Kamal Kishore Meena S/O Sh. Mohan ... vs Central Board Of Secondary ...
2022 Latest Caselaw 1365 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 25788/2018

Kamal Kishore Meena S/o Sh. Mohan Lal Meena, Aged About 32
Years, R/o C-383, Mahesh Nagar C Block- Tonk Phatak, Jaipur,
Rajasthan.
                                                                    ----Petitioner
                                        Versus
1.     Central Board Of Secondary Education, Through Its
       Secretary, Siksha Kendra, Community Centre, Preeet
       Vihar, Delhi-110 092
2.     Director,     Central           Board     Of    Secondary      Education,
       Registered Ofice, Todarmal Marg, Ajmer-305001 (Raj).
3.     Superintendent (M And M Section), Central Board Of
       Secondary      Education,          Todarmal       Marg,    Ajmer-305030
       (Raj.).
                                                                 ----Respondents

For Petitioner(s) : Mr. Adhiraj Singh (through VC) For Respondent(s) : Mr. M.S. Raghav (through VC)

HON'BLE MR. JUSTICE SAMEER JAIN

Order

08/02/2022

Learned counsel for the respondents Mr. M.S. Raghav

submits that the similar controversy has been adjudicated by

Coordinate Bench of this Court on 31.08.2021 in SBCWP

No.6336/2020 titled Raghav Khandelwal Vs. Chairman Central

Board of Secondary Education & Ors. The said judgment has relied

upon Apex Court directions rendered in land mark judgment of

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

Vs. CBSE (Central Board of Secondary Education) & Ors.

reported in (2021) 7 SCC 535. Counsel fairly submits that the

(2 of 2) [CW-25788/2018]

CBSE has taken a policy decision to follow the dictum of Apex

Court judgment.

In the light of above, respectfully following the Coordinate

Bench judgment dated 31.08.2021, this Court allows the writ

petition with the following directions:-

The respondents are directed to proceed with the application/representation moved by the petitioners and expeditiously making necessary corrections within a period of two months. Suitable corrections may be carried out by the respondents in the respective order-sheets/certificates accordingly.

In the light of above, the writ petition is disposed of.

All pending applications stand disposed of.

(SAMEER JAIN),J

Arun/30

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