MAHIN TICKOO Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner came forward with the institution of present writ petition bearing a cause of action relatable to correction of entry of his date of birth in the school record but failing to earn a favorable response thus leading him to take recourse to invoke writ jurisdiction of this court under article 226 of the Constitution of India (COI). The institution of the writ petition came to take place on 20/05/2024.

(2.) The petitioner has mentioned his age in the writ petition to be of 20 years.

(3.) The petitioner is said to have done his schooling under the Central Board of Secondary Education (CBSE) system. The petitioner passed his secondary school (matriculation) examination in the year 2020 from the Delhi Public School (DPS) Maharaja Hari Singh Marg Jammu under roll number 13219622 for which the respondent No. 2- the Central Board of Secondary Education (CBSE) issued marks statement cum certificate, Secondary School Examination, 2020 in which the petitioner's date of birth came to be mentioned as 28/11/2004.