SANJAY H. Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) The request of the petitioner for correction of date of birth in the school records and the records of the Central Board of Secondary Education (CBSE) was rejected by the 2nd respondent as per Ext.P3 communication dtd. 6/5/2021. Aggrieved thereby, the petitioner has approached this Court.

(2.) According to the petitioner, his date of birth is 28/6/1975, but has been erroneously recorded in the school records as 28/5/1975. The petitioner relies on Ext.P2 birth certificate issued by the Registrar of Births and Deaths, Kollam Municipality.

(3.) The petitioner completed his 10th standard in the year 1990. He seeks for correction of the school records only at this distance of time. According to the learned counsel for the petitioner, the mistake was noticed only recently when preparations were being made for a foreign assignment.