FUVADA I P Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) CASE of the petitioner in brief is as follows:

(2.) TODAY, when the matter came up for consideration, learned Government Pleader on instructions submits that it is only on account of the fact that the respondent did not receive the original S.S.L.C. book and also the abstract of the admission register of the petitioner that corrections could not be carried out and certificate issued. Learned Government Pleader also on instructions submits that the said documents have been received from the third respondent recently and it was sent only on 28/02/2007. He further submits that corrections will be carried out and certificate will be issued to the petitioner within a period of one week from today. Recording the above submission of the learned Government Pleader, the writ petition is disposed of directing the second respondent to carry out the corrections in the S.S.L.C. card of the petitioner within a period of one week from today and the corrected card should be sent to the third respondent within a further period of one week thereafter. The third respondent shall issue the corrected S.S.L.C. card to the petitioner as expeditiously as possible and at any rate, within a period of two days from the date of receipt of the corrected card. As regards the relief of compensation sought by the petitioner, I leave it open.