P. RENUGA DEVI Vs. GOVT. OF TAMIL NADU

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Counsel for the Respondents 1 and 2.

(2.) The peculiar case of the petitioner herein is that, though she was born on 12.07.1989 and duly registered on 19.07.1989 before the Sub Registrar, Birth and Death Registration, soon after her birth, while joining the school and furnishing details to the School Educational Authorities, the petitioner's parents have inadvertently changed the year of birth as 1988 instead of 1989. His inadvertent entry in the school records, had came to her knowledge only recently hence she gave representation to the authorities to correct the entries regarding her Date of Birth from 12.07.1988 to 12.07.1989 since her representation to Secretary, Higher Education, dated 15.04.2019 not been so far considered. Hence, the present Writ Petition is filed seeking direction to the 2nd respondent to correct the date of birth as 12.07.1989 in her S.S.L.C mark sheet and H.S.C mark sheet.

(3.) The Learned Government Advocate appearing for the respondents would submit that, as per Rule 5 of the Secondary School Leaving Certificate Rules, any correction in the Date of Birth, Name or Initial has to be made before completing the S.S.L.C examination. In this case, the petitioner has completed her S.S.L.C during the month of March - 2003, therefore, her request for change of Date of Birth cannot be entertained.