Kerala High Court
Hari.T. Aged 22 Years vs Central Board Of Secondary Education
Author: Antony Dominic
Bench: Antony Dominic
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE ANTONY DOMINIC
MONDAY, THE 11TH DAY OF FEBRUARY 2013/22ND MAGHA 1934
WP(C).No. 10657 of 2012 (F)
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PETITIONER(S) :
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HARI.T. AGED 22 YEARS, S/O.MADHAVAN M.P.,
ALAMBADI HOUSE, PURAMERI P.O.
VADAKARA, KOZHIKODE-673503.
BY ADVS.SRI.K.S.MADHUSOODANAN
SRI.THOMAS CHAZHUKKARAN
SRI.M.M.VINOD KUMAR
SRI.P.K.RAKESH KUMAR
SMT.M.A.RUXANA
RESPONDENT(S) :
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1. CENTRAL BOARD OF SECONDARY EDUCATION
REGIONAL OFFICE, NEW PLOT NO.3
(OLD BLOCK NO.1630 A) J BLOCK
ANNANAGAR WEST
CHENNAI-40 REPRESENTED BY DEPUTY SECRETARY.
2. PRINCIPAL RANI PUBLIC SCHOOL,
CHORODE, VADAKARA 673106
KOZHIKODE.
R1 BY ADVS. SRI.DEVAN RAMACHANDRAN
SRI.K.M.ANEESH
R2 BY ADV. SRI.K.P.SUDHEER
SRI.ARUN MATHEW VADAKKAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 11-02-2013, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
BP
WP(C).No. 10657 of 2012 (F)
APPENDIX
PETITIONER(S) EXHIBITS :
EXHIBIT-P1. PHOTOCOPY OF THE CERTIFICATE FOR ALL INDIA SECONDARY
EXAMINATION, 2005 DATED 24.5.05 ISSUED BY CONTROLLER OF
EXAMINATION.
EXHIBIT-P1(a).PHOTOCOPY OF THE MARKLIST.
EXHIBIT-P2. PHOTOCOPY OF THE ORIGINAL DATE OF BIRTH ISSUED BY
RAMAKRISHNAN ASHRAMAM MISSION HOSPITAL, SASTHAMANGALAM,
THIRUVANANTHAPURAM.
EXHIBIT-P4. PHOTOCOPY OF THE ABSTRACT OF CORRECTED ADMISSION REGISTER
ISSUED ON 28.10.11.
EXHIBIT-P4(a).PHOTOCOPY OF THE CORRECTION OF DATE OF BIRTH EFFECTED AT
SCHOOL RECORD IN KRHS.
EXHIBIT-P5. PHOTOCOPY OF THE PETITIONER'S APPLICATION FOR CORRECTION OF
DATE OF BIRTH TO THE 1ST RESPONDENT THROUGH 2ND RESPONDENT
IN A PRESCRIBED FORM DATED 20.12.2011.
EXHIBIT-P6. PHOTOCOPY OF THE ORDER OF THE 1ST RESPONDENT BEARING
NO.ROM/CORRN/REJECTION/DOB/2012/2412 DATED 28.3.12.
EXHIBIT-P7. PHOTOCOPY OF THE JUDGMENT IN WRIT APPEAL NO.1948/08
DATED 5.8.2009.
EXHIBIT-P8. PHOTOCOPY OF THE JUDGMENT IN W.P.(C) NO.9109/2011 DATED 31.5.11.
RESPONDENTS' EXHIBITS : NIL.
//TRUE COPY//
P.A. TO JUDGE
BP
ANTONY DOMINIC, J.
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W.P.(C) NO. 10657 OF 2012
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Dated this the 11th day of February, 2013
J U D G M E N T
Petitioner was the student of a school, of which the 2nd respondent is the Principal . According to him, his date of birth is 7/8/1989 and that it has been wrongly noted in the certificates issued by the 1st respondent as 6/8/1989. Therefore, he submitted Ext.P5 application to the 1st respondent through the school. That has been rejected by Ext.P6 order on the ground that the application is belated. It is challenging Ext.P6, the writ petition is filed.
It is seen that similar issues have been decided by this Court and applications similar to Ext.P5 were ordered to be reconsidered by Exts.P7 and P8 judgments of this Court. Consistent with the above, this writ petition is also disposed of setting aside Ext.P6 and directing the 1st respondent to reconsider the application and pass fresh orders thereon. This the 1st respondent shall do as expeditiously as possible at any rate within two months of receipt of a copy of this judgment.
ANTONY DOMINIC, JUDGE Rp