Satyendra Singh Rathore vs Central Board Of Secondary ...
2021 Latest Caselaw 16763 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3687/2020

1. Satyendra Singh Rathore S/o Shri Atmaramji Rathore, Aged About 46 Years, Resident Of Plot No. 42-43, Paradise Residency, In Front Of Housing Board, Akra Bhatta, Tehsil Abu Road, District Sirohi.

2. Morin Singh S/o Shri Satyendra Singh, Aged About 17 Years, Resident Of Plot No. 42-43, Paradise Residency, In Front Of Housing Board, Akra Bhatta, Tehsil Abu Road, District Sirohi Minor Through His Father Shri Satyendra Singh Rathore Son Of Shri Atmaram Ji, The Petitioner No.

1.

----Petitioners Versus

1. Central Board Of Secondary Education, Regional Office, Todermal Marg, Ajmer Through Its Section Officer.

2. The Principal, H.g. International School, Near Jain Temple, Manpur, Abu Road, District Sirohi.

----Respondents

For Petitioner(s) : Mr. Rajesh Shah Bhawari For Respondent(s) : Mr. Anil Kumar Khatri

JUSTICE DINESH MEHTA

Judgment

10/11/2021

1. Learned counsel for the petitioners submits that the issue

involved in the present writ petition is squarely covered by the

judgment dated 03.06.2021 passed by Hon'ble the Supreme Court

in the case of Jigya Yadav (Minor) (Through

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

Secondary Education) & Ors. in Civil Appeal No.3905/2011.

(2 of 2) [CW-3687/2020]

2. He submits that in light of the judgment of Jigya Yadav

(supra), the respondent - C.B.S.E. is supposed to correct the

particulars of petitioner's name in its record.

3. Mr. Khatri, learned counsel for the respondents is not in a

position to dispute the aforesaid position of facts and law.

4. The writ petition is disposed of with a direction to the

petitioners to file application for change/correction in their name

alongwith all requisite documents as required by Hon'ble the

Supreme Court in the judgment of Jigya Yadav (supra).

5. In case, application is filed with requisite fees and documents

within a period of three weeks from today, the Central Board of

Secondary Education shall consider the same in accordance with

law, particularly in light of the judgment passed by the Hon'ble the

Supreme Court rendered in the case of Jigya Yadav (supra) and do

the needful within a period of eight weeks of receiving the

application.

6. The writ petition as well as stay application stand disposed

of.

(DINESH MEHTA),J 103-Rahul/-

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