ANJU RANI BAISHYA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J. Kalita, learned counsel for the petitioner and Mr. P. Saikia, learned Government Advocate for the respondent No. 1. Also heard Mr. T.C. Chutia, learned Standing counsel for the respondent No. 2, SEBA and Mr. R. Sarma, learned counsel for the respondent No. 3.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioner, namely, Smti. Anju Rani Baishya Das has issuing direction to the respondent authorities to correct her age in her High School Leaving Certificate (HSLC) pass certificate No. 8937 of 1982 with Roll F-39, No. 236 as 16 years as on 1/3/1982, instead of 17 years 2 months 21 days, as reflected in the said certificate with reference to the office communication dtd. 26/5/1984 and the letter, dtd. 16/12/2020, issued by the office of the Headmaster of Pub-Bahjani Gopalthan Balika Vidya Mandir, Nalbari. Alternatively, it is also prayed for recalling the order dt. 4/4/2022, passed by the Secretary, Board of Secondary Education, Assam ("SEBA", for short) and to consider the prayer of the petitioner for correction of her date of birth in academic testimonials issued by the SEBA, in accordance with reference to the communication dt. 26/5/1984 and the letter dt. 16/12/2020.

(3.) The background facts, leading to filing of the present petition, are briefly stated as under: