Amal Dev.V vs The Central Board Of Secondary ...

WP(C) No.17542/2021                             1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                       THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
               Friday, the 24th day of June 2022 / 3rd Ashadha, 1944
                    IA.NO.2/2022 IN WP(C) NO. 17542 OF 2021(P)
   PETITIONER/PETITIONER:

          AMAL DEV.V, AGED 25 YEARS, S/o A VIJAYAN, 3C Kripa, DAWSON VIHAR,
          THYKOODAM, VYTTILA PO., ERNAKULAM-682 019.

   RESPONDENTS/RESPONDENTS:

      1. THE CENTRAL BOARD OF SECONDARY EDUCATION, REPRESENTED BY ITS
         SECRETARY, SIKSHA KENDRA-2, COMMUNITY CENTRE, PREETHI VIHAR, NEW
         DELHI.
      2. THE REGIONAL OFFICER, CENTRAL BOARD OF SECONDARY EDUCATION, REGIONAL
         OFFICE, PLOT NO.1630 A J BLOCK, ANNA NAGAR WEST CHENNAI-600 040.
      3. REGIONAL OFFICER, CENTRAL BOARD OF SECONDARY EDUCATION, REGIONAL
         OFFICE, LIC BUILDING, B-BLOCK, 2ND FLOOR, THIRUVANANTHAPURAM-695
         004.
      4. JAWAHAR NAVODAYA VIDYALAYA, KOTTARAKARA, KOLLAM, KERALA-691 531.
      5. THE PRINCIPAL, JAWAHAR NAVODAYA VIDYALAYA, KOTTARAKARA, KOLLAM-691
         531.
      6. THE ADICHANALOOR GRAMA PANCHAYATH, REPRESENTED BY ITS SECRETARY,
         (REGISTRAR OF BIRTHS AND DEATH), KOLLAM-691 572.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to correct the cause
   title as "Amal Dev. V, aged 29 years, S/o. A. Vijayan, 3 C 11, Dawson
   vihar, Thykoodam, Vyttila P.O., Ernakulam- 682019" by deleting the age
   mentioned in the cause title as 25 years and house no.as 3C Kripa in the
   writ petition.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof and this courts judgment dated
   29/04/2022 and upon hearing the arguments of M/s. M.R.SARIN and N.RENJU,
   Advocates for the petitioner in I.A./WP(C) and of M/S. NIRMAL S. and
   K.SIJU, STANDING COUNSEL for the Respondents in I.A./WP(C), the court
   passed the following:

                                           ORDER

On going through the affidavit in support of the application and hearing the learned counsel on either side, this application for correction is allowed.

Registry to make necessary corrections.

24.06.2022 Sd/- MOHAMMED NIAS C.P., JUDGE 24-06-2022 /True Copy/ Assistant Registrar