out in clause 3 of the aforementioned guidelines were required to be examined. These being : "...i). Original Discharged summary from the hospital where the child was born. ii). Original copy of the maternity leave sanctioned by the employers of the mother, in case she is employed. (The said documents should clearly bear the name and seal of Competent Authority granting the said leave). iii). With the support of documents 1 and 2 above, the parents should obtain Judicial Order from the First Class Magistrate. To obtain the same, six month period shall be allowed..." 2.2 It is also the learned counsel's submission that as per the provision of Section 13(3) of the 1969 Act, any birth or death which has not been registered within one year of its occurrence, could have been registered by the authority constituted under the 1969 Act, only on an order made by the Magistrate of First Class or the Presidency Magistrate after authenticating the correctness of the birth or death and on payment of prescribed fee.
(3.) Based on the above, concerns were raised by the learned counsels for respondent no.1 and 2 vis-a-vis the registration certificates obtained by the petitioner, which is appended at page 34, of the paper book.;