Ms. Cheenu Kumari Daughter Of ... vs Secretary, Board Of Secondary ...
2022 Latest Caselaw 5991 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11068/2022

Ms. Cheenu Kumari Daughter Of Pappu Lal, Resident Of Plot No.
23-B, Meenawala, Sirsi Road, Jaipur.
                                                                   ----Petitioner
                                   Versus
1.     Secretary, Board Of Secondary Education, Rajasthan,
       Ajmer.
2.     Director, Secondary Education, Government Of Rajasthan,
       Bikaner, Rajasthan.
3.     New Indian Aca Senior Secondary School, Friends Colony,
       Sirsi Road, Jaipur (1120745).
                                                                ----Respondents

For Petitioner(s)         :    Mr. Hem Singh
For Respondent(s)         :    Mr. Naman Jain for
                               Mr. V.K. Gupta

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

29/08/2022

This writ petition has been filed seeking a direction for the

respondent-Board of Secondary Education Rajasthan, Ajmer for

correcting her parents' name in the mark-sheets of 10 th and 12th

Class. Learned counsel for the petitioner submits that in view of

the judgment passed by the Hon'ble Apex Court of India in case of

Jigya Yadav (Minor) (Through Guardian/Father Hari Singh)

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

Ors.:Civil Appeal No.3905/2011, the respondent-Board is

enjoined upon to carry out the necessary correction.

Learned counsel for the respondents submits that if the

petitioner applies for correction in her parents' name in the

(2 of 2) [CW-11068/2022]

subject mark-sheets with requisite fee, they shall take a decision

thereupon within a period of four weeks in view of the judgment in

case of Jigya Yadav (Minor) (Supra).

In the aforesaid circumstances, this writ petition is disposed

of with a liberty to the petitioner to apply afresh seeking

correction in her parents' name in the mark-sheets of 10 th and 12th

Class alongwith requisite fee whereupon the respondents shall

carry out necessary correction within a period of four weeks

thereafter.

The writ petition is allowed in the aforesaid terms.

(MAHENDAR KUMAR GOYAL),J

Sudha/250

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