BHARAT RAMKISHAN WADKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD . Rule. Rule made returnable forthwith. By consent of parties, taken up for final hearing. Since no adverse orders are being passed against respondent No.4, writ petition is heard & decided in his absence.

(2.) THE petitioner had, in our opinion, made a very innocuous request. He completed his SSC from Chatrapati Shahu Madhyamik Vidyalaya, Satala (Bk), Taluka Udgir, District Latur, in the year academic year 2006 -07. While taking admission in the secondary school, it is the case of the petitioner that inadvertently his surname was mentioned as Padile instead of Wadkar.

(3.) THE Deputy Director of Education approved correction by order dated 27.1.2009. In the meanwhile, what has transpired is, that petitioner had to appear for the higher secondary examination. The school, therefore, submitted a proposal to the respondent No.3 Board and for making the requisite correction. The power of the Board is conferred by some regulation and to which we need not make a detailed reference because of subsequent events.