SHUBHAM DEY Vs. CBSE

JUDGEMENT

(1.) The present writ petition has been filed aggrieved of the impugned order (Annexure) P-1) dtd. 19/12/2019/2/1/2020 whereby the claim application for correction of his date of birth in the 10 th Board examination, was rejected by the respondents.

(2.) According to the learned counsel for the petitioner, the petitioner had cleared 10th Board examination in the year 2014 from the respondent No.4 School. In the said 10 th class mark-sheet, the date of birth of the petitioner has been entered as "14/6/1997". According to the learned counsel for petitioner, this is an erroneous entry which has been entered into in the 10th Board examination whereas his actual date of birth is "14/6/1998."

(3.) It is the further contention of the learned counsel for the petitioner that except for the mark-sheet of the 10 th class, in all other records available both of the Educational Institutions and others, the date of birth of the petitioner is reflected and entered as "14/6/1998". It is this correction which is being sought for by the petitioner from the respondents. That it is this request which has been turned down by the impugned order, which has led to filing of the present writ petition.