RESHMY VARGHESE Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) THE petitioner was a student of the 3rd respondent school from where she passed the secondary school examination in the year 2006. Ext.P1 is a copy of the pass certificate evidencing the same. The date of birth noted therein is 29.05.1991. It is pointed out that the correct date of birth of the petitioner is 29.12.1990 and a true copy of the Birth Certificate issued by the Registrar of Births & Deaths, Chittur-Tattamangalam Municipality has been produced as Ext.P2.

(2.) AN application was submitted by the petitioner's father for correcting the date of birth of the petitioner before the 2nd respondent as per Ext.P3 on which a reply was received as per Ext.P4 wherein it is mentioned that as per the Examination Bye laws of CBSE, the request for change of date of birth should be submitted within a period of two years from the date of declaration of 10th class results.

(3.) THE Rules in question have undergone an amendment and now the period fixed is five years from the date of passing of the examination. If the time is reckoned from the date of passing of the examination, the application submitted by the petitioner will be within time. Therefore, the reason stated in Ext.P4 will not come in the way of considering the application of the petitioner.