TUSHAR TRIPATHI Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) Heard Shri Avanish Ranjan Srivastava, counsel for the appellant, Shri H.N. Pandey, learned counsel for respondent nos. 1 and 2 and Shri Manoj Kumar Singh, learned counsel for the respondent nos. 3 and 4.

(2.) This intra court appeal is against the judgment and order dtd. 30/1/2024 passed in Writ C No. 8088 of 2023, Tushar Tripathi Vs. Central Board Of Secondary Education And 2 Others, whereby the writ petition preferred by the appellant-writ petitioner before the learned Single Judge questioning the order dtd. 21/12/2021 passed by the second respondent, Assistant Secretary (Marks and Migration) Central Board of Secondary Education, Regional Office, Civil Lines, Prayagraj and also seeking correction in the mother's name as Pritam Devi in place of Poonam Devi was dismissed.

(3.) The case of the appellant-writ petitioner before the writ court was that his father's name is Shri Pritam Tripathi and the mother's name is Smt. Pritam Devi, which was correctly recorded in the third respondent-institution, J.D.S. Public School, Pancho Shivala, Village Koiripur Khurd, Post Rasulpur, District Varanasi, however, on account of fault at the end of the said institution, the name of the mother of the appellant-writ petitioner was recorded as Poonam Devi in the High School marksheet-cum-certificate.