ARSHAD KHALID JAMAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Respondents waive service. With the consent of parties heard finally.

(2.) THIS writ petition is filed seeking directions to the respondent authorities for correction in the petitioner's first name in his school leaving certificate, passing certificate, mark sheet etc.

(3.) ON the other hand, the learned A.G.P. for respondent Nos. 2 and 3 would contend that, the respondent authorities have rightly invoked Rule 26.3 of the Secondary School Code. The authorities have no power to make the correction in the school record once the candidate has left the school. Therefore, according to the learned A.G.P., there is no merit in the writ petition and same may be dismissed. The learned A.G.P. pressed into service unreported judgment of this Court in the case of AzamKhan s/o Dagd Khan Pathan vs. The State of Maharashtra and others in Writ Petition No. 266 of 2011 dated 07-03-2011 and also provisions of Rule 26.3 of the Secondary School Code.