LAWS(P&H)-2024-5-137

KULWINDER SINGH Vs. CENTRAL BOARD OF SECONDARY EDUCATION

Decided On May 31, 2024
KULWINDER SINGH Appellant
V/S
CENTRAL BOARD OF SECONDARY EDUCATION Respondents

JUDGEMENT

(1.) Present writ petition has been filed under Article 226/227 of the Constitution of India for issuance of an appropriate writ, order or direction especially in the nature of certiorari for quashing of impugned order dtd. 8/8/2018 (Annexure P-10) passed by respondent No.2 vide which correction of father's name of the petitioner in the school certificate has been declined.

(2.) Learned counsel for the petitioner has submitted that the entire issue with respect to changes/corrections to be made in the certificate issued by the Central Board of Secondary Education has been adjudicated upon by the Hon'ble Supreme Court in a detailed judgment passed in case titled as 'Jigya Yadav (minor) (through Guardian/father Hari Singh) Vs. CBSE (Central Board of Secondary Education) and others', and other connected matters reported as 2021(7) SCC 535 by a three Judge Bench of the Hon'ble Supreme Court and has prayed that the representation dtd. 20/5/2024 (Annexure P-11) filed by the petitioner be considered by the competent authority of respondent No.1-Board and the law down in the abovesaid judgment be also considered while passing\ the final order. It is further submitted that earlier rejection dtd. 8/8/2018 (Annexure P-10) was cryptic and was prior to the passing of the said judgment and thus, the matter needs to be reconsidered dehors the observations made in the order dtd. 8/8/2018.

(3.) Keeping in view the above-said facts and circumstances, the impugned order dtd. 8/8/2018 (Annexure P-10) is set aside and the present Civil Writ Petition is disposed of in the following terms:-