SANT PARKASH,J. - (1.) Instant intra-court appeal under clause X of the Letters Patent is directed against the order dated 06.03.2020 (A-1) passed by the learned Single Judge, whereby the writ petition was allowed. Further, prayer has been made for setting aside the order dated 31.08.2020 vide which the application for re-calling of the aforesaid order filed by the appellant-Board was dismissed.
(2.) Brief facts of the case are that father's name of respondent No.1-petitioner is "Varinder Kumar" and his mother's name is "Geeta Kumari", as recorded in his Birth Certificate. However, while submitting the details to the respondent-school, the names of his parents were recorded as "Varinder Kumar Bhagat" and "Geeta Bhagat" which were forwarded to the appellant-Board by the respondent-School and were recorded in the Secondary School Examination Certificate dated 03.06.2017. It is stated that respondent No. 1-petitioner made number of representations but ultimately appellant-Board rejected his case on the ground that the school record does not support the desired correction. Resultantly, respondent No.1-petitioner approached this Court by way of CWP No.22159-2018, inter alia, seeking a writ in the nature of mandamus to direct the appellants to change the name of his parents in his Secondary School Examination Certificate issued by the appellant-Board.
(3.) The afore-mentioned writ petition was allowed by the learned Single Judge vide impugned order dated 06.03.2020 (A-l) in view of the fact that as per the affidavits submitted by the parents of respondent No.1 petitioner during the pendency of the writ petition, the appellant-Board was willing to make the necessary changes sought in the petition. Feeling aggrieved against the above-said order dated 06.03.2020 (A-l), the appellant-Board preferred a review application for re-calling of the said order, however, the same was also dismissed vide order dated 31.08.2020.;