P.M.Leen Abdulla vs The Regional Officer
2022 Latest Caselaw 5827 Mad

                                                                                  W.P.No.15947 of 2010


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 22.03.2022

                                                      CORAM

                                  THE HONOURABLE MR. JUSTICE M.GOVINDARAJ

                                               W.P.No.15947 of 2010

                     P.M.Leen Abdulla                                         ... Petitioner

                                                           Vs.

                     1. The Regional Officer,
                        Central Board of Secondary Education (Regional Office),
                        New No.3 (Old No.1630-A), J Block,
                        16th Main Road, Anna Nagar West,
                        Chennai - 600 040.

                     2. The Principal,
                        M.E.S.Raja Residential School,
                        Post Box No.3, Calicut NIT Campus (P.O.),
                        Kerala - 673 601.                                    ... Respondents

                     PRAYER: The Writ Petition has been filed under Article 226 of the
                     Constitution of India praying to issue a Writ of Certiorarified Mandamus,
                     to call for the records of the first respondent i.e. in No.RO (M) /CORRN/
                     REJECTION / DOB / 2010/945, dated 14.06.2010 as enclosed in the letter
                     dated 06.07.2010 of the second respondent and by quashing the same as
                     illegal and arbitrary and consequently direct the first respondent to effect
                     correction of Date of Birth of the petitioner as 06.07.1987 in the Secondary

                     1/4



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                                                                                    W.P.No.15947 of 2010


                     School Examination Certificate bearing S.No.SSE/2003, 364756 as well as
                     in the Marks Statement bearing S.No.2003-561129.


                                        For Petitioner       : M/s.S.Elambharathi

                                        For Respondent
                                              No.1          : M/s.G.Nagarajan

                                        For Respondent
                                              No.2      : No appearance
                                                      -----

                                                      ORDER

The petitioner preferred this Writ Petition for a direction to the

first respondent to consider the request of the petitioner for correction of

date of birth in the Secondary School Examination Certificate as well as in

the Marks Statement.

2. Today when the matter is taken up for final hearing, the

learned counsel appearing for the first respondent would produce a

judgment of the Hon'ble Supreme Court in Civil Appeal No.3905 of 2011

and batch, [Jigya Yadav (minor) (through Guardian/father Hari Singh)

Vs. C.B.S.E. (Central Board of Secondary Education) & Ors.] dated

03.06.2021. On perusal of the judgment, it is noted that the issues with

https://www.mhc.tn.gov.in/judis W.P.No.15947 of 2010

regard to correction of date of birth, age, name, signature, etc., have been

settled. Thus, the matter is no longer res integra. The Hon'ble Supreme

Court has passed the detailed order directing the CBSE to process the

applications for correction or change, as the case may be in the certificate

issued by it in the respective cases under consideration and also pending

applications on the same lines.

3. Accordingly, the first respondent is directed to consider the

application of the petitioner in the light of the judgment of the Hon'ble

Supreme Court in Jigya Yadav (minor) (through Guardian/father Hari

Singh) Vs. C.B.S.E. (Central Board of Secondary Education) & Ors.,

dated 03.06.2021 within a period of eight (8) weeks from the date of receipt

of a copy of this order.

https://www.mhc.tn.gov.in/judis W.P.No.15947 of 2010

M. GOVINDARAJ, J.

asi

With the above direction, this Writ Petition is disposed of.

There shall be no order as to costs.

22.03.2022

asi

To

1. The Regional Officer, Central Board of Secondary Education (Regional Office), New No.3 (Old No.1630-A), J Block, 16th Main Road, Anna Nagar West, Chennai - 600 040.

2. The Principal, M.E.S.Raja Residential School, Post Box No.3, Calicut NIT Campus (P.O.), Kerala - 673 601.

W.P.No.15947 of 2010

https://www.mhc.tn.gov.in/judis