Mahavir Singh vs Union Of India
2022 Latest Caselaw 14122 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18868/2018

Mahavir Singh S/o Nathu Singh Rathore, Aged About 19 Years, Ist Paharganj Pepli Chouk, Near Sabha Bhawan, Mandore Road, Jodhpur, Rajasthan.

----Petitioner Versus

1. Union Of India, Through Secretary, Central Board Of Secondary Education, Delhi.

2. The Joint Secretary, Central Board Of Secondary Education, Regional Office, Ajmer, Rajasthan.

3. Principle, Kendra Vidhyalaya No.-I, Army Area, Jodhpur (Rajasthan).

                                                                  ----Respondents


For Petitioner(s)          :     Mr. DS Sodha
For Respondent(s)          :     Mr. Anil Kumar Khatri
                                 Mr. Muktesh Maheshwari
                                 Mr. Rajendra Katariya

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

01/12/2022

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

matter is being 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-18868/2018]

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's 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 application for change/correction in petitioner's

father's name 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 stands disposed of accordingly.

(VINIT KUMAR MATHUR),J 87-nitin/-

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