DR. NARESH JOSHI Vs. STATE OF RAJASTHAN AND OTHERS
LAWS(RAJ)-2007-5-145
HIGH COURT OF RAJASTHAN
Decided on May 17,2007

Dr. Naresh Joshi Appellant
VERSUS
State of Rajasthan And Others Respondents

JUDGEMENT

Gopal Krishan Vyas, J. - (1.) The instant writ petition has been filed with a prayer for direction to the respondents to correct the date of birth of the petitioner as 15th September, 1954 instead of 15th September, 1953 in the Secondary School Certificate issued by the Board of Secondary Education, Rajasthan, Ajmer in the year 1969.
(2.) According to facts narrated in the writ petition, it is stated that the petitioner sought admission in the New Government Multipurpose Higher Secondary School, Jodhpur on 29.06.1967 in IX Class and date of birth of the petitioner was wrongly entered as 01.11.1953 in the scholar register instead of correct date of birth 15.09.1954. It is submitted that as soon as the mistake came to the notice of the father of the petitioner he submitted a representation to the District Education Officer, Jodhpur and, vide order No. 2664 dated 03.12.1968, the authority directed the Head Master of the school to change the date of birth from 01.11.1953 to 15.09.1954; and, accordingly, date of birth of the petitioner was corrected in the scholar register in pursuance of the said order dated 03.12.1968 in the year 1968 itself. It is further stated that since it was an internal correspondence between the District Education Officer (then Inspector of Schools) and the concerned Head Master of the school, copy of the aforesaid order was not made available to the petitioner. However, the fact remains that in the scholar register of the school date of birth of the petitioner was corrected as 15.09.1954 as directed by the Inspector of Schools vide order dated 03.12.1968.
(3.) In the year 1969, the petitioner appeared at the Secondary School Examination and he filled up his examination form through the school as a regular candidate and, as per school norm, the column of date of birth was left to be filled in by the school official after verification from the scholar register. It is submitted that again, the date of birth of the petitioner was wrongly filled in by the school clerk in the examination form as 15.09.1953 instead of correct date of birth 15.09.1954 as mentioned in the scholar register in pursuance of the order No. 2664 dated 03.12.1968 of the Inspector of Schools. Consequently, after passing of the examination, certificate of the Secondary School Examination was issued to the petitioner mentioning incorrect date of birth of the petitioner as 15.09.1953 instead of 15.09.1954. This certificate was received by the petitioner on 10.05.1972.;


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