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Judgment
Shaji P.Chaly, J
The petitioner studied the 10th Class in Sree Chithra Public School, Pandakasala, Thiruvananthapuram. Consequent to the corrections in the passport, birth certificate etc., name of the father of the petitioner is to be corrected in the certificate of 10th standard. In order to ventilate the grievances, petitioner has submitted an application before the 2nd respondent, The Regional Officer, CBSE, Thiruvananthapuram, which is pending consideration.
Learned Standing Counsel for the CBSE, on instructions, submitted that the application submitted by the petitioner is under process. It is also pointed out that a communication is issued to the school to forward the school records in order to carry out the corrections.
In that view of the matter and after having heard the learned Counsel for the petitioner Sri. C.R.Jayakumar and the learned Standing Counsel for CBSE, Sri. Nirmal S., this writ petition is disposed of, directing the 2nd respondent to take a decision within four weeks from the date of receipt of the records from the 4th respondent school. There will also be a direction to the 4th respondent to forward the necessary school records of the petitioner, enabling the 2nd respondent to finally process the same and pass orders, within the time frame fixed above.
The writ petition is disposed of accordingly.