RITURAJ SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Amar Singh, learned counsel for the petitioner and learned Standing Counsel for the respondents. The petitioner appeared in the High School Examination-2004 after having been registered in Class-IX in terms of the regulations framed under the U.P. Intermediate Education Act, 1921. The date of birth of the petitioner was recorded as 7th July, 1992. The name of the petitioner was mentioned as Ritu Raj Singh son of Raksh Pal Singh.

(2.) The petitioner failed in the High School Examination-2004 and he again appeared in the High School Examination-2005. His result was declared but when the final mark-sheet was issued to the petitioner by the college, his date of birth was incorrectly shown as 7.7.1991 and his name was wrongly spelled as Ritu Pal Singh. The petitioner accordingly moved an application for correction before the respondent-Board.

(3.) The power to carry out such corrections is contained in Part-II-B-Chapter 3 of the Regulations narrating the powers of the Secretary of the Madhyamik Shiksha Parishad. Para 7 of the said regulation is extracted herein under: