STATE OF U. P. Vs. ANNU VERMA

JUDGEMENT

(1.) This is a respondents' appeal arising out of the judgment and order dtd. 26/7/2021 passed by the learned Single Judge, allowing Writ-C No. 5412 of 2021.

(2.) The writ petitioner, who is respondent no. 1 to this appeal, passed her High School Examination in the year 2014 from the Board of High School and Intermediate Education, U.P. She was issued with a certificate-cum-marks sheet dtd. 30/5/2014. Her High School Certificate-cum-Mark Sheet indicates her date of birth to be 20/7/1999. It is the petitioner's case that she passed her Primary Education (Class-V) from the Primary Vidyalya, Saraiya-I, District Basti on 20/7/1999 and her date of birth recorded in her school records, including the School Leaving Certificate, is 7/7/1987. She passed her Class-VIII examination from Janta Laghu Uchchatar Madhyamik Vidyalaya, Mahulani Bujurg Bajar, Govindpara, Basti on 30/6/2002. In the Scholar's Register and the Transfer Certificate issued by the Institution last mentioned, the petitioner's date of birth is again recorded as 7/7/1987. She sought admission to Class-IX in the Ramdas Uday Pratap Audyogik Inter College, Bhatpurwa, Chilma Bajar, Basti through an application made for the purpose. In the said application form, jointly signed by the petitioner-respondent no. 1 and her guardian, her date of birth was accurately mentioned as 7/7/1987.

(3.) It is the petitioner's further case that while making her application to the Board of High School and Intermediate Education to appear in the High School Examination of the year 2014, she correctly mentioned her date of birth as 7/7/1987, which accords with her recorded date of birth in the different institutions that she has attended.