Delhi High Court - Orders
Aiman Talal Faiz Chishti vs Central Board Of Secondary Education on 16 January, 2026
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~84
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1592/2024
AIMAN TALAL FAIZ CHISHTI
.....Petitioner
Through:
versus
CENTRAL BOARD OF SECONDARY EDUCATION
.....Respondent
Through: Mr. Atul Kumar, Mr. Arnav Kumar
Advs. for R-1
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 16.01.2026 CM APPL. 3030/2026
1. This is an application filed under Section of 151 of CPC, 1908 seeking early hearing of the present petition on the ground that the date of birth of the petitioner needs to be rectified as he is to undertake Union Public Service Commission ("UPSC") examinations.
2. The roster of this Court does not permit a date earlier than 27.03.2026. However, it will be the endeavour of the court to hear the matter on 27.03.2026, i.e. the date already fixed.
3. List the matter before the Joint Registar on 04.02.2026 for completion of pleadings.
4. In the meanwhile, the petitioner is entitled to fill the UPSC This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/01/2026 at 20:44:56 Examination Form as per the procedure and in case, the Court comes to the finding that the date of birth of the petitioner needs to be rectified, appropriate orders shall be passed.
5. Accordingly, the present application is disposed of.
JASMEET SINGH, J JANUARY 16, 2026/sp This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/01/2026 at 20:44:56