YASH RAJ SINGH Vs. CENTRAL BOARD OF SECONDARY EDUCATION
LAWS(JHAR)-2019-12-42
HIGH COURT OF JHARKHAND
Decided on December 02,2019

Yash Raj Singh Appellant
VERSUS
CENTRAL BOARD OF SECONDARY EDUCATION Respondents

JUDGEMENT

- (1.) The present writ petition has been filed for quashing letter dated 27. 10. 2018/01. 11. 2018 as contained in memo no. CBSE/RO/PTN/EXAM/01/2018/612 (Annexure-5 to the writ petition) issued under the signature of the respondent no. 3 - the Assistant Secretary (Exam), Central Board of Secondary Education (CBSE), Patna, whereby the request of the petitioner for correcting his mother's name in the records of CBSE as "Archana Singh" in place of "Babita Singh" has been rejected. Further prayer has been made for issuance of direction upon the respondents to forthwith correct the name of the petitioner's mother as "Archana Singh" in place of "Babita Singh" in the records of the respondent-CBSE in view of the fact that the actual name of the petitioner's mother is "Archana Singh" as would be evident from the relevant school records i. e. , certificate, identity card etc.
(2.) The petitioner, who is represented through his natural guardian i. e. , his father - Satyendra Kumar Singh, studied in D. A. V Public School, Urimari, Sayal, Hazaribagh since Lower Kinder Garden (LKG) class and passed his Secondary School Examination (Class-X) in May, 2019. According to the petitioner, at the time of his admission in LKG class, his father had wrongly mentioned the name of his wife (the petitioner's mother) as "Babita Singh" instead of "Archana Singh". In fact, "Babita Singh" is the pet name of the petitioner's mother. Subsequently, when the petitioner's father realized the said mistake, a request was made to the school administration for correction of the name of the petitioner's mother. On such request, the identity card of the petitioner, parents' identity card, school diary etc. were issued by the school mentioning the name of the petitioner's mother as "Archana Singh". However, the original documents filled up at the time of the petitioner's admission in the said school at LKG level could not be rectified by the school administration. Due to the said reason, the relevant records forwarded by the school to the CBSE found mention of the nickname of the petitioner's mother i. e. , "Babita Singh". The petitioner is presently studying in Class-XI in some other school affiliated with the CBSE. The petitioner's father made a request to the Principal of the D. A. V Public School, Urimari, Sayal, Hazaribagh for the said correction which was forwarded by the Principal of the said school to the respondent no. 2 - the Regional Officer, Central Board of Secondary Education, Bailey Road, Patna. However, vide impugned letter dated 27. 10. 2018/01. 11. 2018 as contained in memo no. CBSE/RO/PTN/EXAM/01/2018/612, the said request of the petitioner's father was rejected on the ground that the desired correction was not supported by the school records.
(3.) Heard the learned counsel for the parties and perused the materials available on record.;


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