Rajasthan High Court - Jodhpur
Deepak vs Rajasthan Board Of Secondary ... on 10 November, 2025
[2025:RJ-JD:48011]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 510/2023
Deepak S/o Shri Taja Ram, Aged About 18 Years, By Caste Mali,
Resident Of Village Balesar Durgawata, District - Jodhpur.
----Petitioner
Versus
1. Rajasthan Board Of Secondary Education, Ajmer, Through
Its Secretary.
2. The District Education Officer (Secondary), Jodhpur.
3. Shri Sharda Adarsh Senior Secondary School, Balesar
Durgawtan, District Jodhpur Through Its Principal.
----Respondents
For Petitioner(s) : Mr. C.R. Choudhary
For Respondent(s) : Mr. Anirudh Singh Rathore for
Mr. Rakesh Arora
HON'BLE MR. JUSTICE SUNIL BENIWAL
Order
10/11/2025
1. The present writ petition has been filed with the following
prayers:-
'1. By an appropriate writ, order or direction,
the respondent No.1 may kindly be directed to
make necessary correction in the petitioner's date
of birth as 21.09.2004 in the mark-sheet of
Secondary Examination (10th Standard) and
further be directed to issue new mark-sheet of
Secondary Examination (10th Standard), with
having date of birth of the petitioner as
21.09.2004.'
2. Learned counsel for the petitioner submits that an identical
petition being S.B. Civil Writ Petition No.4665/2025
(Chenchu D/o Bhaga Ram Vs. State of Rajasthan and Anr.)
has been disposed of by this Court vide order dated 15.10.2025,
wherein it was observed as under:-
(Uploaded on 10/11/2025 at 04:51:25 PM)
[2025:RJ-JD:48011] (2 of 3) [CW-510/2023]
'4. Heard learned counsel for the parties.
5. In view of the submission made by the
learned counsel for the parties, this Court
deems it appropriate to dispose of the
present writ petition in light of the judgment
passed by a Co-ordinate Bench of this
Court in Neevendar Singh Devra (supra).
6. The petitioner would be required to file
fresh application for change of date of birth
along with all requisite documents as
indicated in case of Neevendar Singh Devra
(supra) so also the circumstances in which
petitioner is seeking change of date of birth.
7. On receiving the said application, the
respondent-authorities would consider the
same and decide the issue with regard to
change of date of birth within a period of one
month from the date of receipt of the
certified copy of this order.
8. In case, the application submitted by
the petitioner is accepted, necessary
correction would be carried out in marksheet
of 8th standard so also in the Secondary
Education Examination.
9. Pending application(s), if any, stand(s)
disposed of.'
3. He further submits that the present petition may also be
decided in the same terms as in the said writ petition.
4. Learned counsel for the respondents does not oppose the
above submissions made by the learned counsel for the petitioner.
5. In view of the submissions made above, the present writ
petition is dispose of in the same terms as Chenchu D/o Bhaga
Ram (supra).
6. The petitioner would be required to file fresh application for
change of date of birth along with all requisite documents as
indicated in case of Neevendar Singh Devra (supra) so also the
circumstances in which petitioner is seeking change of date of
birth.
(Uploaded on 10/11/2025 at 04:51:25 PM)
[2025:RJ-JD:48011] (3 of 3) [CW-510/2023]
7. On receiving the said application, the respondent-authorities
would consider the same and decide the issue with regard to
change of date of birth within a period of one month from the date
of receipt of the certified copy of this order.
8. In case, the application submitted by the petitioner is
accepted, necessary correction would be carried out in marksheet
of 10th standard (Secondary Education Examination).
9. Stay petition also stands disposed of accordingly.
(SUNIL BENIWAL),J
139-ajayS/-
(Uploaded on 10/11/2025 at 04:51:25 PM)
Powered by TCPDF (www.tcpdf.org)
