Kerala High Court

Hadiya vs Central Board Of Secondary Education on 3 June, 2025

Author: N.Nagaresh

Bench: N.Nagaresh

                                            2025:KER:38783

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                        PRESENT

          THE HONOURABLE MR.JUSTICE N.NAGARESH

 TUESDAY, THE 3RD DAY OF JUNE 2025 / 13TH JYAISHTA, 1947

                WP(C) NO. 27143 OF 2019

PETITIONER:

         AFEEF AHMED
         AGED 23 YEARS
         S/O.MOHAMED SHEREEF, VARIKODDAN HOUSE,
         HAJIYAR PALLI, MALAPPURAM-676519.


         BY ADVS.
         SRI.K.M.FIROZ
         SMT.M.SHAJNA
         SRI.E.C.AHAMED FAZIL
         SRI.P.C.MUHAMMED NOUSHIQ



RESPONDENTS:

    1    CENTRAL BOARD OF SECONDARY EDUCATION
         SHIKSHA KENDRA-2, COMMUNITY CENTRE,
         PREET VIHAR, DELHI-110301,
         REPRESENTED BY ITS SECRETARY.

    2    REGIONAL OFFICER,
         CENTRAL BOARD OF SECONDARY EDUCATION,
         PS-1-2, INSTITUTIONAL AREA,
         IP.EXTENSION, PATPARGANJ,
         NEW DELHI-110092.

    3    THE PRINCIPAL,
         INTERNATIONAL INDIAN SCHOOL,
         P.B.14861, JEDDAH, SAUDI ARABIA.
                                             2025:KER:38783
WP(C) Nos.27143 & 27161 of 2019

                            2


          BY ADV.
          SRI.NIRMAL S., STANDING COUNSEL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.06.2025, ALONG WITH WP(C).27161/2019, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                              2025:KER:38783
WP(C) Nos.27143 & 27161 of 2019

                            3



         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

           THE HONOURABLE MR.JUSTICE N.NAGARESH

 TUESDAY, THE 3RD DAY OF JUNE 2025 / 13TH JYAISHTA, 1947

                  WP(C) NO. 27161 OF 2019

PETITIONER:

          HADIYA
          AGED 23 YEARS
          D/O MOHAMED SHEREEF, AGED 19,
          VARIKODDAN HOUSE, HAJIYAR PALLI,
          MALAPPURAM-676 519.


          BY ADVS.
          SRI.K.M.FIROZ
          SMT.M.SHAJNA
          SRI.E.C.AHAMED FAZIL
          SRI.P.C.MUHAMMED NOUSHIQ


RESPONDENTS:

    1     CENTRAL BOARD OF SECONDARY EDUCATION
          SHIKSHA KENDRA-2, COMMUNITY CENTRE,
          PREET VIHAR, DELHI-110301,
          REPRESENTED BY ITS SECRETARY.

    2     REGIONAL OFFICER
          CENTRAL BOARD OF SECONDARY EDUCATION,
          PS-1-2, INSTITUTIONAL AREA,
          IP.EXTENSION, PATAPARGANJ,
          NEW DELHI-110092.
                                              2025:KER:38783
WP(C) Nos.27143 & 27161 of 2019

                            4


    3     THE PRINCIPAL
          INTERNATIONAL INDIAN SCHOOL,
          P.B.14861, JEDDAH, SAUDI ARABIA.


          BY ADV.
          SRI.NIRMAL S, SC, CBSE

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.06.2025, ALONG WITH WP(C).27143/2019, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                    2025:KER:38783
WP(C) Nos.27143 & 27161 of 2019

                              5




                         JUDGMENT

Dated this the 3rd day of June, 2025 [W.P.(C) Nos.27143 & 27161 of 2019]

These writ petitions have been filed by persons, who

have undergone their course of study under the Central Board

of Secondary Education. In W.P.(C) No.27143 of 2019, the

petitioner seeks to direct respondents 1 and 2 to correct

father's name of the petitioner as per Ext.P4 application in

Ext.P1 Certificate. In W.P.(C) No.27161 of 2019, the petitioner

seeks to direct respondents 1 and 2 to correct the father's

name as per Ext.P4 application in Ext.P1 Certificate.

2. Standing Counsel for the Central Board of

Secondary Education submits that as the correction of CBSE

records are now governed by the judgment of the Apex Court

in Jigya Yadav v. CBSE [(2021) 7 SCC 535], the 2nd 2025:KER:38783 WP(C) Nos.27143 & 27161 of 2019

respondent can consider the applications if proper

applications are made through the 3rd respondent-School.

In view of the stand taken by respondents 1 and 2, the

writ petitions are disposed of permitting the petitioners to

make appropriate applications for correction of fathers' name

to the 2nd respondent-Regional Officer. The applications

should be mooted through the 3rd respondent along with

requisite documents. If the petitioners make the applications

as directed above, the 2nd respondent shall consider the same

and take appropriate decision thereon, within a period of one

month from the date of receipt of application through proper

channel.

Sd/-

N.NAGARESH JUDGE hmh 2025:KER:38783 WP(C) Nos.27143 & 27161 of 2019

APPENDIX OF WP(C) 27143/2019

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE PETITIONER'S SECONDARY SCHOOL CERTIFICATE DATED 24.05.2012 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE PETITIONER'S SENIOR SECONDARY SCHOOL CERTIFICATE DATED 25.05.2015 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P3 TRUE COPY LETTER DATED 20.07.2017 ISSUED BY THE INDIAN CONSULATE JEDDAH. EXHIBIT P4 TRUE COPY OF THE RELEVANT EXTRACT OF THE PASSPORT OF THE PETITIONER'S FATHER.

EXHIBIT P5 TRUE COPY OF THE APPLICATION DATED 20.2.2019 SUBMITTED BY FATHER OF THE PETITIONER ON BEHALF OF PETITIONER TO THE FIRST RESPONDENT HEREIN WITH COPY TO THE SECOND RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE POSTAL SLIP DATED 18.3.2019.

2025:KER:38783 WP(C) Nos.27143 & 27161 of 2019

APPENDIX OF WP(C) 27161/2019

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE SECONDARY SCHOOL CERTIFICATE DATED 03.06.2017 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P2 TRUE COPY OF THE LETTER DATED 20.07.2017 ISSUED BY THE INDIAN CONSULATE JEDDAH.

EXHIBIT P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE PASSPORT OF THE PETITIONERS FATHER.

EXHIBIT P4 TRUE COPY OF THE APPLICATION DATED 20.02.2019 SUBMITTED BY THE PETITIONER REQUESTING TO CHANGE THE FATHER'S NAME BEFORE THE FIRST RESPONDENT HEREIN WITH COPY TO THE SECOND RESPONDENT. EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED 29.08.2017 IN W.P.(C) 20661 OF 2017.