Vijayshree Kanwar vs Central Board Of Secondary ...
2022 Latest Caselaw 14119 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7672/2020

Vijayshree Kanwar W/o Shri Samundra Singh D/o Shri Inder Singh Rathore, Aged About 34 Years, R/o 137, Hanwant A, B.j.s. Colony, Jodhpur District - Jodhpur (Raj.).

----Petitioner Versus

1. Central Board Of Secondary Education, Shiksha Kendra, 2, Community Center, Preet Vihar, Delhi Through Its Chairman.

2. Regional Officer, Central Board Of Secondary Education, Todarmal Marg, Ajmer Through Its Regional Director.

3. Section Officer (Registration Branch), Central Board Of Secondary Education, Todarmal Marg, Ajmer (Raj.).

4. The Principal, Rajmata Krishna Kumari Girl Public School, Hanwant Vihar, Raika Bagh, Jodhpur (Raj.).

----Respondents

For Petitioner(s) : Mr. Rohitash Singh Rathore For Respondent(s) : Mr. Bhanu Pratap Singh Chouhan

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

01/12/2022

With the consent of the learned counsel for the parties, the

matter is heard and decided finally 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

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

Ors. in Civil Appeal No.3905/2011.

(2 of 2) [CW-7672/2020]

He submits that in light of the judgment of Jigya Yadav

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

name of petitioner(mother) in her word Jainika Sisodia 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 application for change/correction in her name in

her word Jainika Sisodia's record with the Board alongwith all

requisite documents as required by Hon'ble the Supreme Court in

the judgment of Jigya Yadav (supra).

In case, application is filed with requisite fees and

documents withing 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 and stay petition stand disposed of

accordingly.

(VINIT KUMAR MATHUR),J 125-nitin/-

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