Punjab-Haryana High Court
Aishwarya Sharma vs Central Board Of Secondary Education ... on 8 April, 2019
Author: B.S. Walia
Bench: B.S. Walia
1
CWP No.9261 of 2019
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
125 CWP No.9261 of 2019
Date of Decision : 08.04.2019
AISHWARYA SHARMA
....PETITIONER
V/S
CENTRAL BOARD OF SECONDARY EDUCATION, VIKAS MARG, C
BLOCK, PREET VIHAR, NEW DELHI AND OTHERS
....RESPONDENTS
CORAM : HON'BLE MR. JUSTICE B.S. WALIA
Present: Mr. H.S. Dhindsa, Advocate for the petitioner.
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B.S. WALIA, J. (ORAL)
Prayer in the writ petition is for the issuance of directions to respondent Nos.1 & 2 to change the name of the petitioner's mother written as Neha Sharma instead of Banti Sharma in Class 10 & 12 certificates (Annexures P-4 & P-5) as per Birth Certificate (Annexure P-1), passport of the petitioner (Annexure P-2) and Gazette Notification (Annexure P-7).
Learned counsel states that on representation by the petitioner, the Principal, Army Public School, Udhampur i.e. school where the petitioner studied, wrote to the CBSE authorities to correct the petitioner's mother name in Class 10 and 12 certificates and issue corrected certificates. The same was followed by communication (Annexure P-11) dated 15.03.2019 from the Principal, Army Public School, informing that the school record pertaining to the petitioner stood updated in terms of decision of Hon'ble the Punjab and 1 of 2 ::: Downloaded on - 14-04-2019 01:15:56 ::: 2 CWP No.9261 of 2019 Haryana High Court dated 05.03.2019 in CWP No.5947 of 2019, therefore, necessary correction in the petitioner's mother name be made in the 10th and 12th class board documents.
Learned counsel for the petitioner has also relied upon the decision of this Court in CWP No.5383 of 2016 and CWP No.642 of 2017 in case titled as 'Arzaab Singh Dhindsa versus Central Board of Secondary Education and others' and 'Arti versus Central Board of Secondary Education and another', decided on 06.10.2016 and 24.09.2018, respectively.
In view of the innocuous nature of the prayer of the petitioner, the writ petition is disposed of, by directing the respondents to consider and decide the claim of the petitioner as has been made in the writ petition in the light of Annexures P-6 & P-11 in accordance with law as expeditiously as possible, preferably within a period of three months from the date of submission of certified copy of this order.
(B.S. WALIA)
JUDGE
April 08, 2019
'Rajneesh'
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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