SARVRINDER SINGH DHALIWAL Vs. C.B.S.E.

JUDGEMENT

(1.) This petition has been filed for correction of the mother's name of the petitioner in the Matriculation certificate from 'Sarabjit Kaur' to 'Sarbjit Kaur'.

(2.) On the last date the affidavit was placed on record by the learned counsel for the petitioner and counsel for the respondents was granted time to file reply. No reply to the affidavit has been filed on behalf of the respondents.

(3.) A perusal of the record shows that the petitioner had earlier filed CWP-14203-2016 in which also prayer was made that the spelling of the name of the mother be changed but that petition was disposed of with a direction to the respondent to decide the representation within four weeks. By order Annexure P-8 the prayer of the petitioner was denied prompting the petitioner to approach this Court. The ground taken for rejection is that the mistake was committed by the respondent No.3-school and therefore respondents No.1 and 2 could not correct the same.