Madras High Court
V.Sriparkavi vs The Regional Officer on 22 April, 2026
Author: M.Dhandapani
Bench: M.Dhandapani
WP No. 15454 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22-04-2026
CORAM
THE HON'BLE MR JUSTICE M.DHANDAPANI
WP No. 15454 of 2026
V.Sriparkavi
D/o.N.Venkatesha Kannabiran,
No.21/2, Site No.49A,
Annai Velankanni Nagar,
Near To park, Sowripalayam,
Coimbatore South,
Tamil Nadu-641 028
..Petitioner(s)
Vs
The Regional Officer
Central Board of Secondary Education,
Chennai Region,
Plot No.1630A, J Block, 15th Main Road,
Anna Nagar West, Chennai.
..Respondent(s)
Writ petition filed under Article 226 of Constitution of India, to
issue a Writ of Mandamus, directing the respondent to consider the
representation of the petitioner given to rectify the error in her fathers name
For Petitioner(s): Mr. E.V.Chandru @ E.Chandrasekaran
ORDER
The writ petition has been filed seeking a direction to the respondent to consider the representation of the petitioner given to rectify the error in her fathers name
2. It is the case of the petitioner that the petitioner is pursuing a second __________ Page1 of 6 https://www.mhc.tn.gov.in/judis WP No. 15454 of 2026 year B.Com., degree at Bengaluru. A spelling mistake occurred in her father’s name during the Class 10 CBSE Board Examination process, at the stage of preparing the List of Candidates(LOC). The petitioner's father's name was erroneously entered wrongly by the School as ''Venkatesa Kannabiran'' instead of ''Venkatesha Kannabiran''. After 10th examination, the petitioner and her parents approached the respondent to rectify the error in the petitioner's father's name in all academic records. Despite several representations by the petitioner and the school, the same incorrect spelling was reflected in the Class 12 mark sheet. Consequently, the same incorrect spelling was carried forward into the Transfer Certificate (TC) and also Migration Certificate issued by the respondent. Though the petitioner informed the college authorities about the error, they expressed their inability to correct it , as they were bound to enter the name exactly as mentioned in the Board mark sheets. Hence, the petitioner’s college records also reflect the incorrect spelling. During the last semester, the petitioner was restrained from writing the semester examinations due to the discrepancy in her father’s name. Thereafter, the school authorities issued an authorisation letter dated 16.03.2026 based on which the college permitted the petitioner to write the examination. The petitioner approached the respondent in several times, including on 16.03.2026 to rectify the spelling of her father’s name in the 10th and 12th mark sheets and in the Migration Certificate. However, the same has not been considered till date. Hence, the present writ petition.
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3. The learned counsel for the petitioner submitted that this Court may direct the respondents to consider and pass orders on the petitioners representation dated 16.03.2026 within the time frame to be fixed by this Court.
4. Heard the learned counsel for the petitioner and perused the materials available on record.
5. The petitioner has produced materials to show that her father’s name is correctly spelt as Venkatesa Kannabiran and that the error Venkatesha Kannabiran originated at the LOC stage in Class 10. The error has reflected into all subsequent academic records, including class 12 Mark sheets, Transfer certificate and Migration Certificate and college records, causing hardship to the petitioner.
6. The petitioner has made a representation on 16.03.2026 to the respondent seeking correction. The respondent is the competent authority to carry out corrections in the Board records.
7. Considering the limited prayer sought, and to avoid further prejudice to the petitioner’s academic career, it is just and proper to direct the respondent to consider the representation on merits.
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8. Considering the facts and circumstances of the case, and in view of the limited request made by the petitioner, this Court directs the respondent to consider and pass appropriate orders on the petitioners representation dated 16.03.2026 in accordance with law, within a period of one week from today.
9. With the above directions, the writ petition is disposed of. No costs.
22-04-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No rli Note to office: Issue order copy on 22.04.2026 To The Regional Officer Central Board of Secondary Education, Chennai Region, Plot No.1630A, J Block, 15th Main Road, Anna Nagar West, Chennai.
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