JYOTI PANDEY Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard the learned counsel for the parties and perused the record.

(2.) This petition has been filed by the petitioner challenging the order dated 12.09.2018 passed by the Opposite party no.2 Madhyamik Shiksha Parishad Uttar Pradesh.

(3.) It has been submitted by the learned counsel for the petitioner that the petitioner was a regular student of Vidya Mandir Inter College, Milkipur, Faizabad, and took the examination of High School in the year 2011. But when she received her Marksheet and Transfer Certificate it was found that her date of birth was incorrectly shown as 15.07.1995 in place of correct date of birth which is 21.01.1996 as per Transfer Certificate /Schools record. The petitioner approached the Principal of Vidya Mandir Inter College, Milkipur, Faizabad, praying for correction of her date of birth but in the meantime, she had completed B.Sc. in 2016 and was admitted for MBBS in AIIMS Delhi. The Principal assured her that he will get corrected her date of birth in High School Certificate-cum-Marksheet as two dates of birth have been mentioned in High School Certificate and in Transfer Certificate. The Opposite party no.4 the Principal of Vidya Mandir Inter College, Milkipur, Faizabad, wrote to the opposite party no.2 on 20.09.2016 for correction of date of birth of the petitioner as per school record but no action was taken.