Punjab-Haryana High Court
Kuldeep Sharma vs Board Of School Education Haryana ... on 11 December, 2018
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP-28932-2017 (O&M)
Date of Decision: 11.12.2018
Kuldeep Sharma --Petitioner
Versus
Board of School Education, Haryana --Respondent
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mr. A.K. Sharma (Bhana), Advocate for the petitioner.
***
TEJINDER SINGH DHINDSA.J (Oral) The instant writ petition has been filed seeking issuance of directions to the respondent-Board of School Education, Haryana to correct name of the petitioner in the Matriculation Certificate as Kuldeep Sharma instead of Kuldeep.
Counsel submits that petitioner passed the Matriculation Examination in the year 2003 and was issued a Matriculation Certificate. However, on account of an oversight, name of the petitioner there is reflected as Kuldeep instead of Kuldeep Sharma. Counsel has adverted to the documents placed on record at Annexures P-2 to P-4 to substantiate the correct and full name of the petitioner to be Kuldeep Sharma.
Without ascertaining the correctness of the averments made in the petition, I deem it appropriate to dispose of the writ petition with a direction to the respondent-Board to consider the prayer of the petitioner in the light of a representation dated 4.10.2017 (Annexure P-5) i.e. stated to have already been submitted.
It is, however, clarified that this Court has not examined the prayer of the petitioner on merits and it would be open for the respondent- Board to deal with the representation at Annexure P-5 in accordance with law and as per by-laws/instructions issued by the Board itself on the subject.
Disposed of.
(TEJINDER SINGH DHINDSA)
JUDGE
11.12.2018
lucky
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
1 of 1
::: Downloaded on - 06-01-2019 15:02:46 :::