SUMIT RAJ S/O SHRI AMIT RAJ Vs. CENTRAL BOARD OF SECONDARY EDUCATION,
LAWS(RAJ)-2017-9-117
HIGH COURT OF RAJASTHAN
Decided on September 08,2017

Sumit Raj S/O Shri Amit Raj Appellant
VERSUS
Central Board Of Secondary Education, Respondents

JUDGEMENT

ALOK SHARMA,J. - (1.) The petitioner passed the Secondary School Examination, Session 2013-2015 from the Central Board of Secondary Education (for short 'CBSE') in respect of which the mark-sheet/certificate was issued to him on 28.05.2015 in which his Date of Birth therein was recorded as 30.09.1999.
(2.) The petitioner's case is that the DOB was wrongly recorded in the mark-sheet/certificate of the Senior Secondary Examination as '30.09.1999' when in-fact his actual DOB is '30.06.1999' as also reflected through out in the School's record. It has been submitted that in the circumstances obtaining the petitioner had approached the Chairman, CBSE on 03.10.2016 through on an application duly routed the Principal of the Indian International School, Jaipur (hereinafter 'the School') wherefrom the petitioner had written the Secondary School Examination, 2015. The School vide its letter dated 05.10.2016 forwarded the petitioner's application to the Regional Director, CBSE for making the necessary change in the petitioner's DOB as reflected in the mark-sheet/certificate of Secondary School Examination issued on 28.05.2015 for the reason that in the list of candidates for the Secondary School Examination showing their respective DOB owing to a typographical error, the petitioner's DOB was recorded as '30.09.1999' when it should have been '30.06.1999' as it was in all through in the School's record. Yet vide order dated 15.11.2016 the Board has dismissed the application for correction of the DOB in the petitioner's Secondary School Examination mark-sheet/certificate dated 28.05.2015. Hence this petition.
(3.) Heard. Considered.;


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