Ekamveer Singh vs Central Board Of Secondary ...
2022 Latest Caselaw 14944 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

Sr. No.232                             Civil Writ Petition No.7859 of 2022
                                       Date of Decision : November 22, 2022

Ekamveer Singh                                                     ...Petitioner

                                           Versus

Central Board of Secondary Education and another                   ...Respondents

CORAM:         HON'BLE MR. JUSTICE SUDHIR MITTAL

Present:       Mr. Deepak Girotra, Advocate, for the petitioner.

               Mr. Naveen Chopra, Advocate, for the respondents.
               *****

SUDHIR MITTAL, J. (ORAL)

Learned counsel for the respondents is unable to distinguish

judgment of the Supreme Court in Jigya Yadav (Minor) (through

Guardian/Father Hari Singh) Vs. C.B.S.E. (Central Board of Secondary

Education) & ors., 2021 SCC Online SC 415 as the change sought is

supported by the public documents.

The petitioner has sought change in mother's name in the Class X

& XII certificates. The name is mentioned as 'Kirandeep' and 'Kaur' is sought

to be added.

As the matter is covered by the Jigya Yadav (supra), the writ

petition is allowed.

The respondents are directed to issue corrected certificates to the

petitioner within four weeks from the date of receipt of a certified copy of this

order.

November 22, 2022                                            (SUDHIR MITTAL)
Ankur                                                            JUDGE
Whether speaking/reasoned                    Yes/No

Whether Reportable                           Yes/No



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