Patna High Court
Neha Kumari vs Union Of India & Ors on 6 December, 2017
Author: Chakradhari Sharan Singh
Bench: Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9648 of 2017
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1. Neha Kumari, daughter of Raj Kishore Shah, resident of Mohalla- Bankipur
Gorakh Fatuah P.O. and P.S.- Fatuah, District- Patna.
.... .... Petitioner/s
Versus
1. Union of India through Secretary Ministry of Human Resources Department,
Shashtri Bhawan, C. Wing Dr. Rajendra Prasad Road New Delhi.
2. Central Board of Secondary Education through its Chairman, Under the Ministr y
of Human Resources Department Head Office No.2 Shiksha Kendra Community
Centre Pret Vihar, New Delhi.
3. Central Board of Secondary Education, 35B Regional Office Civil Station M.G.
Marg, Civil Lines, Allahabad.
4. Central Board of Secondary Education Regional Office, Ambika Comple x
Behind State Bank Colony Sheikhpura Raj Bazar Bailey Road Patna- 800014
(Bihar).
5. The Principal Sholars Abode School, School Code 50112 Mahangupur Chairaura
P.S.- Janipur, District- Patna.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. J.P.Singh
For the C.B.S.E. : Mr. Vinay Krishan Tripathy
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH
ORAL JUDGMENT
Date: 06-12-2017
The petitioner is aggrieved by the communication dated
07.12.2016issued by the Regional Office, Patna of Central Board of Secondary Education (CBSE) addressed to the Principal of Scholars Abode from where the petitioner is said to have passed 10 th Examination, refusing to accede to the request for correction of the petitioner's date of birth entered in the certificate issued by the CBSE.
It is the case of the petitioner that her date of birth is 04.04.1998, but it has wrongly been recorded as 04.04.1988. She has Patna High Court CWJC No.9648 of 2017 dt.06-12-2017 2/3 passed the 10th examination in the year 2013.
On perusal of the impugned communication, I find that rejection is on the ground that the petitioner's application was time barred.
A counter affidavit has been filed on behalf of the Central Board of Secondary Education stating therein that the time limit prescribed for seeking correction in the certificate is one year and the petitioner had filed her application after lapse of the said period and therefore, the petitioner's claim has rightly been rejected.
It further appears that subsequent to issuance of the communication, the Central Board of Secondary Education has changed the period of limitation pertaining to correction in name and date of birth from one year to five years.
In view of the said circular, now, the petitioner's claim cannot be said to be time barred. This application is, accordingly, disposed of with a direction to the Central Board of Secondary Education to consider the petitioner's case for correction of her date of birth in the certificate, if the petitioner files an application afresh along with all relevant records / documents in support of her claim in accordance with the examination bye-laws.
If the petitioner makes an application afresh within a period of 15 days from today, the same must be decided within two months Patna High Court CWJC No.9648 of 2017 dt.06-12-2017 3/3 thereafter.
(Chakradhari Sharan Singh, J) ajay gupta/-
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