K KAMESA AKHILESH KUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties. Rule made returnable forthwith. The petition is taken up for final disposal with the consent of learned counsel for the parties.

(2.) The petitioner who is resident of Aurangabad, passed out his Senior Secondary School examination i.e. 12th Standard conducted by Central Board of School Education (CBSE) - respondent from Alwar in the State of Rajasthan as his father was in employment at Alwar. The petitioner's result was declared on 25.5.2015, but name was incorrectly mentioned on the mark sheet and migration certificate as "Mr.Akhilesh" instead of his correct name as "K Kamesa Akhilesh Kumar". The petitioner, therefore, requested the authorities to correct the name, but they expressed inability to do so because of the certificate so referred above. It was advised to get the certificate corrected from the CBSE only.

(3.) The petitioner, based upon the Rules (Examination Bye-Laws), has taken basic step for correction of name by getting it published in Government official gazette within one year of declaration of his result. In view of Clause 69(1), another condition was that the period prescribed for making an application for correction in name of candidates/fathers/mothers or guardians was one year from the date of declaration of result. It is necessary that application of the candidate is required to be forwarded by Head of Institution with the attested photo copies of school record. The school record of the petitioner reflects correct name as "K Kamesa Akhilesh Kumar".