Vikas vs State Of U.P. And 2 Others
2023 Latest Caselaw 36530 ALL

Allahabad High Court

Vikas vs State Of U.P. And 2 Others on 22 December, 2023

Author: Rohit Ranjan Agarwal

Bench: Rohit Ranjan Agarwal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:242897
 
Court No. - 9
 

 
Case :- WRIT - C No. - 43511 of 2023
 

 
Petitioner :- Vikas
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Mohan Upadhyay
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rohit Ranjan Agarwal,J.
 

Through this writ petition, petitioner is seeking a direction upon the respondent authorities to correct the date of birth of petitioner as mentioned in the mark sheet-cum-certificate issued by the Board.

Reliance has been placed upon the judgment of Apex Court in case of Jigya Yadav (Minor) (through guardian/father Hari Singh) Vs. C.B.S.E. (Central Board of Secondary Education) & others, Civil Appeal no. 3905 of 2011, decided on 03.06.202,1 wherein the Apex Court had laid down the guidelines in regard to the correction of mark-sheet of High School and Intermediate as well as change of name and date of birth.

In view of the said fact, respondent no. 3 is directed to proceed with the matter and issue corrected mark sheet-cum-certificate of high-school to the petitioner in view of the guidelines laid down by the Apex Court in case of Jigya Yadav (supra). The aforesaid exercise shall be carried out by the respondent authorities within a period of one month from the date of production of a certified copy of this order.

Writ petition stands disposed off.

Order Date :- 22.12.2023

Shekhar