Tushina Sachdeva vs Central Board Of Secondary ...
2023 Latest Caselaw 10974 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 
Case :- WRIT - C No. - 9626 of 2022
 
Petitioner :- Tushina Sachdeva
 
Respondent :- Central Board Of Secondary Education And Another
 
Counsel for Petitioner :- Veerendra Kumar Shukla,Ramendra Pal Singh
 
Counsel for Respondent :- Hridai Narain Pandey
 

 
Hon'ble Ajay Bhanot,J.

The application of the petitioner for change of date of birth in the Class Xth certificate issued by the respondent Board has been declined by the impugned order dated 06.01.2022. The impugned order records that the application was barred by limitation. The petitioner passed her Class Xth examination in the year 2011. She made an application for change of date of birth for the first time in August 2021.

The application of the petitioner was inordinately delayed and barred by limitation as provided under the CBSE bye laws. Further the date of birth recorded in the Class Xth certificate is consistent with the school records.

The limitation period prescribed for change of date of birth is to be strictly construed in light of the judgment rendered in Anand Singh Vs U.P. Board of Secondary Education and others (2014) 3 ADJ 443 (DB).

No illegality is found in the impugned order dated 06.01.2022.

Order Date :- 12.4.2023

Pravin