WPMS/1797/2019
2023 Latest Caselaw 783 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                   COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 WPMS 1797/2019
                                 Hon'ble Manoj Kumar Tiwari, J.

None appears for the petitioner. Mr. T.S. Phartiyal, Additional CSC, for the State/respondent no. 1.

Mr. Azmeen, Advocate, for the respondent no. 2.

Mr. Shashank Upadhyaya, Advocate, for the respondents no. 3 and 4.

Petitioner has sought a writ of mandamus seeking a direction to the competent authority in CBSE to correct his mother's name in the marksheets and certificates of Class X and XII. According to petitioner, his mother's name has wrongly been recorded as 'Sunita Devi', which needs to be corrected as 'Maya Devi'.

Reliance has been placed on the judgment rendered in Jigya Yadav (minor) Through Her Father v. CBSE, reported in (2021) 7 SCC 535, wherein the Hon'ble Supreme Court considered and discussed the entire law on the subject and issued certain guidelines and permitted correction in educational certificates, in appropriate cases.

In view of the law laid down by Hon'ble Supreme Court (supra), writ petition is disposed of by permitting the petitioner to make a representation to competent authority in CBSE within four weeks hence. With his representation, petitioner shall enclose all supporting public documents to establish his mother's name as 'Maya Devi'. If petitioner makes such representation with supporting documents within the stipulated time, the competent authority shall take decision thereupon, as per law, within eight weeks from the date of receipt of representation.

(Manoj Kumar Tiwari, J.) 23.3.2023 Pr