Punjab-Haryana High Court
Ekamvir Singh Chawla vs Central Board Of Secondary Education & ... on 19 September, 2018
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
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CWP No.26481 of 2017 (O&M)
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of decision: 19.09.2018
CWP No.26481 of 2017 (O&M)
Ekamvir Singh Chawla ...Petitioner
Vs.
Central Board of Secondary Education & others ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr. Sandeep Arora, Advocate, for the petitioner.
Mr. N.K.Setia, Advocate, for respondents No.1 & 2.
RAJIV NARAIN RAINA, J. (ORAL)
1. The petitioner has approached this Court for a direction to the Central Board of Secondary Education (CBSE) to correct her mother's name i.e. from 'Aman Chawla' to 'Aman Meena' in the certificates issued in respect of Secondary School Examination (10th).
2. Today, CM No.13500 of 2018 for placing on record affidavit of Aman Meena, mother of the petitioner, is also listed for hearing. In the affidavit, the deponent has sworn and deposed as follows:
"1. That I want to state that before my marriage, my name was Aman Meena and subsequently I have not/never changed my name from Aman Meena to Aman Chawla.
2. That inadvertently, at the time of admission of my son Ekamvir Singh, my name was wrongly/mistakenly recorded in the school records as Aman Chawla instead of Aman Meena.
3. That I state that I have never misused my name Aman Chawla anywhere nor I have earned any conviction by any competent court of law regarding this name."
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3. To support his case, the petitioner also annexed copy of passport (Annex P-4).
4. In view of the contents of the affidavit reproduced above as well as the document annexed with the writ petition, the learned counsel for respondents No.1& 2 states that CBSE has no objection to carry out the necessary correction, as now CBSE is rendered safe and harmless in view of depositions in the affidavit.
5. Accordingly, this petition as well as the application for placing on record the affidavit is allowed. The respondent-CBSE is directed to issue fresh certificates in respect of Secondary School Examination (10th) to the petitioner after incorporating his correct mother's name within seven days on return of the old original certificates.
6. The CBSE while issuing fresh/corrected educational certificates will record in the certificates that 'the correction in respect of correction in mother's name is as per orders of the Punjab & Haryana High Court in CWP No.26481 of 2017'.
19.09.2018 [RAJIV NARAIN RAINA]
Vimal JUDGE
Whether speaking/reasoned: Yes
Whether Reportable: No
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