Pradeep Kumar Singh Baghel, J. - (1.) THE grievance of the petitioner is that he had appeared in the High School Examination -2010 conducted by the Board of High School and Intermediate Education, Uttar Pradesh (for short, the "Board") as a regular student. His result was declared in June, 2010. According to the petitioner, in all his school records including School Leaving Certificate of Class -V, School Leaving Certificate of Class -VIII and in the Transfer Certificate of Intermediate, his date of birth has been shown as 16.1.1994, however, in the mark -sheet of High School his date of birth is shown as 11.1.1996. On 11.10.2012, the petitioner has moved an application through the Principal of the concerned college for correction of his date of birth as 16.1.1994. However, the Board has not taken any step to correct his date of birth.
(2.) ON 3.1.2014, learned standing counsel was directed to seek instruction in the matter. On the instruction, learned standing counsel submits that under Regulation -7 of Chapter -III (Part II -B) of the Regulations framed under the Intermediate Education Act, two years' period is provided for moving such an application.
(3.) IN the present case, the petitioner has moved the application only three moths beyond the period prescribed therefor.;