Allahabad High Court
Brambh Sevak Singh vs Secretary Board Of High School And ... on 11 September, 2019
Author: Ajay Bhanot
Bench: Ajay Bhanot
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 7 Case :- WRIT - C No. - 28187 of 2019 Petitioner :- Brambh Sevak Singh Respondent :- Secretary Board Of High School And Intermediate Education Uttar Pradesh And Another Counsel for Petitioner :- Ram Sumer Chaudhary Counsel for Respondent :- C.S.C. Hon'ble Ajay Bhanot,J.
Heard Sri Ram Sumer Chaudhary, learned counsel for the petitioner and learned Standing Counsel for the respondent-State.
The petitioner, has made an application on 30.07.2019 to the respondent-Board for correction of his name as well as name of his father as recorded in the Intermediate Examination Certificate issued by the respondent-Board. The only submission made by Sri Ram Sumer Chaudhary learned counsel for the petitioner is that the application may be decided within a stipulated period of time.
Learned Standing Counsel submits that the issue requires verification of facts by the competent authority. The correction in the names of the petitioner as well as his father as recorded in the Intermediate Examination Certificate is governed and regulated by Chapter III Regulation 7 of the Regulations framed under the U.P. Intermediate Education Act, 1921.
In the light of the submissions, made by the learned counsel for the parties the matter is remitted to the respondent No.1-Secretary Board of High School and Intermediate Education Uttar Pradesh Prayagraj.
A writ of mandamus is issued, commanding the respondent No.1-Secretary, Board of High School and Intermediate Education, Uttar Pradesh, Prayagraj, to decide the application of the petitioner for correction in his name as well as name of his father as recorded in the Intermediate Examination Certificate issued by the respondent-Board within a period of six months from the date of, receipt of a certified copy of this order along with a fresh copy of the representation. The respondent-Board shall decide the issue of limitation before considering the application on its merit in accordance with law and the provisions of Chapter III Regulation 7 of the Regulations, framed under the U.P. Intermediate Education Act, 1921.
The Court has not gone into the veracity of the assertions made in the writ petition nor has the claim of the petitioner or issue of delay in filing the representation been judged on merits. Both of which shall be determined by the competent authority.
With the aforesaid directions the writ petition is finally disposed off.
Order Date :- 11.9.2019 Ashish Tripathi