SAIFUL ISLAM JAFRI Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has rushed to this Court with request for correction of his date of birth as 13.4.1991 in place of 8.2.1990 in the certificate of Council for India School Certificate 10th Class.

(2.) Petitioner has stated that he had earlier studied at St. Joseph Convent High School, Mosa Boni Mines, Jharkhand and further mention has been made by him that his date of birth was recorded as 13.4.1991 at the first instance. Petitioner has stated that thereafter his date of birth was incorrectly recorded in his progress report of the year 1998-99 as 8.2.1990 whereas in the earlier year same has been rightly recorded as 13.4.1991. Petitioner has stated that in the year 2002 Transfer Certificate was issued from the institution and therein his date of birth has been recorded as 8.2.1990 according to admission register. Petitioner on the strength of transfer certificate got himself admitted at St. Joseph's College, Tashkent Road, Allahabad and petitioner has pursued his studies therein since year 2002 from Class 6th and thereafter passed his Indian Certificate Secondary Education Examination from the said college and thereafter in the year 2008, in the said certificate also his date of birth has been recorded as 8.2.1990. Petitioner thereafter on 17.8.2010 woke up for getting his date of birth changed as 8.2.1990 and for this purpose an application addressed to the Principal St. Joseph's College has been moved requesting therein that his date of birth has been wrongly entered inadvertently in the transfer certificate as 8.2.1990 whereas his actual date of birth is 13.4.1991. Petitioner has stated that he got transfer certificate corrected and then requested for necessary change. Said request of the petitioner has been turned down by the Council for the ISCE Examination on the ground that it was time barred. At this juncture present writ petition in question has been filed.

(3.) Supplementary affidavit has also been filed by the petitioner.