MD. KHURSHID ALAM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant writ petition is preferred by one Md Khurshid Alam herein the writ petitioner challenging the letter dtd. 17/9/2013 by Deputy Secretary (Academic) and S P.I.O (HQ) dismissing application for correction of date of birth and name of father of the petitioner.

(2.) The facts of the case are that petitioner who appeared for Madhyamik (Secondary) Examination under West Bengal Board of Secondary Education in 1982 was issued an admit card recording his date of birth as 15/1/1965 instead of 10/1/1967 .The name of the petitioner"s father was incorrectly recorded as "Md Moin Ansari" instead of "Md Moin". The petitioner came to know about such discrepancies in his admit card in 2010.

(3.) The petitioner on 13/4/2010 made a representation to the Secretary, West Bengal Board of Secondary Education herein respondent No.1 by filing an application form for rectification of date of birth and name of father which was not taken into consideration. Thereafter an application under The Right to Information Act, 2005 was filed on 20/11/2012 seeking information regarding order passed in response to application dtd. 13/4/2010.