Deepankur Singh vs Central Boad Of Secondary ...
2022 Latest Caselaw 9294 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - C No. - 4795 of 2022
 

 
Petitioner :- Deepankur Singh
 
Respondent :- Central Boad Of Secondary Education New Delhi Thru Its Secy. And 2 Others
 
Counsel for Petitioner :- Mayankar Singh,Shailendra Kumar Dubey
 
Counsel for Respondent :- Pankaj Patel
 

 
Hon'ble Pankaj Bhatia,J.

The present petition has been filed challenging that the name of the mother of the petitioner required correction in the High School Certificate for which the application has already been moved before the respondent no.2.

Learned counsel for the petitioner has relied upon the judgment of the Supreme Court in the case of Jigya Yadav (minor) versus C.B.S.E. and others.

Considering the fact that no decision has been taken by the respondent no.2, the present petition is disposed of with direction upon the respondent no.2 to take decision in respect of the application filed by the petitioner in accordance with law and in accordance with the judgment of the Supreme Court in the case of Jigya Yadav (supra) within a period of four weeks from the date of filing of a copy of this order.

Order Date :- 4.8.2022

KR