KUMARI POONAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner has filed this petition for correction of Date of Birth mentioned in the grade-sheet cum certificate for performance of Class 10th of the petitioner, which is wrongly recorded as 1/2/2001, whereas, the correct Date of Birth is 1/2/2002. The petitioner has filed an application for correction of the same, however, it has not been corrected and vide impugned order dtd. 27/7/2021 issued by the respondent No. 3, the application for correction of Date of Birth has been rejected stating that after due consideration of the application, it is dismissed.

(2.) The petitioner has filed this petition seeking following reliefs:-

(3.) The case as projected by the petitioner is that the actual Date of Birth of the petitioner is 1/2/2002, which is mentioned in the School Transfer Certificate dtd. 30/6/2012, according to which the petitioner has been admitted in the Aadim Jati Kalyan Vibhag Prathmik Shala, Gajra, District Korba in the year 2007 wherein the petitioner has studied till class 5th. On the basis of Transfer Certificate issued by the said School, the petitioner got admitted in the Pronnat Maadhyamik Shala, Bankiside, Katghora in the year 2012 where she has studied upto Class 8th and another Transfer Certificate was issued by the said school, wherein her Date of Birth has been mentioned as 1/2/2002. The petitioner, after successfully passing of class 8th examination, received Transfer Certificate and got admitted in class 9th in the Government (TWD) Higher Secondary School, Ghurdewa, Dsitrict Korba in the year 2015. In the said school, due to clerical error, the Date of Birth of the petitioner has been incorrectly mentioned as 1/2/2001 which could not be looked by the petitioner and, as such, the Date of Birth has been wrongly mentioned in the mark-sheet of the petitioner. When the mark-sheet and grade-sheet etc. has been received by the petitioner, this fact came into her knowledge for the first time after publication of the result in the year 2020. Thereafter, the father of the petitioner immediately moved an application on 4/11/2020 i.e. within 3 years from the date of issuance of certificate with a request that the same may be corrected on the basis of other documents in which the Date of Birth has been correctly mentioned as 1/2/2002.