LAWS(MEGH)-2015-5-10

SURAJ ALEY Vs. THE STATE OF MEGHALAYA AND ORS.

Decided On May 26, 2015
Suraj Aley Appellant
V/S
The State Of Meghalaya And Ors. Respondents

JUDGEMENT

(1.) AS agreed to and prayed for, by the learned counsel appearing for the parties, this writ petition is taken up for disposal at the Motion stage itself.

(2.) HEARD Mr. R. Gurung, learned counsel for the petitioner and Ms. S. Bhattacharjee, learned GA appearing for the State respondents.

(3.) THE petitioner is aggrieved by the non -disposal of the application dated 29.04.2015 filed by the petitioner to the Additional Deputy Commissioner, East Khasi Hills District, Shillong for issuing a domicile certificate in his favour. It is stated in the writ petition that the petitioner's educational qualification is matriculate. His father and uncle were born and brought up in the present address of the petitioner i.e. 40A Jhalupara Cantonment, East Khasi Hills District, Shillong and also the petitioner was born and brought up at the present address. For enrollment in the Indian Army, a candidate must be a domicile of India and is further required to produce a domicile certificate at the time of enrollment. Accordingly, the petitioner filed an application to the respondent No. 3 for issuing the domicile certificate. It is also stated in para 9 of the present writ petition that at the time of filing the said application for issuing the domicile certificate in the name of the petitioner, there was bona fide typing mistake by typing "Ale" instead of "Aley" and whereas in the EPIC card of the father of the petitioner was reflected as "Ale" instead of "Aley" and in the EPIC card of the petitioner's mother, it was reflected as "Alley" instead of "Aley". Because of the said bona fide mistakes, the respondent No. 3 refused to issue domicile certificate in favour of the petitioner unless and until, the said bona fide spelling mistakes were corrected. Accordingly, the petitioner had corrected the said bona fide mistakes and filed a new application dated 29.04.2015 to the Additional Deputy Commissioner, East Khasi Hills District, Shillong for issuing a domicile certificate in his favour.