AMRESHWAR PRATAP SAHI, J. - (1.) THE petitioner is claiming correction of his date of birth on the basis of a horoscope.
(2.) THERE is no provision under law so as to raise a conclusive foregone presumption in favour of the petitioner in respect of the date of birth as indicated in the horoscope. For this the petitioner will have to lead evidence in a suit to be filed before the court of competent civil jurisdiction. The petitioner is educationally qualified and was working as a Collection Amin. He has passed his matriculation in1969 where his date of birth recorded is 31.1.50.The date of birth as reflected in the horoscope is 31.12.52. In a similar situation, the Supreme Court in the case of State of M.P. Vs. Mohan Lal Sharma reported in 2002(7) SCC Page 719 has rejected such a contention founded on a horoscope as against a matriculation certificate.
(3.) THIS writ petition therefore cannot be entertained.;