PRIYA OMPRAKASH WALMIKI Vs. EDUCATION OFFICER (SECONDARY)

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard learned counsel for appearing parties finally, by consent.

(2.) Petitioner's request is to have correction in school record in which entry has crept in showing him to be belonging to be 'Rajput' caste, while he is from 'Hindu-Bhangi', scheduled caste community. While said request has been made to the head-master of the school, a communication had been issued on 26th August, 2019 by Respondent No.1 declining the request having regard to constraint under clause 26.4 of Secondary School Code.

(3.) Learned counsel for petitioner, during course of submissions, draws attention to the admission register extracts of his real elder sisters viz. Aruna, Sapna and Poonam. School record of Sapna, annexed to petition, shows her caste 'Bhangi', so is the case in respect of admission extract of other sisters. Said record has not been disputed by respondents.