Naseeb M.P vs The Central Board Of Secondary ...
2023 Latest Caselaw 734 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
     THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA, 1944
                         W.P.(C) NO.37531 OF 2022
PETITIONER:

              NASEEB M.P.,
              AGED 23 YEARS, S/O. ABDUL NASAR M.P.,
              MANNATHIPPARA HOUSE,
              PUTHANZHI, KARUVARAKUNDU, MALAPPURAM DISTRICT,
              KERALA STATE, PIN-676 523.

              BY ADVS.
              SUSANTH SHAJI
              KARTHIKA S. VARMA


RESPONDENTS:

     1        THE CENTRAL BOARD OF SECONDARY EDUCATION,
              SHIKSHA KENDRA, 2, COMMUNITY CENTRE,
              PREET VIHAR, DELHI, PIN - 110 092
              REPRESENTED BY ITS CHAIRPERSON

     2        THE SECRETARY,
              THE CENTRAL BOARD OF SECONDARY EDUCATION,
              SHIKSHA KENDRA, 2, COMMUNITY CENTRE,
              PREET VIHAR, DELHI-110 092.

     3        THE REGIONAL OFFICER,
              THIRUVANANTHAPURAM,
              CENTRAL BOARD OF SECONDARY EDUCATION,
              CTTC, ADMN. BLOCK, BSNL,RTTC CAMPUS, KAIMANAM,
              THIRUVANANTHAPURAM-695 040.

     4        THE PRINCIPAL,
              NAJATH ENGLISH MEDIUM SCHOOL,
              KARUVARAKUNDU, MALAPPURAM DISTRICT-676 523.

              ADV. S. NIRMAL, STANDING COUNSEL, CBSE

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                 -2-
W.P.(C) NO.37531 OF 2022


                            JUDGMENT

Dated this the 12th day of January, 2023

The petitioner was a student of the 4 th respondent

School from where he appeared for the Secondary School

Examination, 2017. The petitioner passed the Secondary

School Examination and was issued with Ext.P1 certificate.

In the certificate, the petitioner's name is wrongly entered

as Naseeb instead of Naseeb M.P. For getting the mistakes

corrected, the petitioner has submitted an application before

the 4th respondent School with a request to forward it to the

3rd respondent. This writ petition is filed aggrieved by the

inaction on the part of the respondents.

2. Heard learned Counsel for the petitioner and the

learned Standing Counsel for the CBSE.

3. Learned Standing Counsel submits that till date,

the application submitted by the petitioner along with

accompanying documents is not received by the 3rd

respondent. The correction can be effected only on receipt of

the application and after verification of the documents.

W.P.(C) NO.37531 OF 2022

The writ petition is accordingly disposed of, permitting

the petitioner to submit a fresh application for correction

along with requisite documents before the 4 th respondent

within two weeks. On such application being filed, the same

shall immediately be forwarded to the 3rd respondent.

Necessary action for carrying out the correction in the

original of Ext.P1 certificate shall be taken by the 3 rd

respondent within one month of receipt of the application.

Sd/-

V.G. ARUN JUDGE bpr

W.P.(C) NO.37531 OF 2022

APPENDIX OF WP(C) 37531/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE PHOTOSTAT COPY OF THE GRADE SHEET-

CUM-CERTIFICATE OF PERFORMANCE DATED 03.06.2017 ISSUED BY THE CONTROLLER OF EXAMINATIONS, CBSE

Exhibit P2 TRUE PHOTOSTAT COPY OF THE AADHAAR CARD OF THE PETITIONER BEARING NO.7131 5029 0126 ISSUED BY THE UNIQUE IDENTIFICATION AUTHORITY OF INDIA, GOVERNMENT OF INDIA

Exhibit P3 TRUE PHOTOSTAT COPY OF THE ELECTION IDENTITY CARD OF THE PETITIONER BEARING NO.IHN1645894 ISSUED BY THE ELECTORAL REGISTRATION OFFICER, ELECTION COMMISSION OF INDIA

Exhibit P4 TRUE PHOTOSTAT COPY OF THE REPRESENTATION DATED 01.11.2022 SENT BY THE PETITIONER TO THE 4TH RESPONDENT

Exhibit P5 TRUE COPY OF THE INDIA POST TRACKING CONSIGNMENT RECORD DATE 03.11.2022 IN RESPECT OF THE CONSIGNMENT NO. RL443597927IN