Praveen Kumar Kushwaha vs Secretary, Central Board Of Secondary Education Delhi And Ors

P. Sam Koshy, J

The limited grievance that the petitioner has made is that, when the petitioner appeared for his 10 th examination in the year, 2010-12, the date of

birth of the petitioner has been wrongly mentioned as ""29.05.1996"" instead of ""29.05.1996"" and the father's name of the petitioner also has been

entered as ""Ramesh Ray Kushwaha"" instead of ""Ramashray Kushwaha"".

The results were published in the year 2012 and in the results itself it has been categorically envisaged by the authorities of the Central Board of

Secondary Education that in case of correction of date of birth as well as father's name, the request for the same has to be made promptly. The

petitioner already had within the period prescribed made a request for appropriate correction to the respondent No.3 as is evident from the letter dated

18.11.2013 (Annexure P/3) attached with the writ petition. However, till date no further proceedings/development have taken place on the said

correction proceeding. The petitioner prays for an appropriate direction to the respondent No.3 to expeditiously process the claim of the petitioner and

make necessary correction so far as date of birth of the petitioner as well as his father's name is concerned.

The said request of the petitioner seems to be fair and justified. According to the petitioner, in all other educational records and other available

records, there is no dispute including subsequent educational records prepared, except for the mark-sheet of Class 10 th.Therefore, the petitioner is

compelled to approach the court for an early correction of mark-sheet.

Given the said facts, let the respondent No.3 take an appropriate step for processing the claim of the petitioner for correction of his mark-sheet so

far as his date of birth and father's name is concerned in accordance with guidelines governing the field.

Let this exercise be completed at the earliest preferably within a period of six months from the date of receipt of copy of this order. It shall be the

responsibility of the petitioner to apprise the respondent No.3 so far as order passed by this court is concerned.

With the aforesaid direction, the writ petition stands disposed of.