Pankaj Kumar Singh vs Regional Office Cbsc Board & ...
2011 Latest Caselaw 5194 ALL

Citation : 2011 Latest Caselaw 5194 ALL
Judgement Date : 18 October, 2011

Allahabad High Court

Pankaj Kumar Singh vs Regional Office Cbsc Board & ... on 18 October, 2011

Bench: Sunil Hali




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 45124 of 2007
 

 
Petitioner :- Pankaj Kumar Singh
 
Respondent :- Regional Office Cbsc Board & Others
 
Petitioner Counsel :- Ravindra Nath Rai,Ashok Kumar Rai
 
Respondent Counsel :- H.N. Pandey,S.C.
 

 
Hon'ble Sunil Hali,J.

The contention raised by the learned counsel for the respondent is that they cannot change the name of petitioner unless the record of the school where the petitioner studied is changed. The school has not been made a party to this writ petition.

On the joint request of learned counsel for the parties, Principal, Udai Public School is directed to be impleaded as respondent No.3 in the writ petition.

Issue notice to the newly added respondent No.3. Steps be taken within a week.

List immediately after the service is complete.

Order Date :- 18.10.2011

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