SARITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The Petitioner had appeared in matriculation examination conducted by the Bihar School Examination Board, Patna, which examination was held in April, 1990. For this examination, the Petitioner had registered with the Board in the year 1989, which registration number is 0511056/8067 of 1989. In the said registration certificate, her date of birth is shown as 26.12.1977 (Annexure-2). On basis of the aforesaid registration, she was permitted to take examination and issued admit card by the Board, which is Annexure-3 to the writ petition, which also shows her date of birth as 26.12.1977 alongwith her registration number.

(3.) Having appeared in the examination, she was declared passed in 1st division and in July, 1990, she was issued provisional certificate of passing, which also recorded her date of birth as 26.12.1977 (Annexure-4). In the year 2005, when she went to take the original mark sheet and the final certificate, the same was given to her in which also the date of birth was recorded as 26.12.1977 but it appeared to be later corrected by hand- writing making it 1st of March, 1976. By this time, the Petitioner had joined the College. She has thus filed this writ petition immediately thereafter in the year 2006 challenging the stand taken by the Board to change her date of birth. The Board without notice to the Petitioner has chosen to change the date of birth of the Petitioner from 25.12.1977 to 1st March, 1976 and that too long after the Petitioner had passed matriculation certificate.