CHANDRIKA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is aggrieved by Ext.P30 order by which the application for correction of date of birth in the SSLC book has been disallowed. Mainly it is pointed out in Ext.P30 that, if the request is allowed, the petitioner would become an under-aged student at the time of admission in Standard I, i.e., having only 4 years, 4 months and 18 days of age, which is strictly against the provisions contained in R.5 of Chap. VI K.E.R.

(2.) Heard learned counsel for the petitioner Shri A.N. Rajan Babu and learned Government Pleader Shri Sandesh Raja who appeared for the respondents.

(3.) Learned counsel for the petitioner contended that the approach made by the respondents in the matter is in violation of the directions issued by this Court in Exts.P17 and P28 judgments. As per the above judgments, this Court had directed the respondents to consider the claim of the petitioner for correction of date of birth, in the light of the material evidence produced by the petitioner. It is submitted that the respondents are really sidelining the issue and have been finding out unsustainable reasons every time to reject the application. The petitioner is due to retire from service shortly and hence it is pointed out that great injustice has been caused to her by the attitude taken by the respondents.