KAVITA KUREEL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Kailash Singh Kushwaha, learned counsel appearing for the petitioner, learned Standing Counsel appearing for the Respondents No.1 and 2 as well as Sri Rama Nand Pandey, learned counsel appearing for the Respondents No.3 and 4.

(2.) Petitioner through this writ petition has challenged the order dtd. 19/4/2023 passed by the District Basic Education Officer, Jhansi, whereby earlier order dtd. 25/3/2023 by means of which date of birth of the petitioner entered in service record was corrected, has been recalled and petitioner has been retired from service on the basis of her date of birth as 3/11/1960.

(3.) Facts of the case, in brief, are that petitioner in the year 1981 passed out examination of 8th Class from Jwala Devi Vidya Mandir, Kanpur and from there transfer certificate was issued wherein her date of birth finds mention as 3/11/1967. Thereafter, petitioner passed out her High School examination in the year 1983 and a provisional certificate was issued by Madhyamik Shiksha Parishad, Uttar Pradesh, wherein her date of birth finds mention as 3/11/1967.