Karamjeet Kaur vs Central Board Of Secondary Education on 13 July, 2015

[Cites 0, Cited by 9]

Punjab-Haryana High Court

Karamjeet Kaur vs Central Board Of Secondary Education on 13 July, 2015

Bench: Rakesh Kumar Jain

           CWP No.19984 of 2014                                                    1

                                             253
                          IN THE HIGH COURT OF PUNJAB AND HARYANA
                                        AT CHANDIGARH
                                                       CWP No.19984 of 2014
                                                  Date of decision: 13.07.2015

           Karamjeet Kaur
                                                                              ...Petitioner

                                                   Versus

           CBSE and others
                                                                          ...Respondents

           CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR JAIN

           Present:            Mr. A.P.Kaushal, Advocate,
                               for the petitioner.

                               Mr. N.K.Setia, Advocate,
                               for respondents No.1 and 2.

                               Mr. Abhinav Sood, Advocate,
                               for respondent No.3.

                                          ****
           RAKESH KUMAR JAIN, J. (ORAL)

The petitioner has prayed for the issuance of a writ in the nature of Mandamus directing the respondents to correct her name from Karamjit Kaur to Karamjeet Kaur in the matriculation certificate issued by respondent No.1.

After notice, the respondents have put in appearance and filed reply.

Learned counsel for respondents No.1 and 2 has submitted that the representation of the petitioner (Annexure P-11) shall be considered, provided it is forwarded through the school in which the petitioner is studying, along with all the relevant documents.

VANDANA VERMA

2015.07.16 11:38 I attest to the accuracy and integrity of this document CWP No.19984 of 2014 2

Accordingly, respondent No.3-School of the petitioner is directed to send the representation of the petitioner (Annexure P-11) to respondent No.1 along with all the relevant documents within a period of 15 days. The respondent No.1 thereafter shall take a decision, in accordance with law, within a period of 15 days.

With the aforesaid directions, present writ petition is disposed of.




                                                           (Rakesh Kumar Jain)
           July 14, 2015                                        Judge
           vandana




VANDANA VERMA
2015.07.16 11:38
I attest to the accuracy and
integrity of this document

Unlock Advanced Research with PRISMAI

Punjab-Haryana High Court