MAMTA SHARMA Vs. C.B.S.E.

JUDGEMENT

(1.) CM APPL.8032/2013 (early hearing )IN LPA 251/2009 & CM APPL.8031/2013 (early hearing) IN LPA 252/2009

(2.) By these appeals, a common judgment and order of a learned Single Judge dated 18.04.2009 dismissing the two writ petitions, i.e., W.P. (C) 3819/2008 and 3820/2008 filed by the present appellants - Ms. Vijaya Sharma and her sister Ms. Mamta Sharma - has been questioned.

(3.) The petitioners have sought for directions that the respondent/CBSE should correct their date of birth in the certificates issued by it.