SHAHABUDDIN MOHD SHAFIURRAHMAN Vs. DEPUTY DIRECTOR OF EDUCATION

JUDGEMENT

(1.) The petitioner seeks a writ of certiorari to quash an order dated 25.10.2007 passed by respondent No.2 Divisional Secretary, Pune Division, Maharashtra State SSC and HSC Board, rejecting his application dated 10.10.2007 for having his name corrected in the Higher Secondary School certificate examination mark-sheet. Respondent No.1 is The Deputy Director of Education and respondent No.3 is the State of Maharashtra.

(2.) The petitioner claims that a Higher Secondary School Certificate / examination mark sheet and a school leaving certificate referred to in this petition were issued to him. His case is this. His name on the Higher Secondary School certificate / examination mark-sheet issued by an institution in Pune Maharashtra is :-

(3.) By the impugned order, respondent No.2 rejected the application. We are informed that the impugned order, as translated, indicates that the application was rejected on the ground that when the application was made, the petitioner had left the school. Rules 26.1 to 26.4 which fall under the heading "Entries in the General Register". Rules 26.3 and 26.4 read as under :-