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Imtiyaz Khan vs Himachal Pradesh Board Of School ...
2023 Latest Caselaw 5852 HP

Citation : 2023 Latest Caselaw 5852 HP
Judgement Date : 15 May, 2023

Himachal Pradesh High Court
Imtiyaz Khan vs Himachal Pradesh Board Of School ... on 15 May, 2023
Bench: Tarlok Singh Justice, Virender Singh

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.2768 of 2023 Date of Decision : May 15, 2023

.

Imtiyaz Khan                                                                        ......Petitioner





                                               Versus





Himachal Pradesh Board of School Education

......Respondents

Coram:

The Hon'ble Ms. Justice Tarlok Singh Chauhan, Acting Chief Justice The Hon'ble Mr. Justice Virender Singh, Judge. Whether approved for reporting?1 No.

For the petitioner : Ms. Rekha Bansal, Advocate vice Mr.

K.B. Khajuria, Advocate.

For the respondents : Mr. Virbahadur Verma, Advocate.

Tarlok Singh Chauhan, Acting Chief Justice (Oral)

Notice. Mr. Virbahadur Verma, Advocate appears and waives

service of notice on behalf of the respondent.

2. The instant petition has been filed for grant of the following

substantive relief:-

"i) That in view of the submissions made in the writ petition, the respondent Board may kindly be directed to correct the names of the parents of the petitioner in the certificates i.e. 10th and Plus Two examination.

ii) That the respondent Board may kindly be directed to issue corrected certificate to the petitioner in a time bound manner. "

Whether reporters of Local Papers may be allowed to see the judgment?

3. It appears that before filing the instant petition praying for writ

of mandamus, the petitioner had not approached the respondents for the

.

relief as sought for in this petition.

4. In the given facts and circumstances and without going into

the merits of this case, we deem it appropriate to dispose of this petition

by treating the same as representation on behalf of the petitioner directing

the respondents to consider and decide the said representation within a

period of four weeks, in accordance with law. Ordered accordingly.

5. Pending miscellaneous application(s), if any, shall also stand

disposed of.



                                                       (Tarlok Singh Chauhan)
                                                         Acting Chief Justice






                                                             (Virender Singh)
May 15, 2023 (ps)                                                 Judge






 

 
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