HEMANT NIMESH Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) The petitioner seeks alteration in the name of his father, as reflected in the Continuous and Comprehensive Evaluation Certificate, issued by the CBSE, in 2011, at the time when the petitioner cleared his X class, from "Surinder Nimesh" to "Surender Kumar Nimesh".

(2.) His request, to the said effect, to the CBSE, having not met with any favourable response, the petitioner is before this Court.

(3.) Sub-Clauses (i) and (ii) of the Examination Bye-laws of the CBSE deal with change, and correction, in the name of the candidate, or his/her father/mother/guardian, as entered in the record of the CBSE, at any stage while studying in class IX to XII, or thereafter.