AMAL MURALI Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) The petitioner is aggrieved by the impugned Ext.P-4 order dated 23.11.2017 issued by the 3rd respondent, whereby the plea made by the petitioner for correction of the date of birth in the school/CBSE records to be in tune with the birth certificate has been rejected on the ground that the plea in that regard is beyond the time limit stipulated in the CBSE norms. The prayers in this Writ Petition (Civil) are as follows:

(2.) Heard Sri.Rajesh Chakyat, learned counsel appearing for the petitioner, Sri. S.Nirmal, learned Standing Counsel for the CBSE appearing for R-1 to R-4 and Sri.K.I.Mayankutty Mather, learned Standing Counsel for the Kendriya Vidyalaya Sangathan, appearing for R-5.

(3.) According to the petitioner, his date of birth has been correctly entered in Ext.P-2 statutory birth certificate as 17.1.1995 and his birth was so registered on 21.1.1995. That the names of his father and mother have been shown correctly as "Muraleedharan" and "Sussamma". That mistakes have occurred while entering the said details in the school records, wherein the date of birth was entered therein as 17.1.1996 and the name of the mother was shown as "Susan Murali". That the said mistakes were also repeated in the CBSE records like Ext.P-1 series, etc. That the petitioner had made application as per Exts.P-3 and P-3 (a) before the 5 th respondent Principal of the Kendriya Vidyalaya for correction of the date of birth and the name of his mother in the school records so as to be in consonance with the entries in Ext.P-2 birth certificate. The said request has now been rejected by the 3 rd respondent Regional Officer, CBSE, Chennai, as per the impugned Ext.P- 4 order dated 23.11.2017, as stated herein above.