Mukesh Kumar vs State Of Chattisgarh 8 Wpc/184/2018 ... on 24 January, 2018

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Chattisgarh High Court

Mukesh Kumar vs State Of Chattisgarh 8 Wpc/184/2018 ... on 24 January, 2018

Bench: Sanjay K. Agrawal

                                          1

                                                                            NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                         Writ Petition (C) No. 185 of 2018

        Mukesh Kumar S/o Mr. Ganga Ram, Aged About 21 Years R/o P.O. Kamrid,
        P.S. Saragaon, Tehsil Champa, District Jangjir Champa (Chhattisgarh)
        Present Address Agrasen Polytechnic College Daganiya, Hostel FF-30,
        Tehsil Gunderdehi, District Balod (Chhattisgarh), District : Balod,
        Chhattisgarh

                                                                     ---- Petitioner

                                      Versus

     1. State Of Chattisgarh Through Secretary, Department Of Education, Capital
        Complex, Naya Raipur (Chhattisgarh), District : Raipur, Chhattisgarh

     2. Chhattisgarh Board Of Secondary Education, Raipur Through Its Chairman,
        Raipur (Chhattisgarh), District : Raipur, Chhattisgarh

     3. Government Higher Secondary School, Afrid (Janjgir) Through Principal,
        Afrid, Janjgir Champa Chhattisgarh), District : Janjgir-Champa, Chhattisgarh

     4. Government Middle School Kamrid, Janjgir Through Principal, Kamrid,
        Janjgir Champa (Chhattisgarh), District : Janjgir-Champa, Chhattisgarh


                                                                   ---- Respondents

For Petitioner : Mr. Raza Ali, Advocate. For Respondents/State : Ms. Sunita Jain, Panel Lawyer.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 24/01/18

1. Learned counsel appearing for the petitioner would submit that the petitioner has made an application before the respondent No. 2 for correction of his date of birth in the mark-sheet of High School but it has not been considered and decided till date which may be directed to be decided.

2. I have heard learned counsel for the petitioner.

3. The prayer appears to be fair and reasonable and is accordingly allowed.

4. Be that as it may, the respondent No. 2 is directed to consider and decide the petitioner's application with regard to correction of date of birth in the mark-sheet of High School expeditiously preferably within a period of four weeks from the date of receipt of copy of this order.

5. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).

Sd/-

(Sanjay K. Agrawal) Judge Priyanka

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