ABHISHEK KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri O.P. Gupta,learned counsel for the petitioner and learned Standing Counsel for the State respondents.

(2.) By means of this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the order dated 16/17.2.2015 passed by the Secretary Madhyamic Shiksha Parishad, Uttar Pradesh, Allahabad (in short 'the Parishad') by which the petitioner's application dated 4.12.2014 for correction of death of birth in the high school certificate from 1.7.1984 to 1.7.1994 has been rejected on the ground that the transfer certificate issued by Sankata Prasad Junior High School Bairampur Varanasi appears to be doubtful.

(3.) The facts giving rise to this case are that while studying as a regular student in Amar Jyoti Jokhan Inter College, Laskarpur, Varanasi, the petitioner appeared in the High School Examination of the year 2009 and passed in second division. However, in the High School marks-sheet and certificate, his date of birth was shown as 1.7.1984. After declaration of the result, the petitioner has approached the College for correction of date of birth. His application was forwarded to the Parishad for necessary corrections. The Secretary Madhyamic Shiksha Parishad has found that the application of the petitioner is barred by time in view of Regulation 7 of Chapter III of the Board Regulations as the application was received in the office of the Director of Education on 11.9.2013.