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Avinash Sharma vs Central Board Of Secondary Education And Others

Jharkhand High Court · Decided on 18 December 2023 · Citation: (2023) 12 JH CK 0048

HON’BLE JUDGES
Gautam Kumar Choudhary, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 1848 Of 2022
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Judgment

10 paragraphs · 342 words

Gautam Kumar Choudhary, J

1.

Instant petition has been filed for issuance of appropriate direction for rectification in the name of father and mother of the petitioner in the Matriculation certificate of Class X and of Class XII of Senior School Certificate issued by the C.B.S.E. Board.

2.

It is submitted by learned counsel on behalf of petitioner that he passed XIIth Board Examination of C.B.S.E. Board in the year 2007 from Tata DAV School, TISCO, Sijua, Dhanbad affiliated to C.B.S.E. Board (Roll No.5628494) and had earlier passed the Matriculation Examination in the year 2005 (Roll No.5134983).

3.

In the certificates issued by the Board, there is a typographical error in the name of his father and mother entered. Kishor Sharma and Manorma Shrama wrongly appears in the certificate in place of Shyam Kishor Sharma and Meena Sharma figures which had been entered in the school records.

4.

The petitioner had moved respondent no.3 for rectification through e-mail and further by letter/representation through registered post on 04.04.2022, but the same has remained unanswered.

5.

In view of the above, the petitioner seeks direction to the C.B.S.E. Board in the light of judgment of the Hon’ble Supreme Court in the case of Jigya Yadav (Minor) Vs. C.B.S.E. with other analogous cases, Civil Appeal No.3905 of 2011.

6.

Learned counsel on behalf of C.B.S.E. Board submits that the Board is open to consider the matter regarding rectification if a representation is re-submitted before the Board along with relevant documents.

7.

Having considered the submissions made, it is intriguing as to why C.B.S.E. Board is seeking the fresh representation when earlier representations are still pending before the Board with requisite public documents for rectification in name of the parents of the petitioner.

Under the circumstance, respondent no.3 is directed to dispose of the representation submitted by the petitioner on 04.04.2022 within four weeks of the production/receipt of copy of this order and communicate the same to the petitioner without any further delay.

The writ petition stand disposed of. Interlocutory Application, if any, is disposed of.