RESHAV KUMAR CHAHAL Vs. STATE OF U.P. AND 3 ORS.
LAWS(ALL)-2019-12-384
HIGH COURT OF ALLAHABAD
Decided on December 05,2019

Reshav Kumar Chahal Appellant
VERSUS
State Of U.P. And 3 Ors. Respondents

JUDGEMENT

- (1.) Heard Sri Shailesh Pandey, learned counsel for the petitioner and the learned Standing Counsel appearing for the State-respondents.
(2.) The present petition has been filed seeking a direction to the respondents to correct the date of birth of the petitioner in the High School Mark Sheet as 01.01.1990 instead of 01.07.1989.
(3.) Learned counsel for the petitioner submits that as per the Transfer Certificate issued by the Junior High School wherein his date of birth was recorded as 01.07.1989 and in view of the same the date of birth which is shown in the High School Mark Sheet as 01.10.1990 is erroneous and was required to be corrected.;


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