Kumari Babita vs State Of U.P. And 3 Others
2022 Latest Caselaw 18379 ALL

Citation : 2022 Latest Caselaw 18379 ALL
Judgement Date : 22 November, 2022

Allahabad High Court

Kumari Babita vs State Of U.P. And 3 Others on 22 November, 2022

Bench: Salil Kumar Rai




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 
Case :- WRIT - C No. - 35304 of 2022
 
Petitioner :- Kumari Babita
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Rajesh Kumar Roy Sharma,Mukul Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Salil Kumar Rai,J.

Heard the counsel for the petitioner.

The present writ petition has been filed praying for a mandamus commanding the Regional Secretary and the Secretary of Board of High School and Intermediate Education, Uttar Pradesh to correct the date of birth of the petitioner as recorded in her High School mark-sheet / certificate.

The aforesaid High School documents of the petitioner reflect her date of birth as 10th August, 1980. The claim of the petitioner is that her date of birth is 10th August, 1991 and the High School documents incorrectly reflect the same as 10th August, 1980.

It was stated by the petitioner that her date of birth as 10th August, 1991 was also reflected in the school documents and the Institution where she appeared in the examinations. It was argued that in the circumstances, the Board is liable to correct the date of birth of the petitioner in her High School documents.

The petitioner had passed her High School examinations in 2005. The petitioner, for the first time, applied for the correction in 2021, i.e., almost 17 years after passing her High School examination.

The limitations for filing an application for correction as provided in the Regulations was initially 2 years which subsequently through an amendment was raised to 3 years.

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

In view of the aforesaid, the writ petition lacks merit and is, hereby, dismissed.

Order Date :- 22.11.2022

Satyam