RUSHIKESHB Vs. DEPUTY DIRECTOR OF EDUCATION

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Learned AGP waives service.

(2.) By consent, taken up forthwith for final disposal.

(3.) The petitioner is aggrieved with the impugned order of the respondent no.1, who declined to correct his date of birth in the Leaving Certificate as well as mark-sheet of HSC examination and all consequential documents thereafter.