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Judgment
The petitioner passed Class-Xth examination of
the year 2015 held by the Central Board of Secondary
Education (hereinafter referred to as the ''CBSE'') as a student
of T. Raza High School, Ahmad Raza Nagar, Kurkuri,
Phulwarisharif, Patna. His father Bhaskhar Bannerjee had
died on 03.12.2008. It is the case of the petitioner that after
his father''s death, name of his maternal uncle, namely,
Bishwajeet Kumar Deogharia, was entered in the school
records as his guardian. It is also his case that in the List of
Candidates (LOC), the names of mother and father of the
petitioner were correctly mentioned as Mukta Bannerjee and
Bhaskhar Bannerjee. However, in the Admit Card, against his
father''s name, the name of his maternal uncle, viz.,
Bishwajeet Kumar Deogharia, was found entered. For
making correction, the petitioner represented the CBSE only
to the extent that in place of his father, the name of his
guardian may be mentioned. It is his case that in place of his
maternal uncle''s name in his Class-Xth certificate and other
documents, maintained by the CBSE, the name of his late
father, Bhaskhar Bannerjee, be mentioned by way of
correction.
Heard the parties.
Learned counsel, appearing on behalf of the
CBSE, has submitted that it is apparently because of the
information which the CBSE received through correspondence
from the school that the CBSE had to reject the petitioner''s
application by communication, dated 08.07.2016.
From perusal of the documents on record, I
feel satisfied that the child is being unnecessarily harassed at
one level or the other. It appears that only because of
incorrect information, inadvertently submitted at the time of
submission of On-Line examination form, the situation has
emerged. The mistake is apparent and should not be made
an issue considering the trivial nature.
I, therefore, direct the CBSE to incorporate
necessary corrections in the petitioner''s marks-sheet, issued
by the CBSE, and other related documents, which have been
brought on record by way of Annexures-4 and 4/1 of the
present writ application.
Such exercise must be done within a period of
eight (8) weeks from the date of receipt/production of a copy
of this order.
This application is, accordingly, allowed.