SAMAN KHANAM Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India by the petitioner, inter alia, praying as under:

(2.) The case set out by the petitioner is that she was born on 2/6/1999, and had lived with her maternal uncle (Mr. Diamond Khan) and maternal grandfather since childhood, as the parents of the petitioner had separated due to some reasons. The petitioner had completed her Class 10th from Goethal's Public School, Bhagalpur, Bihar [hereafter 'the School"] in the year 2015 and had received her Central Board of Secondary Education (CBSE) examination certificate/marksheet. Thereafter, she had completed her Class 12th and received her certificate from Council For the Indian School Certificate Examinations in the year 2017. She also pursued and completed her graduation in Bachelors of Arts from Jamia Millia Islamia University, Delhi in the year 2021. It is her grievance that while admitting her in the School, her maternal uncle (Mr. Diamond Khan) had written his name in place of the petitioner's father's name. It is, however, stated that the petitioner's biological and real father's name is Mr. Mirza Mabood Beg. It is stated that the petitioner, realizing this error in the said certificates/marksheets, had published the article in the The Gazette of India to declare that Mr. Mirza Mabood Beg is her real and biological father. It is stated that 14/3/2023, the petitioner approached the School and requested the School authorities to change the name of the petitioner's father, but the School refused to do the needful. Thereafter, the petitioner also sent representations to the CBSE's offices located in Bihar and Delhi, however, she did not receive any response. Therefore, the petitioner has been compelled to file the present petition.

(3.) Notice was issued in the present petition on 30/1/2024 by the learned Predecessor Bench. The respondent/CBSE has placed its short counter-affidavit on record.