RADHIKA V KRISHNAN Vs. KARNATAKA STATE NURSING COUNCIL

JUDGEMENT

(1.) IN this writ petition, the petitioner is seeking a direction to the respondents to correct the date of birth of the petitioner from 30-5-1982 to 2-6-1982.

(2.) IT is the case of the petitioner that as there was mistake in the entries in the school records recording her date of birth, and as it was wrongly entered as 30-5-1982 instead of 2-6-1982, the petitioner applied to the Board of Examinations, Kerala State, requesting to correct the date of birth. The Joint commissioner of Kerala Board of Examinations, trivandrum, corrected the date of birth of the petitioner. However in the meantime, petitioner had taken admission for Nursing Course in the concerned college wherein the date of her birth was mentioned based on wrong entry made earlier.

(3.) UPON completion of the Degree course, the petitioner submitted a representation to the respondents along with the proceedings of the joint Commissioner for Government Examinations, trivandrum, requesting to issue the registration certificate incorporating the corrected date of birth. As the said representation has not been considered, petitioner is before this Court seeking the aforementioned direction.