Utkarsh vs Chairman, Board Of School ...
2023 Latest Caselaw 15321 P&H

                                                         Neutral Citation No:=2023:PHHC:117526




CWP-19773-2023                          -1-                 2023:PHHC:117526


            IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                         CHANDIGARH
(124)
                                 CWP-19773-2023
                                 Date of decision: - 06.09.2023
Utkarsh
                                                                  ....Petitioner
                                   Versus

Chairman, Board of School Education Haryana and another
                                                 .....Respondents


CORAM : HON'BLE MR. JUSTICE VIKAS BAHL


Present:-     Mr. Ravi Rana, Advocate, for the petitioner.

                   ****
VIKAS BAHL, J. (ORAL)

1. Present writ petition has been filed under Article 226/227 of

the Constitution of India for the issuance of a writ in the nature of

mandamus for directing the respondent to correct the name of the father

of the petitioner as 'Vijay Pal' instead of 'Vijay Kumar' in the Secondary

Examination Certificate.

2. 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 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 submitted that

the parameters laid down in the said judgment would also apply to the

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Neutral Citation No:=2023:PHHC:117526

CWP-19773-2023 -2- 2023:PHHC:117526

respondents-Board and prays that the petitioner be permitted to file a

representation keeping in view the parameters laid down in the abovesaid

judgment and further prays that the respondents 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

respondents.

3. Keeping in view the above-said facts and circumstances, the

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

i) 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 relevant record.

ii Respondents are 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.

4). Needless to mention here that it would be open to the

respondents-Board to require the petitioner to submit any document

which would be required for finally considering the case of the petitioner.

                                                            ( VIKAS BAHL )
September 06, 2023                                             JUDGE
naresh.k

               Whether reasoned/speaking?              Yes/No
               Whether reportable?                     Yes/No




                                                          Neutral Citation No:=2023:PHHC:117526

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