JITHIN RAJ.P.B Vs. REGIONAL OFFICER

JUDGEMENT

(1.) The petitioner is aggrieved by the impugned decision as per Ext.P-7 order dated 30.1.2018 rendered by the 1 st respondent Regional Officer, CBSE, whereby his request for correction of his name in the school and CBSE records as to be in consonance with the entry in that regard in Ext.P-2 statutory birth certificate has been denied on the ground that plea has been made beyond the time limit stipulated in that regard as per the applicable CBSE norms.

(2.) The prayers in the above Writ Petition (Civil) are as follows.

(3.) Heard Sri.Sumodh Madhavan Nair, learned counsel appearing for the petitioner, and Sri.S.Niramal, learned Standing Counsel for the CBSE, appearing for R-1 and R-3. In the nature of the order that is proposed to be passed in this petition, notice to R-2 (school) will stand dispensed with.