REJENDRA PRASAD Vs. REGIONAL SECRETARY MADHYAMIK SHIKSHA PARISHAD

JUDGEMENT

(1.) Heard Sri A.K. Yadav, learned Counsel for the petitioner.

(2.) The date of birth of the petitioner in the High School certificate, it is alleged has been wrongly mentioned as 10.2.1976 while it should have been 3.7.1978. The petitioner made a representation for correction of his date of birth to respondent No. 2 but the representation has been rejected on the ground that it was filed beyond the time prescribed.

(3.) After having heard the learned Counsel for the petitioner, I find that it is necessary that the controversy may be decided on merit by respondent No. 2 after taking into consideration the material which may be brought before him by the petitioner after hearing him.