- (1.) This writ petition has been filed seeking a direction to the Respondents No. 2 & 3 for correcting the name of her father in the her High School Certificate issued in the year 1996.
(2.) Brief facts of the case are as follows; The petitioner appeared in High School Examination-1996 and was declared successful.? According to the petitioner, the actual name of her father is Vir Singh but the name of her father was incorrectly mentioned as Suresh Chandra Gaur in the High School Certificate issued to her in the year 1996.? It has been stated that sometime in the year 1997-1998, the petitioner through her father contacted the principal of the concerned college seeking his guidance for rectifying the mistake occurred in her High School Certificate. The principal of the? college after verifying the records of the petitioner available in the college took the application from the petitioner along with her original certificate relating to her High School Examination 1996 with expenses and assured the petitioner and her father that he will get necessary correction done in the certificate of the petitioner.? Thereafter, in the year 2012 the petitioner and her father again contacted the principal of the college concerned and they were informed by the principal that necessary corrections has been done in the certificate of the petitioner but her original certificate is missing from his office.? In order to verity this fact, the petitioner applied for the duplicate certificate from the board and it was found that no correction has been made in her said certificate, as such, the father of the petitioner moved an application on 24.1.2015 through the principal of the college before the Respondent No. 3 for correcting the said mistake but nowhere in the said application it has been stated as to when the petitioner had earlier moved an application for correction of the name of the father of the petitioner. Now, the petitioner after moving the said application dated 24.1.2015 has filed this writ petition before this Court on 10.2.2015 seeking a direction to the Respondents No. 2 & 3 for correcting the name of the father of the petitioner in the High School certificate.
(3.) Learned counsel for the petitioner has submitted that under the Regulation 7 framed under the U.P. Intermediate Education Act, 1921 as amended on 20.9.2013, no time limit has been given for correcting the names of the father and mother of the petitioner. In support of his contention, learned counsel for the candidate and? further placed reliance upon a division bench decision of this Court dated 11.2.2014 in the case of Anand Singh Vs. U.P. Board of Secondary Education and others.?;