KUSUM DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) This writ application is directed against the order, issued vide memo No. 2272 dated 9th December, 2000, as contained in annexure 8, whereby and whereunder the prayer of the petitioner to correct her date of birth in the matriculation certificate from 7th April, 1974 to 7th April, 1971 has been rejected.

(3.) It is submitted by learned counsel for the petitioner that in all the records, the date of birth of the petitioner has been mentioned as 7th April, 1971 including that of the School Register and admit card, but somehow or the other, her date of birth has wrongly been mentioned in matriculation certificate as "7th April, 1974." It is further submitted that no sooner the petitioner received the matriculation certificate in the year 1995, when she passed her matriculation examination in the year 1990, she immediately applied to the respondent Board to correct her date of birth as in the college record her date of birth was recorded as 7th April, 1971. It is also submitted that when the matter was not considered by the respondent Board, the petitioner came to this Court in CWJC No. 6876 of 2000 and this Court vide order, as contained in annexure 1 dated 2.8.2000, after hearing the parties, disposed of the same and directed the respondent authorities to take an appropriate decision in the matter pertaining to correction of date of birth of the petitioner in the matriculation certificate and pursuant to the order, passed by this Court, as referred to above, the respondent authorities rejected the prayer of the petitioner vide communication, as contained in annexure 8 dated 9th December, 2000.