Kerala High Court

Fluvia Antoney vs The Central Board Of Secondary ... on 9 May, 2025

WP(C) NO. 16545 OF 2025

                                   1

                                                       2025:KER:33700

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

        FRIDAY, THE 9TH DAY OF MAY 2025 / 19TH VAISAKHA, 1947

                        WP(C) NO. 16545 OF 2025

PETITIONER/S:

           FLUVIA ANTONEY
           AGED 29 YEARS
           D/O ANTONEY THOMAS, VARICKAPPALLIL HOUSE, MANANTHAVADY
           P.O., MANANTHAVADY, WAYANAD DISTRICT, PIN - 670645


           BY ADVS.
           BINOY VASUDEVAN
           SREEJITH SREENATH


RESPONDENT/S:

    1      THE CENTRAL BOARD OF SECONDARY EDUCATION
           REPRESENTED BY ITS CHAIRMAN, HEAD OFFICE, SHIKSHA
           KENDRA, COMMUNITY CENTRE, PREET VIHAR, NEW DELHI,, PIN
           - 110092

    2      THE REGIONAL OFFICER
           CENTRAL BOARD OF SECONDARY EDUCATION, REGIONAL OFFICE,
           OLD NO.1630A, 6TH AVENUE, 3,6TH ST.,NEAR SRI DEVI
           HOSPITAL, BHARATHI COLONY, BHARATHI NAGAR, ANNA NAGAR,
           CHENNAI,, PIN - 600040

    3      HOLY FACE SCHOOL
           REPRESENTED BY PRINCIPAL MAKKIYAD P.O., MANANTHAVADI,
           WAYANAD, PIN - 670731


           SRI.RAJEEV JYOTHISH GEORGE, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.05.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16545 OF 2025

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                                                         2025:KER:33700

                HARISANKAR V. MENON, J
       --------------------------------------------------
                 WP(C) No.16545 of 2025
       -------------------------------------------------
          Dated this the 09th day of May 2025

                          JUDGMENT

The petitioner has filed the captioned writ

petition, pointing out that she has filed Ext.P5 application

before the respondent Board, seeking correction of her

father's name in the records of the respondent Board and

that the application is not being disposed of, in spite of

the urgency pointed out.

Having considered the averments in the writ

petition and the contentions raised, this writ petition

would stand disposed of, directing the 2 nd respondent to

consider and pass orders on Ext.P5 application filed by

the petitioner, as expeditiously as possible, at any rate,

within a period of six weeks from today.

Sd/-

HARISANKAR V. MENON

DM JUDGE WP(C) NO. 16545 OF 2025

2025:KER:33700

APPENDIX OF WP(C) 16545/2025

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE CERTIFICATE ISSUED BY THE 1ST RESPONDENT DATED 21-05-2012

Exhibit P2 TRUE COPY OF THE AADHAR CARD OF THE PETITIONER'S FATHER ISSUED BY THE UNIQUE IDENTIFICATION AUTHORITY OF INDIA

Exhibit P3 TRUE COPY OF THE AADHAR CARD OF THE PETITIONER ISSUED BY THE UNIQUE IDENTIFICATION AUTHORITY OF INDIA

Exhibit P4 TRUE COPY OF THE BIRTH CERTIFICATE OF THE PETITIONER ISSUED BY THE REGISTRAR OF BIRTHS AND DEATHS, MANANTHAVADY GRAMA PANCHAYAT DATED 07-08-2003

Exhibit P5 TRUE COPY OF THE WEBSITE OF THE 1ST RESPONDENT

Exhibit P6 TRUE COPY OF THE AFFIDAVIT DATED 29-10-2024 SWORN TO BY THE PETITIONER IN THE FORM OF A DECLARATION