BINJU BABU Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) THE petitioner is seeking for a direction to the respondents to effect correction of date of birth of the petitioner in the school records. Ext.P1 is a copy of the Birth Certificate issued by the Registrar of Births and Deaths showing the date of birth as 05.07.1994. It is submitted that the date was incorrectly recorded as 04.07.1994 in the school records namely, the admission register and the same date was entered in the mark sheet as well as the Certificate issued after the petitioner passed the examination conducted.

(2.) THE challenge is against Ext.P5 communication issued by the 2nd respondent. In Ext.P5, what is pointed out is that on verification of the school records, it is found that the date of birth has been entered as per the school documents.

(3.) THE entire process will be completed within a period of eight weeks. This writ petition is disposed of as above.