P.R. Ramachandra Menon, J.The petitioner was a student of the second respondents school, whose date of birth happened to be incorporated as 10.5.1993 in the school records instead of the actual date of birth of 10.11.1992, as discernible from Ext. P1 Birth Certificate 1 issued by the competent authority. The case of the petitioner is that, he came across the defective date of birth only much later and immediately he approached the first respondent by filing Ext. P3 application seeking to have the date of birth corrected in the relevant records, but the same was not considered by the said respondent. Hence the Writ Petition. The learned standing counsel for the first respondent submits that, by virtue of the Bye-laws of the C.B.S.E. the petitioner has to approach the school authorities and get his school records corrected showing the actual date of birth as 10.11.1992. Thereafter, the application has to be got forwarded along with the corrected date of birth as certified by the school authorities to the first respondent, on which event, the same will be considered and appropriate steps will be pursued to redress the grievance of the petitioner.

2. In the above circumstances, the petitioner is left to approach the second respondent and get his school records corrected based on the relevant materials; simultaneously causing the same to be forwarded to the first respondent as prescribed for taking further steps. On receipt of such proceedings, the matter shall be considered and final orders shall be passed by the first respondent in accordance with law, particularly, in view of the decision rendered by the Division Bench of this Court in W.A. No. 1948/2008 holding that the bar of two years (which is now stated as enhanced to five years) will not stand in the way of causing the date of birth to be corrected in genuine cases. Final orders as above, shall be passed by the first respondent as expeditiously as possible, at any rate, within three months from the date of receipt of a copy of the proceedings as aforesaid.

The Writ Petition is disposed of as above.