BIJAY KUMAR SINGH Vs. BIHAR SCHOOL EXAMINATION BOARD

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner has prayed for issuance of direction upon the respondent Board to correct his date of birth in the matriculation certificate.

(3.) IT is submitted on behalf of the petitioner that the petitioner after obtaining the matriculation certificate requested the respondent Board to correct his date of birth, but the same has not yet been done.