ANU ANIL Vs. CENTRAL BOARD OF SECONDARY EDUCATQION

JUDGEMENT

(1.) The petitioners in these cases are aggrieved by the refusal on the part of the respondent CBSE authority concerned in taking steps to correct the date of birth of the petitioners in the CBSE records so as to be in tune with the birth certificate, on the ground that the plea cannot be entertained now as it has been submitted beyond the permissible time limit as per the applicable CBSE norms.

(2.) The prayers in W.P.(C)No.34216/2018 are as follows:

(3.) The prayers in W.P.(C)No.34218/2018 are as follows: