- (1.) HEARD learned counsel for the parties.
(2.) THE appellant, original petitioner, is ag­grieved by order dated 01.07.2010 passed by the learned single Judge, whereby the learned Judge has declined to grant the relief sought for by the appellant for making correction in the record of respondent No.2 pertaining to his Date of Birth. The respondent No.2 had issued a cer­tificate to the appellant showing his Date of Birth as 1st September, 1949. In the school records also, his Date of Birth is shown as 1st September, 1949 but in the records main­tained by the Board, the Date of Birth of the appellant was shown as 1st September, 1946. It appears that some person filed a First In­formation Report alleging that the appellant had produced a false certificate for the pur­pose of obtaining employment. Thereafter, a criminal case was registered against him. However, the appellant was acquitted from the charges in the said criminal case. There­after, the application filed by the appellant under Regulation 7 of Chapter III (Part II-B) of the Regulations framed under the Interme­diate Education Act for correction of his Date of Birth in the records of respondent No.2 remained pending.
(3.) REGULATION 7 of Chapter III of the Regu­lations, which is relevant for the purpose, reads as under:- (Vernacular matter omitted..... Ed.);