UDAY GOEL Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) The petitioner has challenged the order dated 22.09.2017 passed by respondent no.1 by which his application for correction in the name of his mother from "Ranjana" to "Ranjana Goel" has been declined.

(2.) In brief, the petitioner has allegedly studied in the Sant Nischal Singh Public School, Yamuna Nagar, in which his mother's name was recorded as "Ranjana Goel" in the school record. The petitioner passed his matriculation from Delhi Public School, Karnal (respondent no.2 herein) but due to inadvertence in the application form submitted to the school, the petitioner failed to write the surname of his mother and as a result thereof, the Transfer Certificate and the Marks Sheet do not contain the surname of his mother. The petitioner approached the respondent no.2-school for correction in his mother's name from "Ranjana" to "Ranjana Goel". Respondent no.2- school considered his request and forwarded it to the CBSE along with relevant documents. The petitioner also submitted record of his previous school in which surname of his mother was also mentioned. However, respondent no.1- CBSE, vide the impugned order, rejected application of the petitioner on the ground that the school record of the petitioner does not confirm the desired correction.

(3.) After notice, respondent no.1 filed its reply, in which reference has been made to Rule 69.1(ii) of the CBSE Examination Bye-laws, 1995 to contend that the correction in name to the extent of correction in spelling errors, factual typographical errors in the candidate's name/surname, father's name/mother's name or guardian's name to make it consistent with what is given in the school record or list of candidates (LOC) submitted by the school may be made. It is also submitted that in the admission register, mother's name of the petitioner has been mentioned as "Ranjana".