Mehak vs Central Board Of Secondary ...
2023 Latest Caselaw 1453 P&H

CWP-12678-2022                                               -1-

279
        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

                                                 CWP-12678-2022
                                                 Date of decision : 23.01.2023

Mehak

                                                                      ...Petitioner

                                        Versus

Central Board of Secondary Education

                                                                    ...Respondent

CORAM:       HON'BLE MR. JUSTICE VIKAS BAHL

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

             Mr. B.S. Seemar, Advocate for the respondent.

             ****

VIKAS BAHL, J. (ORAL)

This is a Civil Writ Petition filed under Articles 226/227 of the

Constitution of India for issuance of an appropriate, writ, order or direction

especially in the nature of mandamus by issuing the directions to the

respondent to correct the mother's name of the petitioner by mentioning the

complete initials i.e. "Sonia Rani" instead of "Sonia" in the Certificate of

Secondary School Examination of year 2020 and records of Senior Secondary

School Examination of the year 2022.

Learned counsel for the petitioner has submitted that the entire

issue with respect to changes/corrections to be made in the certificate issued by

the Central Board of Secondary Education has been adjudicated upon by the

Hon'ble Supreme Court in a detailed judgment passed in case titled as Jigya

Yadav (minor) (through Guardian/father Hari Singh) Vs. CBSE (Central

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Board of Secondary Education) and others and other connected matters

reported as 2021(7) SCC 535 by a three Judge Bench of the Hon'ble Supreme

Court and has prayed that the petitioner be permitted to file representation

keeping in view the parameters laid down in the abovesaid judgment and prays

that the respondent be directed to consider the said representation and pass a

speaking order within a period of six weeks from the date the said

representation is received by the respondent.

Learned counsel appearing on behalf of CBSE has stated that they

have no objection to the said course of action.

Keeping in view the abovesaid facts and circumstances, the

present Civil Writ Petition is disposed of in the following terms:-

1) The petitioner is granted liberty to file a detailed representation and

annex all the documents in light of the judgment passed by the Hon'ble

Supreme Court in Jigya Yadav (minor)'s case (Supra). Learned counsel

for the petitioner has stated that the petitioner would submit the said

representation along with certified copies of the school record and would

get the said representation forwarded through the school.

2) The respondent is directed to decide the said representation as

expeditiously as possible preferably within a period of six weeks from

the date of receipt of the said representation, in accordance with law.

23.01.2023                                             (VIKAS BAHL)
Pawan                                                     JUDGE


              Whether speaking/reasoned:- Yes/No

              Whether reportable:-              Yes/No




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