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Judgment
Antony Dominic, J.—Petitioner claims that he was a student of the school, of which the 3rd Respondent is the Principal. According to the Petitioner, in the school records and the certificates issued by the 2nd Respondent, his date of birth has been wrongly entered as 14/10/88 instead of 14/1/88.
Seeking correction of the aforesaid mistake, he made Ext.P4 application to the 3rd Respondent on 15/1/2011 and has approached this Court immediately thereafter, complaining of delay in the matter. Having regard to the fact that the application was made only on 15/1/11, this Court will not be justified in concluding that there is delay caused by the 3rd Respondent.
Still having regard to the fact that an application for correction of date of birth has been made, necessarily, the 3rd Respondent is to deal with such application in accordance with the provisions contained in the CBSE Examination Byelaws. Therefore, I direct that, on the production of a copy of this judgment, 3rd Respondent will consider Ext.P4 in the light of the documents produced by the Petitioner and if it is satisfied with the genuineness of the request and once school records are corrected, 3rd Respondent will forward the application to the 2nd Respondent along with his recommendation. It is directed that on the receipt of the application in the manner as stated above, the 2nd Respondent will consider the same and pas orders thereon. This shall be done by the 2nd Respondent at any rate within 8 weeks of its receipt. While passing orders in the matter, 2nd Respondent shall also be guided by Ext.P5 judgment rendered by this Court in WA 1948/08.
Petitioner shall produce a copy of this judgment along with a copy of this writ petition before the 3rd Respondent for compliance.
Writ petition is disposed of as above.