VARUN KAUSHAL Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) Petitioner has filed this petition under Article 226 of the Constitution of India, seeking following relief:-

(2.) In support of his arguments, the learned counsel for the petitioner has placed reliance to the judgment of the Hon'ble Supreme Court, reported in (2021) 7 Supreme Court Cases 535, titled as Jigya Yadav vs. Central Board of Secondary Education and others, wherein in paragraph 194.1, the Hon'ble Supreme Court has held as under:-

(3.) Ms. Rita Goswami, learned counsel for respondent-Board has fairly submitted that in terms of the decision given by the Hon'ble Supreme Court in Jigya Yadav's case (supra), in case necessary documents are supplied by the petitioner, the relevant correction would be made in the record by respondent No.1.