Sanjay K. Agrawal, J
1. Learned counsel for the petitioner would submit that petitioner may be allowed to make an application before the respondent No. 4 for correction of
her date of birth is her marksheet.
2. The prayer is fair and reasonable.
3. Be that as it may, the petitioner would be at liberty to make an application before the respondent No. 4 within a period of four weeks from today
that will be considered and decided by the said authority strictly in accordance with law expeditiously.
4. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
