JASBIR SINGH Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) The petitioner seeks quashing of the order dated 01.09.2015 (Annexure P10) whereby respondent No.3-Board has refused to rectify the clerical error of the father's name from 'Bikramjit' to 'Bikramjit Singh' in the Senior Secondary School Certificate of the petitioner. The reasoning given by the Board, in the impugned communication (Annexure P10) is that the school record does not recognize the desired correction and the representation for correction had not been initiated within a period of one year of declaration of the result.

(2.) From a perusal of the record it transpires that the petitioner was initially a student of the ICSE Board, having done his schooling from Guru Teg Bahadur International School, Gurdaspur (Annexure P7). In the said certificate, the father's name was mentioned as 'Shri Bikramjit Singh' which had been got duly rectified. The petitioner, thereafter, got admission in respondent No.4-school wherein his father's name is mentioned as 'S.Bikramjit Singh' (Annexure P5). Similar is the position in the Admission & Withdrawal Register of the school for the year 2012-13 (Annexure P6). On account of the certificate being issued by the respondent-Board on 28.05.2014 (Annexure P8) wherein his father's name did not depict the word 'Singh', the petitioner got rectification done in the birth certificate issued by the Registrar, Births & Deaths on 03.07.2014 (Annexure P1). Resultantly, request was made to the concerned school on 06.05.2015 (Annexure P2) for correcting the father's name in the +2 certificate. Thereafter also, an application was made to the respondentBoard on 24.07.2015 (Annexure P3) wherein it had been specifically mentioned that correction had been done in the 10th certificate also. The school had corresponded on 27.11.2015 (Annexure P4) regarding the request of the petitioner and brought to the notice of the Board that it had not received any response regarding that application. In the meantime, the impugned communication was sent on 01.09.2015 (Annexure P10) whereby the request of the petitioner had been rejected on the ground that the necessary prerequisites had not been fulfilled and the desired change cannot be carried out.

(3.) The maintainability before this Court has been questioned and that the jurisdiction of Civil Court should be preferred. Reliance has also been placed upon the judgment of the Division Bench in Ambika Kaul Vs. Central Board of Secondary Education & others, 2015 3 SCT 350. Resultantly, it is submitted that in view of the bye-law 69.1, no change/correction can be made except correction for typographical errors. Specific averments have been made in para No.6 of the writ petition regarding the record with the school, which has not been controverted by the Board, which has filed a short reply and not a detailed reply. Specific averment has been made that the true copy of the admission form and the withdrawal register shows the correct name of the petitioner's father. In such circumstances, the reasoning given by the Board that the documents of the school do not support the petitioner's case, is without any basis and cannot be held to be justified, in any manner.