Ekta @ Goldie vs State Of U P And 3 Others
2022 Latest Caselaw 19942 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 36983 of 2022
 

 
Petitioner :- Ekta @ Goldie
 
Respondent :- State Of U P And 3 Others
 
Counsel for Petitioner :- Ashutosh Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Salil Kumar Rai,J.

The present petition has been filed praying for a mandamus commanding the Board of High School and Intermediate Education, U.P to correct the date of birth of the petitioner in her High School Certificate.

The petitioner had passed her High School Examination in 2012.

The Regulations under U.P Intermediate Education Act, 1921 prescribes a limitation of three years within which a candidate has to file an application for correction of her date of birth in the High School Marksheet/Certificate.

There is no averment in the writ petition that the petitioner had filed any application within the time prescribed in the Regulations.

In light of the judgment of this Court reported in Anand Singh vs. U.P. Board of Secondary Education & Ors. 2014 (3) ADJ 443 (DB), the limitations prescribed in the regulations regarding correction of date of birth in the high school documents has to be scrupulously followed.

In view of the aforesaid, it is not a fit case to issue any mandamus as prayed by the petitioner.

The writ petition is dismissed.

Order Date :- 5.12.2022

IB