Anil Kumar, J. - (1.) Heard learned counsel for the petitioner and learned counsel for the State.
(2.) By means of the present writ petition, the petitioner has challenged the impugned order dated 02.04.2016 (Annexure No.-1 to the Writ Petition), passed by opposite party no. 2/Additional Secretary, Secondary Education Council, Regional Office, Varanasi.
(3.) Brief facts of the present case as submitted by the learned counsel for the petitioner are that the petitioner who was studying in the institution known as Saryu Prasad Kanya Pathshala Inter College, Gonda (hereinafter referred to as "the College") appeared in the examination of the High School of 2008 (hereinafter referred to as "the examination of 2008") conducted by the Madhyamik Shiksha Parishad, Uttar Pradesh and while appearing in the said examination, the date of birth as mentioned by her in examination form of 2008 was 28.08.1993, but she was failed in the examination and in the mark-sheet and certificate of the examination of 2008 have been issued by Madhyamik Shiksha Parishad, Uttar Pradesh, her date of birth is mentioned was 28.08.1993. Therafter the petitioner again appeared in the examination of the High School of 2009 (hereinafter referred to as "the examination of 2009") conducted by the Madhyamik Shiksha Parishad, Uttar Pradesh and passed the same examination, and in the marksheet alongwith certificate for the examination of 2009, the date of birth of the petitioner is mentioned as 20.08.1993 in place of 28.08.1993.;