CENTRAL BOARD OF SECONDARY EDUCATION Vs. KULBIR SINGH

JUDGEMENT

(1.) Challenge in the present appeal has been directed against concurrent findings recorded by the Courts whereby suit for declaration and mandatory injunction filed by the respondent/plaintiff was decreed by the trial Court vide judgment and decree dated 02.03.2016 that came to be affirmed in appeal by the District Judge, Jind.

(2.) Kulbir Singh son of Joginder filed the suit claiming that as per birth certificate Ex.Pl, his date of birth is 27.02.1995, name Kulbir, father's name Joginder and mother's name Darshana but in his secondary education certificate Ex.P2, his date of birth is wrongly recorded as 25.03.1997, name Kulbir Singh, father's name Joginder Singh and mother's name Darshana Devi and the same is required to be corrected on the basis of birth certificate.

(3.) Counsel for the appellants would fairly inform that appellants have no grievance to express with regard to correction of date of birth of Kulbir, by relying upon Division Bench judgment of this Court Ambika Kaul Vs Central Board of Secondary Education and others along with connected case, 2015(3) SCT 350.