Jayanta Kumar Biswas, J. - (1.) The petitioner is questioning the decision of the Joint Secretary (A & L), Central Board of Secondary Education dated August 25th, 2006 turning down her request to correct the certificate that was issued to her by the board on passing the Higher Secondary Examination, 1976.
(2.) By her letter dated August 6th, 2006 the petitioner requested the board authority to correct the certificate for substituting the date July 17th, 1962 for the date July 17th, 1958 recorded in the certificate regarding her date of birth. The board stated that in view of its bye-laws a request for changing date of birth made after lapse of two years from the date of recording was not entertainable unless it was supported by an order of a court of law. It further stated that in terms of the order of the magistrate dated August 5th, 2006 produced by her, there was no scope to effect the change.
(3.) Case of the petitioner is that on the basis of the certificate dated July 7th, 2006 issued by the Registrar, Birth and Death, Port Blair, the order of the Metropolitan Magistrate, 10th, Court, Calcutta dated August 5th, 2006 made in Misc. Case No. M/249/06 directing the Registrar. Birth and Death of the Kolkata Municipal Corporation to register her name recording that she was born on July 17th, 1962 in Aberdeen Bazar. Port Blair, the Andamans and Nicobar Islands, and the certificate of the Principal, Carmel S.S. School, Port Blair dated July 6th, 2006 stating that her date of birth was wrongly recorded as July 17th, 1958, the authority of the board was bound to correct the date of birth recorded in the certificate.;