ANKIT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has assailed the order dated 03/13.11.2018, passed by the competent authority of the National Institute of Open Schooling, Regional Centre, Allahabad rejecting the application of the petitioner for correction in the name of his father, as recorded in the Intermediate Examination Certificate, issued by the National Institute of Open Schooling, Regional Centre, Allahabad (hereinafter referred to as the "NIOS")

(2.) The order dated 03/13.11.2018 invalidates the claim of the petitioner, on the foot, that the application was submitted three years after the date of registration. The application was barred by limitation; the limitation period being three years, from the date of registration with the NIOS.

(3.) Learned counsel for the petitioner Sri Rizwan Ahmad Qureshi, submits that the respondent authorities have misdirected themselves in law. The provision relating to the limitation has been construed in a pedantic fashion. The petitioner had adequate and sufficient reason for the delay, in submitting the correction application. The authorities failed to apply their mind to the aforesaid facts in the record.