Bombay High Court
Sakshi Rajendra Pawar Through Father ... vs The State Of Maharashtra And Others on 17 January, 2020
Author: Mangesh S. Patil
Bench: S. V. Gangapurwala, Mangesh S. Patil
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
990 WRIT PETITION NO.959 OF 2020
SAKSHI RAJENDRA PAWAR THROUGH FATHER RAJENDRA SHIVAJIRAO
PAWAR
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner : Mr. Hon Ashwin V.
AGP for Respondents No. 1 to 3 : Mr. S.G. Karlekar.
Advocate for Respondent No. 4 : Ms. Surekha Mahajan.
CORAM : S. V. GANGAPURWALA AND
MANGESH S. PATIL, JJ.
DATE : 17/01/2020 PER COURT :
Mr. Hon, learned counsel for the petitioner submits that the Education Officer has already passed an order for correction of the name of the father of the petitioner in the School record. The board (respondent No. 4) is not making the necessary correction.
2. The learned advocate for the respondent No. 4 submits that as the petitioner has left the school, in view of Clause 26.4 of the Secondary School Code, the correction cannot be made.
3. It has been held by the full bench of this Court that Clause 26.4 of the Secondary School Code is directory and obvious mistakes can be corrected.
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4. The respondent No. 4 shall not refuse to correct the name as claimed by the petitioner only on the ground that the petitioner has left the school. The decision shall be taken within three days from today.
5. Authenticated copy be given.
6. The Writ Petition is disposed of. No costs.
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