BOARD OF SECONDARY EDUCATION Vs. PRIYANKA SHRIVASTAVA

JUDGEMENT

(1.) This appeal is directed against an order dated 7.5:2012 in W.P. 5767 of 2012 by which a writ petition preferred by the respondent was finally disposed of by an order which reads thus:-

(2.) We have perused the Rules, 1973. Rule 7,8 and 9 which are relevant for the decision of this case, are referred, which reads as under:-

(3.) The rules provides that no application for correction in the date of birth recorded in the School register shall be entertained under Rule 7 and 8, after form for the Board's examination, at the end of secondary level of education, has been sent to the Board or after the student has left the School, if the student has not pursued education upto the end of secondary education. In this case, it is not in dispute that the respondent is still studying in class XIIth and has not left the course of secondary standard. The application was moved by the respondent in the year 2010, immediately on getting the mark-sheet and at the relevant time she had not left the education or had not completed secondary education. So far as the Rule 7 and 8 are concerned, these Rules provide rectification of mistake and correction or change in date of birth by the institution itself where the students were admitted. The aforesaid Rule 7 and 8 does not restrict the Board of Secondary Education to correct the date of birth.