PRIYANSHI PATHAK Vs. MAHARAJA AGRASEN MODEL SCHOOL

JUDGEMENT

(1.) Though the prayer clause in this writ petition seeks correction of the date of birth and the name of the petitioner's father, as recorded in the records of the Respondent 1 school, Mr. Akshat Gupta, learned Counsel for the petitioner, submits that the grievance survives only with respect to the date of birth.

(2.) The petitioner's case is that her date of birth is 26/5/2008 whereas, in the school records, the date of birth is recorded as 26/3/2008.

(3.) The representations of the petitioner to the respondent-school have been rejected by the school on the ground that the date of birth 26/3/2008 was entered in the records on the basis of an affidavit dtd. 11/1/2011 submitted by the petitioner's father at the time of seeking admission of the petitioner to the Respondent 1 school. The petitioner has approached this Court, seeking a mandamus directing the respondent-school to correct her date of birth.