UPASANA BAI Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS appeal has been filed by the appellant against the order dt.15.1.2014 passed in W.P. No.4400/2013.

(2.) LOOKING to the subject of the appeal, the appeal is heard finally with the consent of the parties. The appellant was admitted in Govt. Primary School Jhonkri, Block Bhitarwar, District Gwalior on

(3.) AS per the record produced by the appellant, which was not denied by the respondents, in the register of the school at the time of admission of the appellant in Class I, her date of birth was mentioned as 15.2.1992. Headmaster of the Primary School Jhonkri, Block Bhitarwar, Gwalior also issued the certificate mentioning the fact that the date of birth of the appellant was 15.2.1992. A noting was also mentioned in her application to the effect that it was not possible to get admission at the age of 3 and 1/2 years in Class I if the date of birth of the appellant be treated as 5.2.1995.