Shankar Rebari S/O Shri Thanaji vs Board Of Secondary Education
2022 Latest Caselaw 3024 Raj/2

Citation : 2022 Latest Caselaw 3024 Raj/2
Judgement Date : 8 April, 2022

Rajasthan High Court

Shankar Rebari S/O Shri Thanaji vs Board Of Secondary Education on 8 April, 2022

Bench: Mahendar Kumar Goyal

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 3844/2022

Shankar Rebari S/o Shri Thanaji, Aged About 25 Years, Resident
Of Village Post Peshua, Tehsil Pindwara, District Sirohi, Presently
Residing At 29-F/101, Pratap Nagar Colony, Sector 29, Jaipur,
Rajasthan.
                                                                     ----Petitioner
                                     Versus
1.     Board    Of     Secondary           Education,         Rajasthan,    Ajmer,
       Rajasthan, Through Its Secretary.
2.     Mohan    Lal     Sukhadia         University,        Udaipur,   Rajasthan,
       Through Its Registrar.
3.     Examination Controller, Mohan Lal Sukhadia University,
       Udaipur, Rajasthan.
                                                                  ----Respondents

For Petitioner(s) : Ms. Anjani Kumar Sharma For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

08/04/2022

This writ petition has been filed with the following prayer.

(i)The respondent be directed to change/correct the name of the humble petitioner in educational documents as well educational record of humble petitioner with the name Shankar Rebari S/o Thanaji in place of Saka Ram Rebri S/o Thanaji and further, may kindly respondents be directed to issued the marks-sheets as well certificates with correct name Shankar Rebari in favour of the Humble petitioner.

(ii)Any other appropriate order or direction which is deemed just and proper in the facts

(2 of 2) [CW-3844/2022]

and circumstance by this Hon'ble Court may also be passed in favour of the petitioner."

Learned counsel for the petitioner at the outset prays for

withdrawal of the writ petition with liberty to file representation in

the light of judgment of this Court in Lal Chand Meena vs.

Board of Secondary Education & Ors., S.B. Civil Writ

Petition No. 13444/2016 dated 24.02.2022.

In view of above, the writ petition is dismissed as withdrawn

with liberty as aforesaid.

(MAHENDAR KUMAR GOYAL),J

LAKSHYA SHARMA /134