Kerala High Court
Athul D.A. vs Central Board Of Secondary ... on 5 January, 2021
WP(C).No.26364 OF 2020(U)
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE SMT. JUSTICE P.V.ASHA
TUESDAY, THE 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942
WP(C).No.26364 OF 2020(U)
PETITIONER/S:
1 ATHUL D.A., AGED 29 YEARS, S/O. DHARMAJAN G, SARADA
MANDIRAM, ELAVUPALAM, PACHA, PALODU P.O,
THIRUVANANTHAPURAM DISTRICT 695 562
2 BHAGYA D.A,AGED 24 YEARS, D/O. DHARMAJAN G, SARADA
MANDIRAM, ELAVUPALAM, PACHA, PALODU P.O,
THIRUVANANTHAPURAM DISTRICT 695 562
BY ADV. SMT.MEREENA.J.JOSEPH
RESPONDENT/S:
1 CENTRAL BOARD OF SECONDARY EDUCATION
REGIONAL OFFICE, NEW PLOT NO. 3, (OLD PLOT NO.
1630A) (J BLOCK)
ANNA NAGAR WEST, CHENNAI-40
REPRESENTED BY THE DEPUTY SECRETARY, CENTRAL BOARD
OF SECONDARY EDUCATION, REGIONAL OFFICE, NEW PLOT
NO. 3, ANNA NAGAR WEST, CHENNAI 600 040
2 THE REGIONAL OFFICER,
C.B.S.E REGIONAL OFFICE, BLOCK B, 2ND FLOOR, LIC
DIVISIONAL OFFICE CAMPUS, PATTOM,
THIRUVANANTHAPURAM 695 004
3 THE PRINCIPAL,
CRESCENT CENTRAL SCHOOL, CRESCENT NAGAR, PANANGADU,
PERINGAMALA, PALODE, THIRUVANANTHAPURAM
SRI.NIRMAL S., SC, CBSE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.26364 OF 2020(U)
2
JUDGMENT
Dated this the 5th day of January 2021
The petitioners have filed this Writ Petition challenging
Ext.P6 order by which the 2nd respondent rejected their
application for correction of their mother's name in the School
records.
2. Petitioners passed the secondary school examination
after undergoing their studies in the 3rd respondent School
affiliated to the Central Board of Secondary Education-under
respondents 1 and 2. In Ext.P1 mark statement issued to the 1st
petitioner, the name of her mother is entered as 'Rema S'. In
Ext.P2 mark statement of 2nd petitioner, the name of mother is
entered as 'Afa A J'. Producing the birth Certificates of the
petitioners, they submit that the name of their mother is 'Abha
A.J.' They had filed applications for correction of the name of
their parents entered in the school records. Since no action was
taken on it, petitioners had approached this Court in WP(C)
No.33701 of 2019 and this Court as per Ext.P5 judgment dated
24.01.2020 directed the school authorities to forward the copies
of the School records to the CBSE for effecting correction.
Despite the direction in Ext.P5 judgment the 2nd respondent
issued Ext.P6 order rejecting their request for correction of
WP(C).No.26364 OF 2020(U)
the name of their mother. It was stated that the application for
correction of name would be considered only within five years of
the date of declaration of results, provided the application is
forwarded by the Head of the institution along with the relevant
records. It was stated that proposed corrections were not
acceptable as it is not permissible under rule 69.1 of the
Examination Bylaws in the absence of any reasonable explanation.
3. Learned counsel for the petitioners points out that
rejection of the application despite production of the birth
certificates as well as direction of this Court in Ext.P5
judgment is totally unjustified.
4. The learned Standing Counsel has filed a statement on
behalf of respondents 1 and 2 reiterating the contentions in
Ext.P6. It is stated that under rule 69.1(i) of the Examination
Bye Law, change of name of parents is permissible only if the
application is submitted before publication of results of
candidates and those changes have already been admitted by court
of law and is notified in the Government Gazette. It is also
stated that Rule 69.1(ii) permits only correction of
typographical errors and that too, if it is consistent with what
is given in the School records or list of candidates (LOC)
provided same is submitted within five years.
5. Heard the learned Counsel for the petitioners as well as
the learned Standing Counsel. By Ext.P5 judgment this Court had
already directed the 2nd respondent to effect correction in the
WP(C).No.26364 OF 2020(U)
school records. The petitioners had submitted their application
with the support of their birth certificates, issued by the
statutory authority, where the name of their mother is recorded
as ABHA A.J. Therefore, rejection of request of the petitioners
cannot have any justification. However it is seen that
applications are submitted beyond the period of five years.
Therefore, going by the judgment of this court in Subin Mohammed
vs. Union of India and others : 2016 (1) KlT 340 respondents
would be entitled to cost.
6. Therefore, Ext.P6 order to the extent it rejected the
request made by the petitioners for correction of name of their
mother would stand set aside. There shall be a direction of the
2nd respondent to effect correction of the name of their mother
in the school records of petitioners as requested in their
application and in tune with the entries in their birth
certificates Exts.P3 and P4 within a period of two months from
the date of receipt of a copy of the judgment provided the
petitioners make payment of Rs.5,000/- to the 2nd respondent.
The Writ Petition is disposed of accordingly.
Sd/-
P.V.ASHA
rkc JUDGE
WP(C).No.26364 OF 2020(U)
APPENDIX
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE MARKS STATEMENT THE
SECONDARY SCHOOL EAMINATION ISSUED BY THE
C.B.S.E TO THE 1ST PETITIONER.
EXHIBIT P2 TRUE COPY OF THE MARKS STATEMENT CUM
CERTIFICATE OF PERFORMANCE ISSUED BY THE
C.B.S.E TO THE 2ND PETITIONER.
EXHIBIT P3 TRUE COPY OF THE BIRTH CERTIFICATE OF THE
1ST PETITIONER ISSUED BY THE DEPARTMENT OF
URBAN AFFAIRS, THIRUVANANTHAPURAM
CORPORATION DATED 31-7-2010
EXHIBIT P4 TRUE COPY OF THE BIRTH CERTIFICATE OF THE
1ST PETITIONER ISSUED BY THE DEPARTMENT OF
URBAN AFFAIRS, THIRUVANANTHAPURAM
CORPROATION DATED 4-2-2019
EXHIBIT P5 TRUE COPY OF THE JUDGMENT IN W.P(C) NO.
33701/2019 DATED 24-01-2020
EXHIBIT P6 TRUE COPY OF THE ORDER OF THE 2ND
RESPONDENT DATED 14/07/2020.
