SHAHPRABHA DUBEY Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD .

(2.) GRIEVANCE putforth by the petitioner vide this writ petition is against alleged wrong recording of date of birth in mark - sheet of Higher Secondary School Certificate Examination, 1971.

(3.) ON being noticed, respondents have filed return. Whereas, respondent no. 1 has to submit that though no relief is being sought against respondent no. 1; however, at the time of entry in the service record, petitioner having filed mark - sheet of Higher Secondary School Certificate Examination, 1971, her date of birth has been recorded as 26.12.1952 in the service record and as per Rule 84 of M.P. Financial Code, date of birth once recorded on the basis of certificate produce is absolutely conclusive and except in case of clerical error, no revision of such declaration is allowed.