- (1.) Leaving granted in both the SLPs.
(2.) Common questions of law, in the backdrop of similar facts, arise for decision in these two appeals. It would suffice for our purpose to notice facts of one of the cases.
(3.) One of the respondents, a student, having taken his education in Government Boys higher Secondary School, passed the matriculation examination conducted by the Board of secondary Education, Assam, in the year 1991. Thereafter, he passed higher secondary examination and then the B. Sc. examination in the year 1998. When he filed the writ petition, he was undergoing a course of study in computers. At that point of time, on October 12, 1999, he moved an application to the Board complaining that his date of birth was wrongly mentioned in the school records as May 30, 1974, while his actual date of birth was August, 16, 1975. The mistaken date of birth, as forwarded by the school, had crept into the admit Card issued by the Board. The writ-petitioner student pleaded that he did not realize the importance of the correct date of birth being entered into the school records, and therefore, he did not also realize the implications thereof until he was prompted in moving the application. The application moved by the respondent to the Principal of the school, was forwarded by the latter to the Board. The principal indicated that the age of the respondent was entered as 16.8.1975 in the admission register and other school records, but it was by mistake that while filling the form of the Board examination the date of birth was wrongly entered as 30. 5.1974. The Principal described the mistake as 'clerical' and recommended for its correction. As the Board did not take any decision on the application, the respondent filed a writ petition in the High Court.;