RESHMA YUSUF Vs. BUDHA CENTRAL SCHOOL

JUDGEMENT

(1.) THE petitioner is seeking for a direction to the 1st respondent to correct the date of birth entered in the mark list and pass certificates Exhibits P1 and P1(a) as 12.8.1992.

(2.) THE petitioner had appeared for the All India Secondary School Examination conducted by the 2nd respondent. It is averred that the date of birth has been wrongly entered as 25.5.1993 in the mark lists Exhibits P1 and P1(a). THE petitioner is relying upon the entry in the Register before the Registrar of Births and Deaths, Karunagappally Grama Panchayat, which is produced as Exhibit P2, wherein the date of birth recorded is as 12.8.1992. It is submitted by the learned counsel for the Grama Panchayat that the same has been issued by the Panchayat.

(3.) IT is clear from Exhibit P1 that the petitioner appeared for the examination in 2008, since the date shown therein is 27.5.2008. The application filed by the petitioner is dated 30.7.2009. Therefore the same is within the two year period and the communication Exhibit P4 cannot thus be sustained and the same is quashed.