Surya Prakash Pandey vs State Of U.P. And Anr.
2012 Latest Caselaw 3595 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 40221 of 2012
 

 
Petitioner :- Surya Prakash Pandey
 
Respondent :- State Of U.P. And Anr.
 
Petitioner Counsel :- Bal Krishna Yadav
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Heard learned counsel for the petitioner.

The petitioner appeared in the High School Examination-2007. The date of birth mentioned in the High School document is 10.5.1992. The petitioner contends that his actual date of birth is 10.5.1993 which has been correctly mentioned in the Class-XII certificate issued to him but the error crept in the High School marksheet. The petitioner in para 6 of the writ petition has stated that the application for correction of his date of birth was moved within time i.e. on 5th March, 2009 but no order has been passed by the Board till date.

The respondent No.2 is directed to verify the correctness or otherwise of the said claim of the petitioner and then pass an appropriate order within eight weeks of the date of production of a certified copy of this order.

The writ petition is disposed of.

Order Date :- 17.8.2012

Manish