ASHWANI KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner is a student. He has made this writ petition under Article 226 of the Constitution of India for a direction upon the respondents to correct his date of birth in the Marks-Sheet and Certificate of High School.

(2.) The essential facts are that the petitioner did his High School in the year 2009 from Bharat Scout & Guide Inter College, Allahabad. Said institution is recognized by the Board of High School and Intermediate Education, U.P. (for short, "the Board"). In the examination of High School conducted by the Board the petitioner was declared successful. The grievance of the petitioner is that in the marks-sheet and certificate of High School his date of birth is wrongly mentioned as 09th July, 1994, whereas his correct date of birth is 07th April, 1994. For correction of his date of birth, the petitioner moved an application on 06th January, 2014 on the prescribed format duly forwarded by the Principal, Bharat Scout & Guide Inter College, Allahabad, from where the petitioner passed his High School examination in the year 2009. It is stated that the District Inspector of Schools, Allahabad also recommended for correction of date of birth of the petitioner as 07th April, 1994 in place of 09th July, 1994. The petitioner has collectively brought on record the recommendations made by the Principal of the college and the District Inspector of Schools as annexure-3 to the writ petition.

(3.) It is stated that in the School Leaving Certificate, which the petitioner has filed before the Board, his date of birth is mentioned as 07th April, 1994. Learned Counsel for the petitioner has drawn the attention of the Court to the School Leaving Certificate issued by the Basic Shiksha Parishad to the petitioner of Standard-V, which he passed on 20th May, 2004. In the said School Leaving Certificate his date of birth is mentioned as 07th April, 1994. In the School Leaving Certificate issued by the Bharat Scout & Guide Inter College, Allahabad also, the date of birth of the petitioner is mentioned as 07th April, 1994.