WPMS/1135/2025
2025 Latest Caselaw 3896 UK

Uttarakhand High Court

WPMS/1135/2025 on 28 April, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
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26D                                WPMS No. 1135 of 2025
                                   Hon'ble Ravindra Maithani, J.

Mr. Anurag Singh, Advocate for the petitioner through video conferencing.

Mr. Shashank Upadyaya, Advocate for the respondent no.1 and 2. through video conferencing.

The petitioner claims that in his Class X and XIIth Board records. His mother th

and father's names need to be corrected. His father's name be recorded as "A.K. Gupta" instead of "Arvind Kumar Gupta"

and the spelling of his mother's name be recorded as "Sunita Gupta" instead of "Suneeta Gupta".

Heard.

At the very outset, learned for the petitioner would submit that the petitioner needs correction in the CBSE Examination record, which is permissible in view of the various judgment of the Hon'ble Supreme Court.

Learned counsel for the respondent nos. 1 and 2 would submit that if the petitioner makes a fresh representation to CBSE Regional Center, Dehradun, it may be decided in view of the law laid down by the Hon'ble Supreme Court in the case of Jigya Yadav Vs. Cental Board of Secondary Educationa nd others, (2021) 7 SCC 535.

On the query raised by the Court, learned counsel for the respondnet nos. 1 and 2 would submit that the representation that may be made by the petitioner for correction of the names may be decided within four weeks.

The petition is disposed of with the liberty to the petitioner to make a fresh representation to the respondent no.2 within a period two weeks from today. With further direction to the respondent no.2 that the representation that may be given by the petitioner shall be decided within four weeks of its receipt.

(Ravindra Maithani, J.) 28.04.2025 Jitendra