URVASHI SAHU Vs. CHHATTISGARH BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) Heard.

(2.) The petitioner is seeking correction of date of birth in her marksheet of Class X issued by the respondent- Chhattisgarh Board of Secondary Education in the examination conducted in the year 2008.

(3.) It is not disputed that according to the Board's guidelines, prayer for correction of date of birth has to be made within 3 years from the date of issuance of mark-sheet.