- (1.) Heard finally with consent of learned Counsel appearing on behalf of both parties. Instant intra -court appeal has been preferred as against decision dated 18.12.2009 of Single Bench dismissing thereby Appellant's Writ Petition No. 15895/2009 seeking change of date of birth from 11.07.1992 to 27.03.1993 as it was claimed that in the record of Kendriya Vidyalaya date of birth of Appellant was changed from 11.07.1992 to 27.03.1993, and intimation in respect thereto was sent to Central Board of Secondary Education (for short, 'CBSE') by concerned school that initially date of birth of Appellant was recorded as 11.07.1992 and later on it was changed to 27.03.1993. In spite of that, the CBSE has not considered aforesaid communication and did not change date of birth of Petitioner in the educational record and rejected representation filed by Appellant for change of her date of birth from 11.07.1992 to 27.03.1993 in mark -sheet of secondary examination held by the CBSE.
(2.) Stand of Respondents is that correct marksheet has been issued as per record. Action has been taken as per by -law 69.2. No change in date of birth was permissible. School record indicates that date of birth has been recorded as 11.07.1992.
(3.) Single Bench has dismissed writ petition by impugned order dated 18.12.2009. Aggrieved thereby, instant intra -court appeal has been preferred.;