NIYAS MARAKAR Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) THE petitioner is seeking for a direction to the respondents 1 and 2 to effect the required correction with regard to the date of birth of the petitioner as reflected in the Birth Certificate Ext.P1. The facts necessary for the disposal of the writ petition are the following.

(2.) THE petitioner was a student in Standard X in Nava Nirman Public School, Vazhakkala namely, additional 4th respondent. He appeared for the All India Secondary School Examination 2007 and has completed the Plus Two studies from Jama-Ath Residential Public School, Thrikkakara during the year 2009 and is now studying for B.Tech in S.N.M College of Engineering, Moothakunnam.

(3.) LEARNED Standing Counsel for the CBSE submitted that the relevant provisions of the bye laws have been amended by providing five years from the date of passing of the examination. In that view of the matter, the application of the petitioner is well within time since Ext.P3 is dated 28.03.2012.