SUCHITA YADAV Vs. STATE OF U P AND 2 OTHERS
LAWS(ALL)-2015-10-285
HIGH COURT OF ALLAHABAD
Decided on October 29,2015

Suchita Yadav Appellant
VERSUS
State Of U P And 2 Others Respondents

JUDGEMENT

- (1.) Heard counsel for the petitioner and learned standing counsel for respondents no. 1 & 2.
(2.) By means of this writ petition, the petitioner has challenged a communication dated 26.11.2014 by the second respondent to the third respondent, the Principal of Sri Arjun Yadav Inter College, Ghazipur informing him that the application dated 26.12.2013 filed before the Board of High School and Intermediate (for short 'Board') for carrying out correction in the date of birth of the petitioner in the High School marks sheet and certificate of the year 2007 examination can not be entertained, as the application has been filed beyond the period prescribed under Chapter III, Regulation 7 of the Regulations framed under the U.P. Intermediate Education Act, 1921.
(3.) Concededly, the application for correction of the date of birth in the marks sheet and the High School certificate of High School Examination, 2007 issued on 5.6.2007 was moved by the petitioner in the year 2013. According to him, his actual date of birth is 10.7.1981, whereas it has been wrongly recorded as 10.7.1987 in the High School certificate and the marks sheet.;


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