Sree Hari S vs The Assistant Secretary Central Board of Secondary Education Regional Office, New No:3, J -Block Anna Nagar (West) Chennai- 40, The Controller of Examinations, Central Board of Secondary Education, New No. 3 J-Block, Anna Nagar West, Chennai 40 and The Principal Sreenikethan Central School, Karamcode P.O Seematti Junction, Chathannoor, Kollam 691 579

T.R. Ramachandran Nair, J.—The petitioner is seeking for a direction to the 1st and 2nd respondents to correct the date of birth mentioned as now in the records. The petitioner was a student of the 3rd respondent school. Going by the averments in paragraph 3 of the writ petition the date of birth of the petitioner is 05.10.1992. Ext.P1 is a copy of the Birth Certificate issued by the Registrar of Births and Deaths, Karunagappally Grama Panchayat to the petitioner. The petitioner completed the 10th standard and attended the CBSE examination conducted on March 2008. Ext.P2 is the copy of the Mark List. He has also completed the Plus Two examinations in the year 2010. In Exts.P2 and P3 the date of birth of the petitioner is mistakenly noted as 14.10.1993 instead of 05.10.1992

The petitioner contacted the authority so as to rectify the mistake. It was learned then that since two years have lapsed from the date of passing of the examination there will be difficulty in the matter. The petitioner relies upon the judgment of this Court in W.P.(C). No. 20528 of 2008 wherein directions have been issued by this Court for getting the date of birth corrected.

The learned standing counsel for CBSE submits that in the light of the amendment of CBSE bye-laws providing for a period of 5 years in clause 69.1 and 69.24, the petitioner can make a proper application through the Principal. Since the petitioner has passed the examination in the year 2008, five year period has not elapsed. In that view of the matter, if the petitioner submits a proper application before the 3rd respondent Principal, he will forward the application along with required documents within a period of three weeks, after correcting the school records. The same will be acted upon and appropriate orders will be passed by respondents 1 and 2 within a further period of eight weeks. The 1st respondent will be free to verify with the concerned local authority as to the genuineness of the birth certificate produced by the petitioner.

This Writ Petition is disposed of as above.