MADAN LAL Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India prays as follows:-

(2.) Madan Lal was born to Nardi Devi and Guneshwar Prasad on 03.01.1995. Although, his parents are uneducated, they had him admitted to a Government school in Delhi.

(3.) A perusal of his admission form clearly reflects his parents name as 'Nardi Devi' and 'Guneshwar Prasad'. However, evidently on account of an inadvertent mistake at the time, when Madan Lal successfully cleared his Class Xth Examination, his parents' names were incorrectly reflected as 'Nargi Devi' and 'Ganeshwar Prasad', respectively. A similar mistake occurred when he successfully wrote the Class XIIth Examination. In the certificate issued to him by the Central Board of Secondary Education (for short 'CBSE'), although his mother's name is correctly reflected as 'Nardi Devi', his father's name underneath the space provided for the purpose, is reflected as 'Guneshwar Prashad'.