SAJNA C. Vs. STATE OF KERALA

JUDGEMENT

(1.) The grievance of the petitioner is the refusal on the part of the respondents in correcting her date of birth in the school records and CBSE records, so as to be in tune with the entry of her date of birth in the statutory Birth Certificate, on the ground that the plea in that regard made by the petitioner is not now entertainable as it is belated and has been submitted beyond the time limit stipulated in that regard as per the applicable CBSE norms.

(2.) The prayers in this Writ Petition (Civil) are as follows:

(3.) Heard Smt.R.Leela, learned counsel appearing for the petitioner, Sri.S.Nirmal, learned Standing Counsel appearing for R2-CBSE, Sri.N.Nagaresh, Assistant Solicitor General appearing for R3-Union Government and Smt.A.C.Vidhya, learned Government Pleader appearing for R1-State. In the nature of the orders proposed to be passed in this writ petition, notice to R4-school will stand dispensed with.