MITHUN KUMAR YADAV MINOR Vs. CHAIRMAN CENTRAL BOARD

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks following relief(s), among others:

(2.) In the Transfer Certificate issued by the Principal, St. Andrew's Public School, Bhowali, Nainital, the petitioner (Mithun Kumar Yadav) was identified as 'nephew of Shiv Shankar Yadav', who happens to be an Advocate practicing in this High Court. The mistake committed by the St. Andrew's Public School, Bhowali is that instead of the words 'nephew of Shiv Shankar Yadav' mentioned in the transfer certificate, 's/o Ravi Sanehi Yadav' ought to have been written. By means of present writ petition, the petitioner seeks to rectify this mistake. An affidavit of petitioner's father, i.e., Ravi Sanehi Yadav has been filed to show that the petitioner - Mithun Kumar Yadav is his son and, therefore, in the school record, the name of Shri Ravi Sanehi Yadav should have been recorded as 'father' of the petitioner. According to learned counsel for respondent nos.1 & 2, such an application ought to have been moved within one year of the result of Class X.

(3.) In the peculiar facts and circumstances of the case, the writ petition is disposed of by directing the respondent (CBSE) to issue the correct transfer certificate, migration certificate, registration card, marksheet of the petitioner's High School Examination of 2014 and Intermediate Examination of 2016 to the petitioner.