Rajasthan High Court - Jaipur
Piyush Agarwal And Ors vs C B S E And Ors on 24 July, 2017
Author: Alok Sharma
Bench: Alok Sharma
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JAIPUR BENCH
ORDER
(S.B. Civil Writ Petition No.5985/2017)
1. Piyush Agarwal S/o Shri Mahesh Chand Gupta, Aged About 23 Years, R/o 30, Gangotri
Nagar, Gopalpura Byepass, Jaipur
2. Mahesh Chand Gupta S/o Late Shri Mool Chand Gupta, Aged About 51 Years, R/o 30,
Gangotri Nagar, Gopalpura Byepass, Jaipur
3. Smt. Raj Kumari Agarwal W/o Shri Mahesh Chand Gupta, Aged About 45 Years, R/o 30,
Gangotri Nagar, Gopalpura Byepass, Jaipur
----Petitioners
Versus
1. The Central Board of Secondary Education Through Its Secretary, Shiksha Kendra, 2,
Community Centre, Preet Vihar, Delhi-110301
2. The Regional Secretary, Regional Office Central Board of Secondary Education, Ajmer
3. My Own School Through Its Principal, C-120, Ram Marg, Shyam Nagar, Jaipur.
----Respondents
Date of Order: July 24, 2017.
PRESENT
HON'BLE MR. JUSTICE ALOK SHARMA
Mr. Mahesh Chand Gupta, for the Petitioners.
Mr. M.S. Raghav, for CBSE.
BY THE COURT:
Counsel for the petitioner orally prays that name of petitioners No.2 and 3 be deleted from the array of petitioners.
The oral request of the counsel is accepted. The petitioner is directed to file amended cause title within twenty four hours. 2
This petition has been filed by the petitioner for a direction to the respondent Central Board of Secondary Education (CBSE) for correction of the name of his father and mother in the mark-sheet and certificate of senior secondary school examination 2012 issued on 28-5-2012 as also the migration certificate for which an application is stated to have been submitted on 25-2-2017 through registered post.
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 "Mahesh Chand Agrawal"
to "Mahesh Chand Gupta" and mother's name from "Raj Kumari Gupta" to "Raj Kumari Agarwal" in the certificate, mark-sheet of senior secondary school examination 2012 and migration certificate will be considered afresh in accordance with the Examination 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 his father's name from "Mahesh Chand Agrawal" to "Mahesh Chand Gupta" and mother's name from "Raj Kumari Gupta" to "Raj Kumari Agarwal" in the certificate, mark-sheet of senior secondary school examination 2012 and migration certificate be 3 considered in accordance with the Examination 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.
(Alok Sharma), J.
arn/ 4 All corrections made in the order have been incorporated in the order being emailed.
Arun Kumar Sharma, Private Secretary.