CENTRAL BOARD OF SECONDARY EDUCATION Vs. REVATHY SREEDHAR

JUDGEMENT

(1.) Challenging the judgment dtd. 31/10/2019 in W.P.(C) No. 27785 of 2019, this appeal is filed. The writ petitioner/first respondent sought for correction of her date of birth as 18/8/1992 in Ext. P2 mark sheet and Ext. P3 pass certificate issued by the Central Board of Secondary Education, in accordance with Ext. P1 birth certificate issued by the statutory authority.

(2.) The issue relating to the correction of date of birth in the CBSE certificate is already decided by the Hon'ble Supreme Court in Jigya Yadav v. C.B.S.E. [2021 (3) KLT 711 (SC)], in which it is held as under:

(3.) Following the aforesaid decision, this appeal is disposed of directing the appellants to consider the application submitted by the writ petitioner/first respondent for correction of date of birth, as held in the decision in Jigya Yadav (supra).