Gurpreet Singh vs Central Board Of Secondary Education ...
2024 Latest Caselaw 19211 P&H

Punjab-Haryana High Court

Gurpreet Singh vs Central Board Of Secondary Education ... on 23 October, 2024

Author: Jasgurpreet Singh Puri

Bench: Jasgurpreet Singh Puri

                                         Neutral Citation No:=2024:PHHC:139225

CWP-24297-2024(O&M)                -1


                           255
             IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH


                                                       CWP-24297-2024(O&M)
                                                       Date of decision:23.10.2024


Gurpreet Singh
                                                                       ...Petitioner

                                    VERSUS

Central Board of Secondary Education and others

                                                                    ...Respondents


CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

Present:     Mr. Karan Garg, Advocate, for the petitioner.

             Mr. Beant Singh Seemar, Advocate, for respondent/CBSE.

                   ****

JASGURPREET SINGH PURI, J. (Oral)

1. At the outset, learned counsel appearing on behalf of the

respondent-CBSE submitted that the impunged order of rejection for correction

in the date of birth of the petitioner (Annexure P-9) will be withdrawn by the

respondents because it is not a reasoned order and liberty may be granted to the

respondent-CBSE to pass a fresh order in accordance with law, which will not

only be a well reasoned order but will also be with due application of mind and

also in the light of judgment passed by Hon'ble Supreme Court in Jigya Yadav

versus CBSE, 2021 SCC OnLine SC 415. He submitted that adequate

opportunity of hearing will be granted to the petitioner before passing the order.

2. In view of the specific statement made by the learned counsel for

the respondent-CBSE, nothing would surivive in the present petition.

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Neutral Citation No:=2024:PHHC:139225

CWP-24297-2024(O&M) -2

3. It is directed that fresh order be passed within a period of two

months from today.

4. The present petition stands disposed of.

                                     (JASGURPREET SINGH PURI)
23.10.2024                                   JUDGE
rakesh
             Whether speaking/reasoned      :      Yes/No
             Whether reportable             :      Yes/No




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