Dinesh Mehta,J. - (1.) Instant writ petition has been preferred by the Central Board of Secondary Education, assailing the award dated 13.3.2019 passed by Permanent Lok Adalat directing it to accept respondents' representation for desired changes after complying with the provisions of Rule 69.1 of the Examination Rules.
(2.) Mr. Sandeep Sarupariya, learned counsel for the respondents Nos. 1 and 2 submitted that an innocuous order has been passed by the Lok Adalat and the petition has been filed unnecessarily. Conceding that the respondents had filed the petition before the learned Permanent Lok Adalat under misconception of law and as a matter of fact, the same was not maintainable, he however pointed out that a cross writ petition has been filed by the respondents Nos. 1 and 2 against the Board's refusal to issue corrected mark-sheet.
(3.) In view of the concession so made, the present writ petition filed by the petitioner Central Board of Secondary Education is allowed. The impugned order dated 13.3.2019 (Annex.6) passed by the learned Permanent Lok Adalat, Bhilwara is quashed and set aside. It is declared that the Permanent Lok Adalat inherently lacks jurisdiction to entertain the application seeking amendment in the mark-sheet or correction in the name of candidate or his parents, as issuance of mark-sheet or error or omission therein does not fall within the ambit of public utility services, defined and preserved under Section 22A(b) of Legal Service Authority Act, 1987.;