S. B. Sinha, J. - (1.) The U.P. High School and Intermediate Education Board Allahabad is before us questioning a judgment and order dated 20.5.1999 passed by the Division Bench of the Allahabad High Court dismissing the Special Appeal filed by the appellants herein against a judgment and order dated 14.10.1998 passed by the learned Single Judge of the Allahabad High Court in Civil Misc. Writ Petition No. 33278 of 1998.
(2.) The respondent was Principal in a College known as C.N.I. Boys Inter College, Dehradun. In his matriculation certificate granted by the appellants his date of birth was recorded as 25.6.1938. In the year 1994 a writ petition being writ petition No. 12027/1994 was filed praying for issuance of a writ of or in the nature of Mandamus directing the appellants to alter his date of birth to 17.8.1940. The said writ petition was disposed of by a judgment and order dated 29.2.1996 directing the Board to pass an appropriate order thereupon. Pursuant to and in furtherance of the said direction, an application filed by the respondent herein for alteration of his date of birth in the certificate granted by the Board, was rejected. Another writ petition was filed by the respondent which was also dismissed, inter alia, on the premise that his remedy lay in filing a suit before a Civil Court. Thereafter, he filed a suit in the year 1997 before the Civil Judge, Dehradun. The said suit was decreed. An appeal was preferred by the Board against the said judgment which was marked as appeal No. 28/98. Allegedly, an order of stay was granted therein. However, the said order of stay was later on vacated. Thereagainst a writ petition was filed and the High Court set aside the said order and directed the District Judge to recall the matter to his own court and dispose the matter himself or transfer it to any court other than the court which had earlier passed the order. At that stage the respondent filed a writ petition before the Allahabad High Court which was marked as O.S. No. 761/1997.
(3.) The said writ petition was allowed by the learned Single Judge of the High Court by order dated 14.10.1998 whereby and whereunder the Secretary, U.P. High School and Intermediate Education, Allahabad was directed to comply with the decree passed by the Civil Court on 18.4.1998. Against the aforementioned judgment and decree, the Special appeal filed by the appellant herein had been dismissed by reason the impugned judgment both on the ground of delay as also on merit stating as under: "....There is no occasion for the Court to condone the delay, even otherwise the court finds that the judgment of the Honble Judge in the writ petition is based on facts and further on the circumstances that H.K. Lal had filed a suit and had obtained a declaration. In the circumstances, the Honble Judge held that the Secretary, U.P. High School and Intermediate Education, Allahabad, was obliged to get the date of birth of the petitioner changed. This court has no reason to take a different view than taken by the Honble Judge in Writ Petition No. 33278 of 1998." ;