ARJUN M.C Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner herein was a student of the Jawahar Navodhaya Vidyalaya, Kasaragod. He passed his Secondary School Examination in the year 2012 and the Senior Secondary School Examination in the year 2014. Exts.P1 and P2 are the certificates issued by the 2nd respondent to the petitioner consequent to passing the respective examinations.

(2.) It is the case of the petitioner that he was born on 5.7.1996 as is evident from the Birth Certificate issued by the Registrar of Births and Deaths, Kanhangad Municipality. His grievance is that due to an inadvertent error, the date of birth of the petitioner entered in the school records is 5.5.1997. Seeking correction, he submitted an application before the 4th respondent who in turn forwarded the same to the respondents 3 and 4. However, by Ext.P6 order, the request made by the petitioner was rejected relying on clause 69.2 of the amended exam bye-laws of the 2nd respondent.

(3.) The petitioner states that he is a member of the scheduled caste and his parents are uneducated. Though the birth certificate was produced before the school authorities at the time of securing the admission, due to reasons unknown to the petitioner and his parents, wrong entries were made in the school records and the same was forwarded to the 2nd respondent. The petitioner states that if the entries are not correct, it would affect his future career and prospects. It is in the afore circumstances that the petitioner has approached this Court seeking for the following reliefs: