MRUGARAJ SAHU Vs. SECRETARY, BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) Heard Mr. Trilochan Nanda, learned Counsel for the petitioner, and Mr. S.C. Panda-1, learned counsel for opposite parties No.1 and 2.

(2.) The petitioner files this writ application for direction to the opposite parties to make necessary correction, in the High School Certificate issued to the son of the petitioner in the year 2010 bearing Roll No.26MHO71, with regard to father's name as "Mrugaraj Sahu" and mother's name as "Subidha Sahu" as per declaration made by the Civil Court by judgment and decree dated 27.07.2011 passed in C.S. No.45 of 2010.

(3.) Mr. Trilochan Nanda, learned Counsel for the petitioner states that since the petitioner has already got a declaration by the competent Civil Court with regard to correction of names of father and mother of Mahendra Chhatria, the same should be carried out in the certificate issued by the Board of Secondary Education, Orissa.