BHAGWAT DAYAL Vs. CBSE

JUDGEMENT

(1.) The impugned order dated 20th October, 2010 dismisses the Writ Petition(Civil) No. 2352/2010 filed by the Appellant Bhagwat Dayal for modification of his date of birth from 18th March, 1984 to 18th March, 1985 and name of his father in the 10th class Board Examination Certificate issued by Central Board of Secondary Examination (CBSE).

(2.) The learned Counsel for the Appellant has submitted that the said corrections are justified and the writ petition should have been allowed in view of decisions in Km. Meenu v. Director, CBSE WP(C) No. 5624/2002, Para (Km.) v. Director, CBSE, 2004 111 DLT 573and Dhruva Parate v. CBSE and Anr. WP(C) No. 3577/2008 and the unreported judgment of the Supreme Court delivered in Manoj Kumar v. Govt. of NCT Of Delhi Civil Appeal No. 5999/2010, dated 26.07.2010.

(3.) A similar issue was considered by a Division Bench of this Court in Ms. Jigya Yadav (Minor) (through guardian/father Hari Singh) v. C.B.S.E. W.P.(C) No. 3774/2010. The High Court referred to bye-laws 69.1 of the CBSE Bye-laws which reads as under: