DIVYANSHU Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Mr. Shailendra Kumar Singh, learned Chief Standing Counsel and Mr. Pankaj Patel and Mr. Vivek Shukla, learned Additional Chief Standing Counsels for the State.

(2.) Since a legal question is involved to be adjudicated, therefore, notice to opposite party no.5 is hereby dispensed with.

(3.) By means of the instant petition, the petitioner has assailed the order dtd. 30/9/2023 passed by the opposite party no.3, i.e., Regional Secretary, Madhyamik Shiksha Parshad, Varanasi (hereinafter referred to as 'Board") whereby the claim of the petitioner with respect to correction of date of birth of the petitioner in the mark sheet-cum-certificate is rejected.