MOHAMMAD AMIN BHAT Vs. VEENA PANDITAH

JUDGEMENT

(1.) Mr. Syed Rouf Ahmad, Joint Secretary, J&K, Board of School Education is present.

(2.) Learned counsel for the petitioner submits that the respondents have not implemented the order in its letter and spirit, as they have ignored the findings of the Court recorded in paragraph third of the order dated 15.03.2016.

(3.) Mr. J. A. Kawoosa, learned appearing counsel for the respondents submits that in terms of the Regulation of the Board, notified in terms of notification No. F (Acad-C) Corr./B/09 dated 16.02.2009, there is no scope for effecting correction in the Date of Birth beyond limitation period of one year, maximum three years, from the date of issuance of the qualification certificate. It is submitted that the petitioner admittedly has qualified the matriculation in the year 1980, and having approached the Correction Committee in the year 2009, after a period of 28 long years, therefore, there is no scope for seeking correction.