Shikhar Vishwakarma vs Cbse Central Board Of Secondary ...
2026 Latest Caselaw 310 MP

Madhya Pradesh High Court

Shikhar Vishwakarma vs Cbse Central Board Of Secondary ... on 13 January, 2026

Author: Vishal Mishra

Bench: Vishal Mishra

          NEUTRAL CITATION NO. 2026:MPHC-JBP:3051




                                                                    1                                     WP-49724-2025
                                IN     THE      HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                           BEFORE
                                             HON'BLE SHRI JUSTICE VISHAL MISHRA
                                                    ON THE 13th OF JANUARY, 2026
                                                   WRIT PETITION No. 49724 of 2025
                                          SHIKHAR VISHWAKARMA
                                                  Versus
                            CENTRAL BOARD OF SECONDARY EDUCATION AND ANOTHER
                           Appearance:
                                Shri Akshay Pawar - Advocate for petitioner.


                                                                        ORDER

This petition is filed seeking the following reliefs :

(i) Issue an appropriate writ, order or direction in the nature of mandamus directing the Respondent No. 1 (Central Board of Secondary Education) to forthwith correct the petitioner's surname from "Vishwkarma" to the correct spelling "Vishwakarma" in the Class Xth marksheet (Session 2022-23) and migration certificate issued to the petitioner, and to issue fresh/corrected marksheet and migration certificate;

(ii) Issue an appropriate writ, order or direction in the nature of mandamus directing Respondent No. 1 to decide and dispose of the petitioner's application for correction of surname (supported by Respondent No. 2's letters dated 20.02.2024 and 16.07.2024) strictly in accordance with the guidelines laid down by the Hon'ble Supreme Court in Jigya Yadav (Minor) v. CBSE, (2021) 7 SCC 535, within a stipulated period.

(iii) Pass any other writ, order or direction as this Hon'ble Court may deem just and proper in the facts and circumstances of this case.

(iv) Award costs of the petition in favour of the petitioner.

2. Briefly stated, the facts of the case are that the petitioner appeared in

Class 10th and Class 12th Board Exams conducted by respondent No.1- Central Board of Secondary Education and passed the examinations. The

NEUTRAL CITATION NO. 2026:MPHC-JBP:3051

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mark-sheet and migration certificate of Class 10th, the spelling of his surname is wrongly mentioned as "Vishwkarma" in place of "Vishwakarma". In this regard, an application (Annexure P/3) has been moved by the petitioner on 05.01.2024 to the respondent No.2/Principal, Shantiniketan Montessori Senior Secondary School, Narmadapuram (M.P.) who on 20.02.2024 made a representation/communication (Annexure P/4) to the respondent No.1/CBSE.

3. Petitioner's counsel submits that a representation/communication for correction in the surname of petitioner and his father has been made by the respondent No.2 to the respondent No.1 in terms of Annexures P/4 and P/5

which is pending consideration and has not been decided till date. An innocuous prayer is made to direct the respondent No.1-Central Board of Secondary Education to consider and decide the pending representation/communication within a stipulated timeframe taking note of the judgment passed by the Hon'ble Supreme Court in the case of Jigya Yadav vs CBSE reported in (2021) 7 SCC 535.

4. Prayer appears to be reasonable.

5. In such circumstances, this petition is disposed of directing the respondent No.1/CBSE to consider and decide the pending representation/communication in terms of Annexures P/4 and P/5 within a period of 90 days from the date of receipt of certified copy of this order taking note of the directions/guidelines issued by the Hon'ble Supreme Court in the case of Jigya Yadav (supra).

NEUTRAL CITATION NO. 2026:MPHC-JBP:3051

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6. Needless to mention that this Court has not expressed any opinion on the merits of the case.

7. Accordingly, the petition is disposed of finally in above terms.

(VISHAL MISHRA) JUDGE

VV