Sita Vs State Of Chhattisgarh And Ors

Chhattisgarh High Court 23 Jul 2018 Writ Petition (C) No. 1988 Of 2018 (2018) 07 CHH CK 0281
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (C) No. 1988 Of 2018

Hon'ble Bench

Sanjay K. Agrawal, J

Advocates

Ashok Patil, Avinash Singh

Final Decision

Disposed Of

Judgement Text

Translate:

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).

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