Karnataka High Court
Balaji S vs Chariman Cbse on 22 November, 2023
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NC: 2023:KHC:41948
WP No. 10460 of 2021
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF NOVEMBER, 2023
BEFORE
THE HON'BLE MR JUSTICE ASHOK S.KINAGI
WRIT PETITION NO. 10460 OF 2021 (EDN-RES)
BETWEEN:
1. BALAJI S
AGED ABOUT 53 YEARS
R/A B301, GM HERITAGE
NALLURAHALLI, WHITEFIELD
BANGALORE - 560 066
... PETITIONER
[BALAJI S., PARTY-IN-PERSON (ABSENT)]
AND:
1. CHARIMAN CBSE
SHRI. MANOJ AHUJA
SHIKSHA KENDRA, 2, COMMUNITY CENTRE,
Digitally signed
by R DEEPA PREET VIHAR,
Location: High DELHI - 110 092
Court of EMAIL:[email protected]
Karnataka FAX: 011-22515826, 23232961
2. CONTROLLER OF EXAMINATIONS
DR. SANYAM BHARDWAJ
EMAIL: [email protected]
FAX: 011-22057089
3. REGIONAL OFFICER - BANGALORE
VIKAS ARORA
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NC: 2023:KHC:41948
WP No. 10460 of 2021
DEGREE COLLEGE BUILDING NO. 57
HESERGHATTA MAIN ROAD,
NEAR SAPTHAGIRI HOSPITAL
CHIMNEY HILLS
CHIKKABANAVARA
BENGALURU - 560 090
KARNATAKA
EMAIL: [email protected]
Ph 9141056260, 9141050872
4. ANURAG TRIPATHI
SECRETARY LEGAL
SHIKSHA KENDRA, 2, COMMUNITY CENTRE,
PREET VIHAR, DELHI - 110 092
EMAIL:[email protected]
FAX:011-22459735
5. PRINCIPAL
SRI CHAITANYA TECHNO SCHOOL
OPPOSITE BANGALORE UNIVERSITY
STAFF QUARTERS,
MYSORE MAGADI RING ROAD,
NAGARABHAVI,
BENGALURU - 560 056
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER THE JUVENILE
JUSTICE (CARE AND PROTECTION OF CHILDREN) ACT, 2015
SECTION 3 AND CBSE EXAMINATION BYLAWS 2013, PRAYING
TO ALLOW THE ABOVE PETITION BY PASSING INTERIM
ORDERS FOR CORRECTION OF THE ACADEMIC RECORDS AS
BELOW, IN THE BEST INTEREST OF CHILD, VIDE THE JUVENILE
JUSTICE (CARE AND PROTECTION OF CHILDREN) ACT, 2015.
SECTION 3(iv) PRINCIPLE OF BEST INTEREST: ALL DECISIONS
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WP No. 10460 of 2021
REGARDING THE CHILD SHALL BE BASED ON THE PRIMARY
CONSIDERATION THAT THEY ARE IN THE BEST INTEREST OF
THE CHILD AND TO HELP THE CHILD TO DEVELOP FULL
POTENTIAL, ON IMMEDIATE BASIS: 1. INSTRUCT CBSE TO
INCLUDE FATHER'S NAME IN ACADEMIC RECORDS OF THE
OMYAA SREE BALAJI PRIOR TO GENERATION, ISSUE AND
RELEASE FOR CLASS X CERTIFICATE AND MIGRATION
CERTIFICATE ELSE 2. INSTRUCT CBSE TO ISSUE ONLY
PROVISIONAL CERTIFICATE UNTIL THE PARENTHOOD OF THE
PETITIONER IS SETTLED IN THE COURT OF LAW I.E.,
HONOURABLE FAMILY COURT VI, BANGALORE VIDE CASE
NUMBER G AND WC 157/2020.
THIS WRIT PETITION COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
The petitioner/party-in-person filed writ petition on 14.06.2021 and office has granted sufficient time to comply with the office objections. The matter was listed on 15.11.2023. The petitioner/party-in-person was absent. Finally, a week's time was granted to comply with the office objections, failing which, the petition shall be listed for dismissal.
2. Even today case called. The petitioner/party-in- person is absent. The petition is of the year 2021. It seems that -4- NC: 2023:KHC:41948 WP No. 10460 of 2021 the petitioner/party-in-person is not interested in prosecuting the writ petition.
Accordingly, the writ petition is dismissed for non- compliance of office objections.
Sd/-
JUDGE SSB