Friday, 24, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Amrit Pritam Pattana vs Director,Biju Pattn
2014 Latest Caselaw 225 Del

Citation : 2014 Latest Caselaw 225 Del
Judgement Date : 10 January, 2014

Delhi High Court
Amrit Pritam Pattana vs Director,Biju Pattn on 10 January, 2014
Author: I.Mahanty
                                  W.P.(C) No.24414 of 2013




03.   10.01.2014                Heard Mr. H.N. Mohapatra, learned counsel for the petitioner.
                                On our direction, a copy of the writ petition was served on Mr.
                   A.K. Mohpatra, learned counsel, who usually appears for the Biju Pattnaik
                   University of Technology (for short "BPUT").
                                The prayer has been made in the writ petition for issuance of a
                   direction to opposite party No.1-Director, BPUT to correct the name of the
                   petitioner    as   "Amrit   Pritam   Pattanayak"    instead     of   "Amrithpritam
                   Pattanayakl", which reflects in the provisional certificate and grade sheets
                   issued by the BPUT under Annexure-4 series.
                                It is ascertained from the HSC Certificate (Annexure-1) issued by
                   the Board of Secondary Education, Orissa that the correct spelling of the
                   name of the petitioner is "Amrit Pritam Pattanayak".
                                In view of the above, this Court directs opposite party No.1-
                   Director, BPUT and Registrar, BPUT to issue a fresh provisional certificate as
                   well as grade sheets by correcting the name of the petitioner, i.e., "Amrit
SKJ
                   Pritam Pattanayak" as reflected in the HSC Certificate under Annexure-1.
                                We hope, BPUT shall act forthwith since it is stated before us that
                   the petitioner has been called for interview on 15.01.2014. Therefore
                   necessary correction be carried out and certificates be granted to the
                   petitioner by 13.01.2014 for utility of the petitioner.
                                The writ petition is disposed of accordingly.
                                Issue urgent certified copy of this order on proper application in
                   course of the day.
                                A free copy of this order be handed over to Mr. A.K. Mohapatra,
                   learned counsel appearing for BPUT for necessary communication and
                   compliance.
                                                                             ...........................

I. Mahanty, J

........................... B.N.Mahapatra, J

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter