Vinay Vijay Shanker vs Regional Officer on 28 May, 2012

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Kerala High Court

Vinay Vijay Shanker vs Regional Officer on 28 May, 2012

Bench: T.R.Ramachandran Nair

       

  

  

 
 
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT:

            THE HONOURABLE MR.JUSTICE T.R.RAMACHANDRAN NAIR

         THURSDAY, THE 9TH DAY OF AUGUST 2012/18TH SRAVANA 1934

                      WP(C).No. 14804 of 2012 (A)
                      ---------------------------

PETITIONER:
----------

         VINAY VIJAY SHANKER, AGED 17 YEARS
         VELLATT HOUSE, M.R.ROAD, IRINJALAKUDA
         REPRESENTED BY HIS FATHER, RAJA RAM A.
         AGED 52 YEARS, S/O.ARAVINDAKSHAN -D0.

         BY ADVS.SRI.C.HARIKUMAR
                 SMT.C.B.ANUROOPA
                 SRI.VIPIN VARGHESE

RESPONDENTS:
------------

     1.  REGIONAL OFFICER, CENTRAL BOARD OF SECONDARY EDUCATION,
         PLOT NO,1630,  A-NEW NO.3, J BLOCK, ANNA NAGAR WEST
         CHENNAI-600 040.

     2.  S.N.VIDYABHAVAN, CHENTHRAPPINNI, THRISSUR-680 687
         REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.

         BY ADV. SRI.DEVAN RAMACHANDRAN, SC

       THIS WRIT PETITION (CIVIL)  HAVING BEEN FINALLY HEARD
ON  09-08-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:


VK

WP(C).No. 14804 of 2012 (A)
---------------------------


                              APPENDIX
                             ---------



PETITIONER(S) EXHIBITS
----------------------

EXHIBIT P1. THE TRUE COPY OF THE MARK LIST DATED 28/5/2012.

EXHIBIT P2. THE TRUE COPY OF THE MIGRATION CERTIFICATE DATED 30/4/2012.

EXHIBIT P3. THE TRUE COPY OF THE REPRESENTATION DATED 30/5/2012 FILED
BEFORE THE FIRST RESPONDENT.

EXHIBIT P4. THE TRUE COPY OF THE  RECEIPT DATED 14/6/2012.


RESPONDENT'S EXHIBITS : NIL
---------------------


                                               / TRUE COPY /


                                               P.A. TO JUDGE

VK



                     T.R.RAMACHANDRAN NAIR, J.
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                         W.P.(C).No. 14804 of 2012
                      - - - - - - - - - - - - - - - - - - - - - - - - - -
            DATED THIS THE 9th DAY OF AUGUST, 2012

                                     JUDGMENT

The petitioner herein has passed All India Senior Secondary School Certificate Examination of March, 2012 and thereafter completed Plus Two course from the second respondent school. The petitioner seeks for a direction to correct the mistake crept in the name of the petitioner as well as his mother. The prayer in this writ petition is to direct the first respondent to correct the mistake in the CBSE provisional mark list and migration certificate of the petitioner. There is a further prayer to direct the second respondent to forward the original mark list and migration certificate of the petitioner to the first respondent.

2. Learned counsel for the petitioner submits that the relevant mark list and the provisional certificate have been surrendered to the second respondent school.

3. Learned Standing Counsel for the first respondent submitted that corrections have already been entered and the revised corrected certificate will be issued on the petitioner making available to the first respondent, the original mark list and provisional certificate, after getting it back from the W.P.(C).No.14804/2012 -2- school. The entire actions will be finalised within a period of one month from the date of production of a copy of this judgment.

The writ petition is disposed of as above. No costs. The petitioner will produce a certified copy of this judgment for compliance.

(T.R.RAMACHANDRAN NAIR, JUDGE) kav/

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