DINESH KUMAR VERMA Vs. STATE OF U.P.THROUGH PRINCIPAL SECRETARY, MINISTRY OF EDUCATION, GOVT.OF U.P., LUCKNOW AND OTHERS

JUDGEMENT

(1.) Heard learned Counsel for the petitioner. This writ petition has been filed praying for a certiorari to quash the order dated 6th and 7th September, 2010 in relation to the correction of the names of the parents of the petitioner in the records of the Central Board of Secondary Education.

(2.) The matter was adjourned yesterday to enable to the learned Counsel to obtain instructions and the learned Counsel for the Board Sri U.S. Upadhyaya has produced the amendments brought about in the concerned rule of notification dated 20th September, 2007. The same is quoted hereinbelow:

(3.) Learned Counsel for the Board submits that in the event the petitioner wants any such change to be brought about the petitioner can approach the concerned institution and if the institution makes a recommendation then the Board shall consider it in accordance with rules and pass appropriate orders.