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Judgment
This petition has been filed for a direction to the respondent Central
Board of Secondary Education (CBSE) for correction of the name of
petitioner''s father''s name in the mark-sheet and the certificate of
secondary school examination 2013 issued on 30-5-2013 by CBSE on the
application moved before it.
Mr. M.S. Raghav, counsel for the CBSE in view of the judgment of
this court in the case of Virendra Kumar Meel Vs. UOI & Others, SBCWP
No.13110/2015 decided on 14-9-2015, has submitted that the petitioner''s
application for change of her father''s name from "Mahendra Sharma" to
"Mahendra Kumar Sharma" in the certificate and mark-sheet of secondary
school examination 2013 will be considered afresh in accordance with the
bye-laws of CBSE for the purpose as standing prior to 25-6-2015.
In view of submission of Mr. M.S. Raghav, it is directed that the
petitioner''s application for change of her father''s name from "Mahendra
Sharma" to "Mahendra Kumar Sharma" in the certificate and the mark-
sheet of the secondary school examination 2013 be considered in
accordance with the bye-laws of CBSE for the purpose as obtaining prior
to 25-6-2015. The requisite exercise be completed within a period of four
weeks from the date of receipt of a certified copy of this order.
The petition stands disposed of accordingly.