NAINISH KIRANKUMAR MAHERIA Vs. PRINCIPAL IMAGE ENGLISH SCHOOL

JUDGEMENT

(1.) This petition is filed under Art. 226 of the Constitution of India, in which, the petitioners have prayed that the respondent no.1 be directed to correct the caste mentioned in Column No.3 of the school leaving certificates issued by the respondent no.1, which was issued in favour of the petitioners. It is further prayed that fresh school leave certificates, after making necessary correction, be issued to the petitioners.

(2.) Heard learned advocate, Mr. Ramkrishna Dave for the petitioners and learned AGP Ms. Shruti Pathak for the respondent no.2. Though served, no one appears for the respondent no.1.

(3.) It is submitted by learned advocate for the petitioners that the petitioners were born on 22.09.2001 and they were stuying in Image English School i.e. the respondent no.1 and the petitioner no.1 has been issued school leave certificate on 31.05.2017 on the ground "Appeared for SSC Exam March, 2017", whereas the petitioner no.2 has been issued school leaving certificate on 31.05.2015 on the ground "Passed and Promoted to Std. IX (Ninth)". It is submitted that the respondent no.1 has committed mistake in Column No.3 of the school leaving certificates that it is mentioned as "Hindu Maheria", which is surname of the petitioners and not a caste and in fact, the caste of the petitioner is "Hindu Rohit". Learned advocate for the petitioners has referred to the caste certificate issued by the competent authority in favour of the petitioners, which are produced at Page Nos.13 & 14 of the compilation and after referring to the said documents, it is submitted that in the said certificates, the caste of the petitioner is shown as "Hindu Rohit" and, therefore while issuing school leaving certificates by the respondent no.1 in favour of the petitioners, it is wrongly mentioned in the column of caste of the petitioners as "Hindu Maheria".