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Judgment
7 paragraphs · 227 wordsManoj Kumar Tiwari, J
By means of this writ petition, petitioner has sought following relief:
"I. Issue a writ order or direction in the nature of Mandamus directing the respondents to correct the High School Mark sheet and certificate of petitioner bearing Roll No. 0759058 by correcting his date of birth as 30.6.1962 in place of 31.6.1962."
In the writ petition, petitioner contends that his date of birth, as recorded in High School Certificate, is 31.06.1962; while, in the month of June, there are only 30 days, therefore, the date of birth, as recorded in the High School Certificate, needs to be corrected.
Learned counsel for the petitioner submits that petitioner has made representations to Director, Secondary Education, Uttar Pradesh and Secretary, Secondary Education, Uttar Pradesh; but, no decision thereupon has been taken so far.
Learned Additional C.S.C. submits that Competent Authority to take decision in the matter is Secretary, Secondary Education Board, Uttar Pradesh, Allahabad.
Accordingly, the writ petition is disposed of with liberty to petitioner to make fresh representation to Competent Authority, within two weeks from today. If such representation is made within the stipulated period, Competent Authority shall look into the matter and pass appropriate order, in accordance with law, within a period of six weeks from the date of receipt of representation alongwith certified copy of this order.