Amit Shokeen vs Central Board Of Secondary ...
2015 Latest Caselaw 9499 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 8633/2015
       AMIT SHOKEEN                              ..... Petitioner
                          Through: Mr Yeeshu Jain & Ms Jyoti Tyagi, Advs.
                     versus
       CENTRAL BOARD OF SECONDARY
       EDUCATION & ANR                              ..... Respondents
                     Through: Mr Amit Bansal, Ms Seema Dolo & Mr
                     Akhil Kulshrestha, Advs. for R-1.
       CORAM:
       HON'BLE MR. JUSTICE RAJIV SHAKDHER
               ORDER

% 21.12.2015

1. Even though, the registry, was directed to dispatch a copy of the order passed on 17.09.2015 to the concerned school i.e. Goodwill Public Secondary School, which was, impleaded as respondent no.2 in the present proceedings, there is no representation on behalf of the said school.

2. The short controversy raised in the present petition is as follows: 2.1 The petitioner seeks amendment in his class X and XII certificates to the extent his name and that of his father's is reflected therein. The petitioner says that in the said certificate, his father's name is reflected as 'Mahavir Singh', whereas his father's actual name is spelt as 'Mahabir Singh'.

2.2 Furthermore, as noticed above, a grievance is also made that in the very same certificates, the petitioner's name is shown as 'Amit', whereas it should have been shown as 'Amit Shokeen'.

3. These aspects have been, it appears, referred to by the petitioner in a

gazette notification taken out between 12.07.2014 to 18.07.2014. The concerned school i.e. respondent no.2 has also written to respondent no.1 i.e. the CBSE, on 23.08.2014, in this behalf.

4. Mr Bansal say that there are other formalities which have to be fulfilled by the concerned school, and that, documents with regard to those aspects have not been placed on record. It is, however, Mr Bansal's stand before me, that in this particular case, the petitioner's request will be treated under the unamended bye-laws which obtained prior to the notification of the amended bye-laws. To be noted, amended bye-laws were notified on 25.06.2015.

5. Having regard to the aforesaid, the writ petition is disposed of with a direction to the petitioner to, once again, approach the aforementioned school for change in name. The aforementioned school will thereafter dispatch the requisite documents, under the unamended bye-laws, to the CBSE, to effect, the change in the petitioner's name as well as that of his father.

6. Mr Bansal says that the needful will be done, upon receipt of the requisite documents, within a period of six weeks.

7. The petition is, accordingly, disposed of in the aforesaid terms.

RAJIV SHAKDHER, J DECEMBER 21, 2015 kk