JABAKUSUM MANNA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Petitioner, daughter of Dhirendra Nath Manna (since deceased), appeared at the School Final Examination (Compartmental) conducted by the West Bengal Board of Secondary Education in December, 1971 and was successful. In the pass certificate, her date of birth was recorded as 25.4.1952. The Petitioner thereafter joined service as an assistant teacher in a secondary school. She has been continuing her service even now.

(2.) Sometime in 2002, the Petitioner came to learn from her mother that her actual date of birth of is 8.2.1954. She applied for and obtained certified copy of the contents of the Birth Register maintained by the Record Keeper of the concerned District Record Room and applied before the Board for correction of her date of birth in its records.

(3.) Since the Board did not take any action on her application, the Petitioner had the occasion to approach this Court by filing W.P. No. 12457 (W) of 2003. That was disposed of on 20.8.2003 by Hon'ble Justice Indira Banerjee with a (sic) on upon the Secretary of the Board to consider and dispose of her prayer in arordance with law, within a period of 6 months.