PRIYA PRAKASH THROUGH HER GUARDIAN OM PRAKASH SHARMA, SON OF LATE HARINANDAN SINGH Vs. UNION OF INDIA THROUGH CENTRAL BOARD OF SECONDARY EDUCATION DELHI

JUDGEMENT

(1.) Heard.

(2.) Through this writ application, the petitioner seeks quashing of the order dated 26-27/09/2016 as contained in Annexure 1 by which the Central Board of Secondary Education (C.B.S.E.) has rejected the request of the petitioner for correction of her name as well as date of birth on the ground of being time barred.

(3.) It is contended that petitioner's name has correctly been recorded as Priya Prakash and date of birth has been recorded as 16.03.1999 in the admission register. The petitioner appeared in class 10th examination from the said school in the year 2015 and was declared successful but in her grade sheet-cum-certificate, there was error while recording the name and date of birth as the same was recorded as Priya Prkash and 15.03.1999 in place of Priya Prakash and 16.03.1999. Accordingly, C.B.S.E. was represented for correction of date of birth and her name which was rejected on the ground of being time barred.