AVINASH VAISHNAV Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) Since common questions of law and fact are involved in both these execution petitions, therefore, they are taken up together for disposal.

(2.) Both the petitioners approached this Court by filing CWP Nos. 1027 and 1031 of 2019 seeking therein a direction to the CBSE for correction of the name of their mother in the Matriculation and 10+2 certificates. On 14.05.2019 and 17.05.2019, these writ petitions were disposed of with the following directions:

(3.) Despite clear-cut directions of this Court, the respondent-CBSE failed to implement the orders of the Court, constraining the petitioner(s) to file the instant execution petitions.