ISHWARSING Vs. EDUCATION OFFICER (PRIMARY)

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Shri A.V. Deshmukh, learned AGP for respondent Nos. 2 and 3.

(2.) This petition seeks to assail the order dtd. 5/11/2020 passed by the Education Officer (Secondary), Zilla Parishad, Aurangabad - Respondent No.2, whereby, the prayer made by the petitioner seeking corrections in the school record of Primary School, Shivur, Taluka Vaijapur, District Aurangabad, has been rejected, stating the reason that such corrections cannot be permitted as the petitioner had left the school.

(3.) It has been argued by the learned counsel for the petitioner that by making application seeking corrections in the school record dtd. 17/8/2020, the petitioner had prayed that in the school record, his caste has wrongly been described as 'Rajput Bhamta' in place of 'Pardeshi' and further that his date of birth has also been wrongly described as "11/6/1989" in place of "11/6/1991". Accordingly, correction in the school record was sought. It is submitted that the said record could be corrected, however, by refusing the prayer made by the petitioner, the respondent No.2 has acted arbitrarily and illegally.