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Rajasthan High Court - Jodhpur
Raju Lal Meghwal vs The Director (2026:Rj-Jd:14819) on 1 April, 2026
Author: Sudesh Bansal
Bench: Sudesh Bansal
[2026:RJ-JD:14819]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3225/2026
Raju Lal Meghwal S/o Bala Ram Meghwal, Aged About 31 Years,
R/o Village Borda, Tehsil Pidawa, District Jhalawar, At Present
Posted As Teacher (Level-III) At Government Primary School,
Talab Ka Par, District Barmer (Raj.)
----Petitioner
Versus
1. The Director, Secondary Board of Education Ajmer,
Rajasthan.
2. The Secretary, Secondary Board of Education Ajmer,
Rajasthan.
----Respondents
For Petitioner(s) : Mr. G.S. Shekhawat
Mr. Tanwar Singh
Mr. G.S. Naruka
Mr. T.S. Rathore
For Respondent(s) : Mr. BL Bhati, AAG
Mr. Sukhdev Sharma
HON'BLE MR. JUSTICE SUDESH BANSAL
Order
01/04/2026
1. In the present writ petition, petitioner has come up with a
grievance that in the marksheet of Class-XII issued by the Board
of Secondary Education, Rajasthan, his particulars, i.e., Name and
Father's Name are mentioned as "Raju Lal Meghwal S/o Bala Ram
Meghwal", whereas in the marksheet of Class-X, issued by the
Board of Secondary Education, Rajasthan in the year 2011, his
Name and Father's Name came to be mentioned as "Raju Lal S/o
Bala Ram", hence, a prayer has been made that the Board of
Secondary Education, Rajasthan, be directed to correct the Name
and Father's Name of petitioner in marksheet/certificate of Class-X
in the similar manner as mentioned in the marksheet/certificate of
Class-XII.
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[2026:RJ-JD:14819] (2 of 4) [CW-3225/2026]
2. It has been submitted that petitioner sent a written
application through registered post dated 27.10.2025 to the Board
of Secondary Education, Rajasthan, praying to make such
correction, but same has not been considered. Hence, this writ
petition has been filed.
3. On behalf of Board of Secondary Education, Rajasthan, reply
to the writ petition has been filed and it has been pointed out that
as per 'अनुदेशिका-2020', petitioner is required to submit an
appropriate application with requisite documents and to pay
requisite fee, to seek correction in his Name and Father's Name.
4. Learned counsel appearing on behalf of Board of Secondary
Education, Rajasthan, brought to the notice of the Court relevant
Clause (5) of 'अनुदेशिका-2020', which is being reproduced
hereunder:
"(5) (i) परीक्षार्थी के नाम/मध्यनाम / उपनाम में पिता के नाम / मध्य
नाम / उपनाम व माता करे नाम/मध्य नाम/उपनाम की वर्तनी में संशोधन के लिये 5
वर्ष की सीमा लागू नहीं होगी। इसी प्रकार बोर्ड की विभिन्न परीक्षाओं के प्रलेखों में भी
अन्तर है तो संशोधन हे तु 5 वर्ष की सीमा लागू नहीं होगी। छात्र/छात्रा यदि अपने
स्वयं / पिता/माता के/ मध्यनाम/उपनाम की यर्तनी को सही कराना चाहे तो सं शोधन
हे तु प्रधानाध्यापक की अनु शंषा के साथ कक्षा-8 की अंकतालिका, शाला का स्कॉलर
रजिस्टर, प्रदे श आवेदन-पत्र एवं पूर्व शाला की टी.सी. इत्यादि मूल प्रलेखों सहित
प्रस्तुत प्रलेखों के आधार पर vFkok स्वयं के शपथ पत्र व शाला रिकॉर्ड की प्रमाणित
प्रति के आधार पर नियमानुसार सही पाये जाने पर निस्तारण किया जा सकेगा। वर्तनी
व स्पेस में संशोधन संबंधित विद्यार्थी के घोषणा पत्र तथा कोई शैक्षणिक दस्तावेज की
राजपत्रित अधिकारी से प्रमाणित प्रति प्रस्तुत किये जाने के पश्चात् उसके आधार पर
किया जा सकेगा।
(ii) संशोधन हे तु शुल्क नियमानुसार
होगा & छात्र/छात्रा के नाम /पिता/माता
का नाम में वर्तनी एवं स्पेस संशोधन
न्यूनतम : 200/- छात्र की त्रुटि पाये
जाने पर, तत्पश्चात् अतिरिक्त : 50/-
प्रतिवर्ष, अधिकतम : 1000/-
छात्र/छात्रा मध्यनाम / उपनाम व पिता/
माता का मध्यनाम/उपनाम हे तु
न्यूनतम : 200/- छात्र की त्रुटि पाये जाने
पर, तत्पश्चात् अतिरिक्त : 100/-
प्रतिवर्ष, अधिकतम : 2000/-"
(Uploaded on 02/04/2026 at 11:22:58 AM)
[2026:RJ-JD:14819] (3 of 4) [CW-3225/2026]
In addition, counsel for respondents-Board submits that the
original marksheet/certificate of Class-X shall required to be
submitted by the petitioner, in order to issue fresh
marksheet/certificate with the correct name of petitioner and his
father as prayed.
5. Heard counsel for both parties and perused the material
available on the record.
6. A perusal of Clause (5) of 'अनुदेशिका-2020' is reproduced
hereinabove, makes it clear that the clog of the period of five
years has already been relaxed and there is no embargo in
making such correction as per the guidelines envisaged in
'अनुदेशिका-2020'.
7. Indisputably in the Class-XII marksheet of petitioner, his
particulars, i.e., Name and Father's Name have been mentioned as
"Raju Lal Meghwal S/o Bala Ram Meghwal". The Class-XII
marksheet has also been issued by the Board of Secondary
Education, Rajasthan. Thus based on such authenticated
document, the correction of Name of petitioner and his Father's
Name in marksheet/certificate of Class-X, issued by Board of
Secondary Education, Rajasthan, can also be made, without
asking for any additional or other documents.
8. This Court finds that no prescribed format of application has
been brought on record to be submitted by the petitioner,
however, counsel for petitioner undertakes that if any written
application in a particular manner or online is required to be
submitted, petitioner shall do the same as also will deposit the
requisite fee as demanded by the Board.
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[2026:RJ-JD:14819] (4 of 4) [CW-3225/2026]
9. In such view of the matter, in the opinion of this Court,
respondent-The Board of Secondary Education, Rajasthan, is
under legal obligation to carry out the corrections in the
marksheet/certificate of Class-X of petitioner and this Court
directs the Board to do so.
10. Hence, the instant writ petition succeeds and same is hereby
allowed.
11. Petitioner is directed to approach before the Secretary,
Secondary Board of Education, Ajmer, Rajasthan, to submit a
written or online application afresh, in the required form so also to
deposit the requisite fee and to surrender his original
marksheet/certificate of Class-X as and when asked for.
The respondents-Board is directed to pass appropriate orders
and to make such corrections in the marksheet/certificate of
petitioner of Class-X, mentioning name of petitioner and his father
as "Raju Lal Meghwal S/o Bala Ram Meghwal", as already
mentioned in his marksheet/certificate of Class-XII.
12. The exercise may be carried out as early as possible,
preferably within a period of eight weeks.
13. All pending application(s), if any, stand(s) disposed of.
(SUDESH BANSAL),J
RONAK JAIMAN/37
(Uploaded on 02/04/2026 at 11:22:58 AM)
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