AKSHAYA MURALI Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) By way of this petition, the petitioner is seeking directions to the respondent Central Board of Secondary Education (CBSE) to correct the names of her mother and father in her Statement of Marks of Class-XII, Certificate of Passing and Migration Certificate.

(2.) The facts relevant are that the names of the petitioner's father and mother are Mr. Muraleedharan J.T. and Mrs. Manjumol C.P., however, in the mark-sheet of petitioner's Class-X Examination issued by the Council for Indian School Certificate Examination (CISCE), New Delhi, their names were entered as Mualeedharan JI and Manju Murali respectively. Consequently, while seeking admission in Class-XII, which the petitioner has passed from CBSE, the names of her father and mother were mentioned as Mualeedharan and Manju Murali respectively, and thus, in the mark-sheet of her Senior School Certificate Examination 2018 issued by the CBSE, their names have been entered accordingly.

(3.) The petitioner's father Muraleedharan J.T. is a Government employee of General Reserve Engineer Force under Ministry of Defence. The petitioner has placed on record, the Service Certificate of her father issued by the competent authority, wherein, his name is mentioned as Muraleedharan J.T. The petitioner's father made application to CISCE as also to the CBSE for correction of the name in the documents. Pursuant to the application made, after correction of the names, CISCE has issued Statement of Marks and Certificate of Secondary Education after correcting the names as applied for, however, CBSE has declined to make the necessary corrections as prayed for. Hence, this petition.