- (1.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioner, inter alia, seeking a direction to the respondent Rajasthan Board of Secondary Education, Ajmer ('Board') to make necessary correction in the name of petitioner's father as 'Sukha Ram Soni' in the mark - sheets of Secondary Examination, Senior Secondary Examination and other relevant records and further direction to issue new mark -sheets of Secondary Education and Senior Secondary Education with corrected name of petitioner's father.
(2.) The present writ petition has arisen in the circumstances that the name of petitioner's father, which is claimed to be "Sukha Ram Soni" was indicated as "Sukh Raj Soni" in the school records and, consequently, in the mart -sheets pertaining to Secondary and Senior Secondary Examinations; when the above discrepancy appears to have been noticed by the petitioner, the petitioner got the same corrected at the school level from State Level Examination Management Society (DIET), Churu and whereafter alongwith other supporting documents i.e. the Family Ration Card, Aadhar Card, Voter Identity Card, Pass Book, Birth Certificate, OBC Certificate applied to the respondent Board for correction of his father's name, which prayer was rejected, as the same was not made within the prescribed period of two years.
(3.) A reply to the writ petition has been filed by the respondent Board, wherein, it has indicated that the father's name of the petitioner was altered in the school records from Sukh Raj Soni to Sukha Ram Soni subsequently and that the documents initially indicate the name, which is entered in the mark -sheets, issued by the Board; reliance was placed on the procedure pertaining to the correction in the mark -sheets and it was contended that the procedure laid down has not been followed; reliance was also placed on the provision, whereby, the correction could only be made within a period of two years.;