Veena Rangari vs STATE OF CHHATTISGARH

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CGHC010345012026 2026:CGHC:39784
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPC No. 4587 of 2026
1 - Veena Rangari D/o Shri Rajendra Rangari, Aged About 21 Years R/o
- H. No. - 71, Ward No. -28, Kanharpuri, Rajnandgaon, District -
Rajnandgaon (C.G.)
... Petitioner(s)
versus
1 - State Of Chhattisgarh Through Secretory Of Education Department.
2 - The Chhattisgarh Board Of Secondary Education, Raipur Through -
The Secretary.
3 - The Principle M. L. B. Government M. H. S. School, Rajnandgaon,
District - Rajnandgaon (C.G.)
... Respondents
(Cause-title taken from the Case Information System)
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For Petitioner :- Ms. Yatika Verma, Advocate
For State :- Mr. Shreyansh Mehta, P.L.
For Respondent No. 2 :- Mr. Abhijeet Mishra, Advocate
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SB-Hon’ble Shri Justice Amitendra Kishore Prasad
Order on Board
11.09.2026
1. Following reliefs have been prayed in this petition:-
“10.1 May, this Hon'ble Court kindly be pleased to
direct the Respondent no.2 to correct the
Petitioner's date of birth in the marksheet/certificate
of Class X as 27.08.2005 as per the annexed Birth
Certificate.
10.2. May, this Hon'ble Court may kindly be
pleased to direct the Respondents to issue
fresh/corrected Class X certificate reflecting the
correct date of birth as 27.08.2005 as per the birth
certificate.
10.3. May, this Hon'ble Court may kindly be
pleased to direct the Respondents to make the
necessary correction in all their records and
databases relating to the Petitioner.
10.4 That, this Hon'ble Court may kindly be
pleased to grant any other relief, as it may deem fit.
10.5 Cost of the petition may also be awarded.”
2. Learned counsel for the petitioner submits that the petitioner's
actual date of birth is 27.08.2005, which is supported by her Birth
Certificate and other documents. It is submitted that the date of birth has
inadvertently been recorded as 28.08.2005 in the Class X

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marksheet/certificate and that the petitioner is seeking only correction of
the erroneous entry.
3. Learned counsel appearing for respondent No.2 submits that the
claim for correction of date of birth has been raised after an inordinate
and unexplained delay and is, therefore, liable to be rejected on the
ground of limitation/laches in terms of the applicable rules and procedure
governing correction of entries in the records of the Board. It is stated that
according to rules, the correction in date of birth can only be done within
three years of publication of result.
4. Having heard learned counsel for the parties and having
considered the material available on record, this Court finds that the
petitioner seeks correction of the date of birth recorded in her Class X
marksheet/certificate after considerable lapse of time. The statutory
procedure prescribed for seeking such correction cannot be invoked after
an inordinate delay so as to unsettle the academic records at such a
belated stage.
5. The fact that the petitioner relies upon certain documents showing
her date of birth as 27.08.2005, by itself, does not entitle her to seek
correction of the date of birth in the Class X records after expiry of the
prescribed period. The question whether the entry can be corrected at
this stage is governed by the applicable rules and the limitation
prescribed thereunder.

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6. In view of the aforesaid, this Court is not inclined to exercise its
extraordinary jurisdiction under Article 226 of the Constitution of India for
entertaining the belated claim for correction of date of birth. The writ
petition is accordingly dismissed on the ground of delay and
limitation/laches.
7. It is made clear that this Court has not expressed any opinion on
the genuineness or otherwise of the documents relied upon by the
petitioner or on the correctness of the date of birth claimed by her.
sd/-
(Amitendra Kishore Prasad)
Judge
Vishakha