- (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondents no. 1 and 2.
(2.) The petitioner by means of this writ petition is seeking a direction upon the respondents to correct his date of birth as appearing in his High School Certificate of 2007. He has also prayed for quashing of the order dated 21.10.2014 issued by the Regional Secretary, Madhyamik Shiksha Parishad, Regional Office, Meerut, refusing to correct his date of birth in the High School Certificate on the ground of limitation.
(3.) The facts are not in dispute that the petitioner appeared in the High School Examination of the year 2007 as a regular student of Shrimad Brahmanand Inter College, Ramghat Road, Aligarh conducted by the Board of High School and Intermediate Education U.P.;