Rajasthan High Court - Jodhpur
Chenchu D/O Bhaga Ram vs State Of Rajasthan (2025:Rj-Jd:45274) on 15 October, 2025
[2025:RJ-JD:45274]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 4665/2025
Chenchu D/o Bhaga Ram, Minor Through Her Natural Guardian
Father Bhaga Ram S/o Raimal Ram, Aged 49 Years, R/o
Meghwalon Ki Dhani, Mannawar, Bhamanu, Tehsil And District
Phalodi (Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Education, Government Of Rajasthan, Jaipur.
2. Board Of Secondary Education, Rajasthan Ajmer Through
Its Director.
----Respondents
For Petitioner(s) : Mr. D.L.R. Vyas
For Respondent(s) : Mr. Rakesh Arora
Mr. N.K. Mehta
HON'BLE MR. JUSTICE SUNIL BENIWAL
Order
15/10/2025
1. The present writ petition has been filed with the following
prayer:-
"A. By an appropriate writ, direction or order, the
respondent Board may be directed to make
appropriate correction in the date of birth the
petitioner in the marksheets (Annex.5 & 6)
respectively and her date of birth may be correctly
spelled as 17.06.2010 in the marksheets and record
of Borad of Secondary Education, Ajmer.
B. Any other appropriate order, which this Hon'ble
Court deems just and proper in the facts and
circumstances of the case may kindly be passed in
favour of the petitioner"
2. Learned counsel for the respondents submits that the issue
raised in the present writ petition could be decided in light of the
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[2025:RJ-JD:45274] (2 of 3) [CW-4665/2025]
judgment passed by a Co-ordinate Bench of this Court while
deciding the S.B. Civil Writ Petition No.5877/2025
(Neevendar Singh Devra Vs. The Rajasthan Borad of
Secondary Education, Ajmer) decided on 22.08.2025.
3. Learned counsel for the petitioner agrees to the aforesaid
submission made by learned counsel for the respondent, however,
submits that the respondent may be directed to consider the
peculiar facts and circumstances of the present case and decide
the application for change of date of birth.
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.
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[2025:RJ-JD:45274] (3 of 3) [CW-4665/2025]
9. Pending application(s), if any, stand(s) disposed of.
(SUNIL BENIWAL),J
105-AbhishekK/-
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