Amareshwar Sahay, J. - (1.) Heard the parties.
(2.) The prayer of the petitioner in this writ application is for a direction upon the respondent-Bihar School Examination Board to correct his Date of Birth which has been wrongly recorded in the Certificate issued by Bihar School Examination Board as contained in Annexure-2 to the writ petition.
(3.) According to the petitioner he appeared in 1983 Annual Examination of Bihar Secondary School Examination and he passed in Second Division from Shirum High School. His Date of Birth is 28-6-1965. According to the petitioner, by mistake, the School authority mentioned his Date of Birth in the Admit Card as 28-6-1963 in place of 28-6-1965, and accordingly, the same mistake occurred in the Certificate issued by the Board as contained in Annexure-2. Further case of the petitioner is that the School authority came to know about their mistake, and then made necessary correction in the Admit Card. Further, it is stated that the petitioner, thereafter, passed Intermediate Examination from Bihar State Intermediate Education Council in the year 1985, and his Date of Birth has been mentioned as 28-6-1965. He also passed B. A. (Bachelor of Arts) Examination in 1987, and in the College Leaving Certificate, Date of Birth has been mentioned as 28-6-1965. The petitioner filed an application to the Secretary, Bihar School Examination Board for necessary correction in Secondary School Examination Certificate regarding his date of birth. His such application was forwarded by the Headmaster of the School to the Bihar School Examination Board for necessary correction. By issue of Annexure-6, the petitioner has been informed that his request for correction of Date of Birth has been rejected. The petitioner has challenged the said letter issued by the Board rejecting his prayer for correction of his Date of Birth. The respondent-Examination Board has filed counter-affidavit and has taken stand that after a gap of eighteen years after passing examination, the Date of Birth cannot be corrected. It is also stated that the year of birth mentioned in the Certificate as 1963 is based on information furnished by the petitioner and verified by the Headmaster of the School concerned at the time of depositing Examination Fees and Forms for appearing in the Secondary Examination. As per the furnished information in the Tabular Register of the school. the Date of Birth of the petitioner is printed as 28-6-1963. It is also stated that after a lapse of more than eighteen years, the petitioner produced ordinary School admission register, and the School authorities have changed his date of birth mentioned in the Admit Card by overwriting, and therefore, the claim for correction of date of birth has been rejected by the Board. When this Court asked the learned counsel for the petitioner to show the original Admit Card, he failed to produce the same. However, he produces only a photocopy, but the same is not at all clear and is faint and blurred, Therefore, this Court could not even compare the photocopy of the Admit Card annexed with the writ petition with its original.;