SHARAD KUMAR BIND Vs. SECRETARY MADHYAMIK SHIKSHA PARISHAD

JUDGEMENT

(1.) Heard Counsel for the Petitioner and the State Counsel.

(2.) By means of this writ petition, the Petitioner has assailed the order dated 5.2.2008, whereby the opposite parties have refused the correction of father's name in the Mark-sheets.

(3.) Petitioner-Sharad Kumar Bind son of Ram Murti Bind appeared in the High School Examination-2002 conducted by the Board with Roll No. 2336609 from Rajkiya Higher Secondary School, Shekhupur, Pratapgarh. Similarly, the Petitioner appears in Intermediate Examination-2004 conducted by the Board with Roll No. 498853 from S.K. Dubey Intermediate College, Pratapgarh. When the Petitioner and father realized the mistake occurring in the mark-sheet, as advised, he filed a declaratory suit No. 693 of 2003 in the Court of Civil Judge (Junior Division), Sadar. The Civil Court ultimately passed a decree in favour of the Petitioner vide judgment dated 24.11.2006 declaring the Petitioner as son of Shri Ram Murti Bind.