Rajasthan High Court - Jaipur
Rahul Mathuria vs C B S E & Anr on 8 September, 2017
Author: Alok Sharma
Bench: Alok Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No. 15007 / 2017
Rahul Mathuria S/o Shri Rambharosi Lal, Aged About 18 Years, R/o
Village Karhi, Tehsil Nadbai, District Bharatpur At Present R/o
Quarter No. 1401-B, Behind Police Chowki, Railway Colony, Gulab
Bari, Ajmer
----Petitioner
Versus
1. Central Board of Secondary Education, Head Office Shiksha
Kendra-II, Community Centre, Preet Vihar, Delhi-110092 Through
Its Secretary
2. The Regional Director, Central Board of Secondary Education,
Regional Office Todarmal Marg, Ajmer-305030
----Respondents
_____________________________________________________ For Petitioner(s) : Mr. Sanjay Gangwar For Respondent(s) : Mr. M.S. Raghaw _____________________________________________________ HON'BLE MR. JUSTICE ALOK SHARMA Judgment 08/09/2017 This petition has been filed for a direction to the respondent Central Board of Secondary Education (CBSE) for correction of the name of petitioner's father in the mark-sheet of secondary school examination (Class-X) Session 2011-13 and migration Certificate issued on 6.08.2015 by CBSE.
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, at the outset fairly submitted that the petitioner's application for change of his father's name from "RLARJUN" to "Ram Bharosi Lal" in the migration certificate and mark-sheet of secondary school (2 of 2) [CW-15007/2017] examination Session 2011-13 will be considered afresh in accordance with the bye-laws of CBSE for the purpose as standing prior to 6-8-2015.
In view of submission of Mr. M.S. Raghav, it is directed that if an application is filed by the petitioner for change of his father's name from "RLARJUN" to "Ram Bharosi Lal" in the migration certificate and the mark-sheet of the secondary school Session 2011-2013 within a period of two weeks alongwith a certified copy of this order, that will be considered in accordance with the bye-laws of CBSE for the purpose as obtaining prior to 6- 8-2015. The requisite exercise be completed within a period of four weeks thereafter.
The petition stands disposed of accordingly.
(ALOK SHARMA) J.
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