PRATAP PUNDIR Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the parties. Petitioner before this Court had appeared in the High School examination conducted by the Board of U.P. High School and Intermediate Education Board in the year 2005. He was declared successful in the high school examinations, necessary mark-sheet and transfer certificate were issued in his favour in the year 2005 itself. The date of birth as recorded in the high school certificate is admittedly 8.2.1988.

(2.) The petitioner thereafter appeared in the Intermediate examination conducted by the same Board in the year 2007, he was declared passed. Mark-sheet and certificate were issued in his favour in respect of Intermediate examination in the same year.

(3.) It appears that the petitioner has been selected and appointed as Shiksha Mitra with reference to the academic qualification possessed by him.