SIMRAN RANA Vs. CBSE

JUDGEMENT

(1.) The petitioner has filed the present writ petition with a prayer to quash the order dated 07.07.2017 (P7) by which correction of names in the Class X certificate has been rejected by respondents No.1&2 i.e. the CBSE.

(2.) The case pleaded by the petitioner is that the petitioner appeared in the Class X examination in the March, 2016 under the Roll No. 2264728. At the time of filling of Class X examination form, the name of the petitioner, her father and her mother was inadvertently written as "Simran Thakur", "Pawan Thakur" and "Neetu Thakur" whereas as per the date of birth certificate, their actual names are "Simran Rana", "Pawan Kumar" and "Neetu Devi", respectively. It is then contended by the counsel, inter alia that the petitioner approached the school authorities for correction in the above-mentioned names. On an application made by the petitioner, the school authorities requested the CBSE to change the name of the petitioner and her parents in the Class X certificate.

(3.) Thereafter on 07.07.2017 (P7), CBSE issued a letter to the Principal of the school on this subject. It was mentioned therein that the "correction case has been considered by the competent authority of the Board but it could not be acceded to as the desired correction does not confirm (sic conform) to under Examination Bye-Laws of the Board". The objections so taken read as under:-