SEEMA GUDSELE Vs. STATE OF M.P.

JUDGEMENT

(1.) The matter though is posted for filing of return by respondent; however, taking into consideration the fact that after almost 14 years from the issuance of Higher Secondary School Certificate Examination, 2003 mark-sheet, the petitioner seeks correction in date of birth, the matter is taken up instantly for hearing as under similar fact situation relief has been declined in WP.20112/2017 (Pratibha Singh Vs. State of M.P. and others) decided on 27.02.2018; wherein, also the correction of date of birth in mark-sheet after 15 years was declined. The order is reproduced in its entirety:

(2.) The relevant clause pertaining to date of birth whereof stipulates:-

(3.) Further reliance is placed on the decision in Union of India Vs. Harnam Singh [(1993) 2 SCC 162], Surendra Singh Vs. State of M.P. and others [2007 (1) MPLJ 286], Shivadan Lakha Vs. State of M.P. and others [2017 (4) MPLJ 349] to substantiate the contention that the change in marksheet or the certificate cannot be entertained at such belated stage.