SHWETA PATHAK Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri V.B. Pandey, learned Advocate holding brief of Sri Balram Jee Verma, learned counsel for the petitioner, Sri Dhananjay Awasthi, learned counsel appearing for respondent Nos. 2 and 3 and perused the record.

(2.) The issue raised in the present writ petition is with regard to correction in the spelling of the name of petitioner mentioned in the intermediate marks-sheet-cum-certificate issued by the National Institute of Open Schooling, New Delhi (hereinafter referred to as 'the N.I.O.S.). From the pleadings of the petition as well as the documents brought on record, it is apparent that everywhere in the academic record, the name of the petitioner has been spelled as "Shweta Pathak" whereas in the intermediate marks-sheet-cum-certificate issued by the N.I.O.S., it is shown as "Sweta Pathak". The name of the mother and that of the father of the petitioner are correctly spelled as "Bindu Pathak and Prabhat Kumar Pathak" in all the academic records right from High School upto the University and even in the intermediate marks-sheet-cum-certificate issued by the N.I.O.S., the name of the mother of the petitioner is spelled as Bindu Pathak and that of father as Prabhat Kumar Pathak.

(3.) In the counter affidavit, the stand taken by the respondents is that the name of the petitioner, even if, it is a spelling mistake occurred in printing process, cannot be corrected because the limitation prescribed for applying for correction in the marks-sheet-cum-certificate issued by the N.I.O.S. is three years whereas the petitioner has approached the N.I.O.S. for necessary correction after eight years.