WPMS/1027/2024
2024 Latest Caselaw 762 UK

Uttarakhand High Court

WPMS/1027/2024 on 24 April, 2024

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

               Office Notes,
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No   Date                                    COURT'S OR JUDGES'S ORDERS
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                                 WPMS No.1027 of 2024
                                 Hon'ble Manoj Kumar Tiwari, J.

Mr. Bhupendra Prasad, Advocate for the petitioner.

Mr. Shashank Upadhyaya, Advocate for the respondents.

2. Petitioner passed Secondary School Education Examination from Central Board of Secondary Education in the year 1995. In the mark sheet and certificate issued by Central Board of Secondary Education, name of his father is mentioned as 'M.I. Siddiqui'. According to petitioner, name of his father has to be corrected as 'Mohd. Ikram Siddiqui', as in the High School Certificate, only initials of father's name has been mentioned.

3. Learned counsel for the petitioner submits that petitioner's claim for correction of name of his father is supported by other documents, including the school record.

4. By means of this writ petition, petitioner has sought the following relief:

"i) issue a writ, order of direction in the nature of Mandamus commanding and directing respondents to effect the correction of name of the petitioner's father from MI Siddiqui to Mohd Ikram Siddiqui in the records of All India Secondary School Examination certificate 1995 bearing roll no. 5146886, Migration Certificate issued by Board and to issue fresh certificate reflecting the corrected name of the petitioner's father."

5. Learned counsel for the petitioner has relied upon a judgment rendered by Hon'ble Supreme Court in Civil Appal No.3905 of 2011 "Jigya Yadav (Minor) Vs. Central Board of Secondary Education and others". He submits that respondents be directed to take decision on the application submitted by petitioner for correction of name of his father.

6. Learned counsel appearing for Central Board of Secondary Education submits that prayer made by petitioner is bonafide and can be considered in the light of law declared by Hon'ble Supreme Court in the case of Jigya Yadav (Supra).

7. Accordingly, the writ petition is disposed of with liberty to petitioner to make fresh application for correction of name of his father in the marksheet and certificate of Secondary School Education. If petitioner makes such application within three weeks from today, decision thereupon shall be taken by the Competent Authority in Central Board of Secondary Education, within four months' from the date of receipt of application alongwith certified copy of this order.

(Manoj Kumar Tiwari, J.) 24.04.2024 Arpan