Sanjay Kalal vs Union Of India And Ors
2022 Latest Caselaw 5360 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3989/2017

Sanjay Kalal S/o Shri Dinesh Chandra Kalal, Age 20 years, R/o Near Bus Stand, Talwara, Tehsil And District- Banswara, Rajasthan.

----Petitioner Versus

1. Union Of India Through The Secretary, Ministry Of Human Resource Development, Government Of India, Secretariat, New Delhi.

2. The Chairman, Central Board Of Secondary Education, Delhi.

3. The Superintendent (M&M Section), Central Board Of Secondary Education, Todarmal Marg, Ajmer, Rajasthan.

4. Principal, Alok Senior Secondary School, Sector 11, Hiran Magri, Udaipur, Rajasthan.

                                                                 ----Respondents


For Petitioner(s)         :     Dr. Nupur Bhati
For Respondent(s)         :     Mr. AK Khatri

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

11/04/2022

Two applications (No.02/2019 & 01/2022) have been filed for

early listing of the case.

For reasons stated in the applications, the applications are

allowed.

The matter is taken up today itself.

Learned counsel for the petitioner 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 Gardian/Father

(2 of 2) [CW-3989/2017]

Hari Singh) Vs. C.B.S.E. (Central Board of Secondary Education) &

Ors. in Civil Appeal No.3905/2011.

She submits that in light of the judgment of Jigya Yadav

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

names of the petitioner and his father in its record.

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

position to dispute the aforesaid position of facts and law.

The writ petition is disposed of with a direction to the

petitioner to file an application for change/correction in his name

and his father's name alongwith all requisite documents as

required by Hon'ble the Supreme Court in the judgment of Jigya

Yadav(supra).

In case, the 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 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.

The writ petition stands disposed of accordingly.

(MANOJ KUMAR GARG),J 62-MS/-

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