Harsh Kashyap vs Union Of India Thru. Secy. Ministry Of ...
2024 Latest Caselaw 33245 ALL

Allahabad High Court

Harsh Kashyap vs Union Of India Thru. Secy. Ministry Of ... on 1 October, 2024

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:67963
 

 
Court No. - 7
 

 
Case :- WRIT - C No. - 8576 of 2024
 

 
Petitioner :- Harsh Kashyap
 
Respondent :- Union Of India Thru. Secy. Ministry Of Education Govt. Of India New Delhi And 4 Others
 
Counsel for Petitioner :- Niteesh Kumar
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Alok Mathur,J.
 

1. Heard learned counsel for the petitioner and Sri Devendra Mohan Shukla, learned counsel for the respondent - Board as well as learned counsel for the respondent No.-1.

2. Sri Devendra Mohan Shukla, learned counsel for the Board has obtained instructions in the matter which is placed in the Court today and is taken on record.

3. Sri Devendra Mohan Shukla submits that school records do not match with the correction which is sought for in the class 10th marksheet of the petitioner and, therefore, Board wrote a letter to the Principal of the institution on 21st May, 2022 to correct first its own record on the basis of the public documents like Aadhar Card, Pan Care, Voter Card and Passport, so that further consequential action may be taken by the Board in the light of the judgment of Supreme Court in the case of Jigya Yadav v. Central Board of Secondary Examination and others; 2021 (7) SCC 535.

4. In view of the above, this petition stands disposed of with a direction to the petitioner to approach the Principal of the institution, in the first instance, and get the school records corrected by presenting any of the public documents referred to hereinabove within a period of two weeks from today. After necessary correction is carried out by Principal of the institution, then original records be transmitted to the Board within a week and the Board thereafter shall proceed in accordance with law to consider the claim of the petitioner for necessary correction and appropriate decision shall be taken within a further period of two months.

(Alok Mathur, J.)

Order Date :- 1.10.2024

RKM.