On Tuesday, the High Court of Delhi suggested to the Central Board of Secondary Education (CBSE) to put in place a system for students to change their names, surnames or other details in their class 10 & 12 mark sheets & certificates. A bench of Chief Justice D N Patel & Justice Prateek Jalan directed the CBSE to consider the suggestion especially in view of the numerous pleas being filed for these reliefs.
The bench said it is also not good to generate such litigation. "It may be good for the lawyers, but not for the institution," the bench added & suggested to the Board to provide a column or space in their forms which would allow students to make whatever changes they need to make.
"Make a column where people can make as many changes as they want. It is his/her name or surname, not yours. Let them change it as many times as they want. Every student is not asking for it," the bench said. It added that the changes sought to be made can be incorporated at some corner or bottom of the certificate which will also carry the details provided initially.
The lawyer for CBSE said that the board can't certify someone's identity & added that it only puts down in the certificate the information provided at the first instance. However, the bench said, "You are not certifying the first identity. You base it on information furnished. So be it the first, second or third time, you change it as per the information furnished." The Court was hearing CBSE's appeal against a single Judge order of March directing it to change the mother's name of a student in her class 10 & 12 mark sheets & certificates.
The single judge's direction had come on the student's petition to change her mother's name in the mark sheets & certificates as the woman had reverted back to her maiden name after her divorce. The bench listed the matter for hearing on Nov 20 as no one appeared on behalf of the student.
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