Rajasthan High Court - Jodhpur
Jashandeep Kaur vs Board Of Secondary Education ... on 27 October, 2025
[2025:RJ-JD:46218]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 16345/2025
Jashandeep Kaur D/o Shri Lakhvinder Singh, Aged About 19
Years, Resident Of Ward No.9, Near Government Girls School, 12
F Bada, Mirzawala, Tehsil And Sriganganagar (Raj.).
----Petitioner
Versus
Board Of Secondary Education, Rajasthan, Ajmer Through Its
Secretary.
----Respondent
For Petitioner(s) : Ms. Taniya Chugh
For Respondent(s) : Mr. Hardik Gautam
HON'BLE MR. JUSTICE SUNIL BENIWAL
Order
27/10/2025
1. This writ petition has been filed by the petitioner aggrieved
against the order dated whereby the 24.06.2025 (Annex.-5)
application made by the petitioner seeking correction in the date
of birth in the mark-sheet of secondary, has been rejected by the
respondent-Board.
2. Learned counsel for the petitioner submits that in a similar
nature writ petition being Shourya Dadhich v. Board of Secondary
Education & Anr.: SBCW No. 432/2020, decided on 27.01.2020 by
bench at Jaipur, after referring to an order in Arpit Agarwal v.
Central Board of Secondary Education & Ors.: SBCW No.
4362/2017, the Court has ordered for change in the date of birth
on payment of cost and, therefore, the petitioner may be accorded
similar relief.
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[2025:RJ-JD:46218] (2 of 3) [CW-16345/2025]
3. Learned counsel for the respondents reiterated the
submissions as were made in the case of Shourya Dadhich
(supra), however, it is not denied that the issue as raised is
covered by the order in the case of Shourya Dadhich (supra).
4. In the case of Shourya Dadhich (supra), a coordinate Bench
of this Court, inter alia, after referring to order In Arpit Agarwal
(supra) came to the following conclusion:-
"4. After considering the submissions. made by counsel for
the parties and also the judgment of the Co-ordinate Bench of this!
court in the matter of Arpit Agarwal (supra), in my view the petition
filed by the petitioner deserves to be allowed for the reasons;
firstly, in the Aadhar Card, Birth Certificate, Passport and Driving
Licence, the date of birth of the petitioner has been recorded as
27.05.1997; secondly, no prejudice would be caused to the
respondents while changing the date of birth in the school record
and mark-sheet of the petitioner.
5. In that view of the matter, the writ petition filed by the
petitioner is allowed and the petitioner is directed to submit an
application in the office of respondents for change/correction in his
date of birth along with required documents and a certified copy of
this order. On his doing so, the respondents are directed to make
necessary correction i.e. change in date of birth of the petitioner in
the school record and Certificate of Class 10th, from 27.05.1999 to
27.05.1997 within a period of one month.
6. The petitioner is directed to deposit a cost of Rs.5,000/- in
the office of the respondents along with the application form."
5. In the present case, the petitioner is seeking correction in
date of birth from 10.10.2006 to 10.08.2006. The necessary
correction is sought by the petitioner may be carried out within a
period of one month.
6. The petitioner shall also be required to deposit a cost of
Rs.5,000/- in the office of respondents along with the application
form.
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[2025:RJ-JD:46218] (3 of 3) [CW-16345/2025]
7. In view of the submissions made, the petition filed by the
petitioner is allowed in light of and with the similar directions as
given in the case of Shourya Dadhich (supra).
(SUNIL BENIWAL),J
18-Arjun/-
(Uploaded on 27/10/2025 at 03:10:35 PM)
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