AARAV SURYAVANSHI vs STATE OF CHHATTISGARH

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CGHC010391892026 2026:CGHC:45085
NAFR
VISHAKHA
BEOHAR
HIGH COURT OF CHHATTISGARH AT BILASPUR
Digitally signed
by VISHAKHA
BEOHAR
WPC No. 5336 of 2026
1 - Aarav Suryavanshi S/o Mahendra Suryavanshi, Aged About 11 Years
Minor Through Natural Guardian Father Mahendra Suryavanshi S/o
Shivprasad Suryavanshi, Aged About 47 Years, R/o House No. 200,
Satnamipara, Kormi, Post - Hardikala, Tahsil - Bodri, District Bilaspur
C.G.
... Petitioner(s)
versus
1 - State Of Chhattisgarh Through The Secretary, Department Of
School Education, Mahanadi Bhawan, Nava Raipur, Atal Nagar, District
Raipur C.G.
2 - District Education Officer, Bilaspur District Bilaspur C.G.
3 - Block Education Officer, Bilha, District Bilaspur C.G.
4 - Headmaster, Govt. Janpad Primary School, Kormi, Tahsil - Bodri,
District Bilaspur C.G.
... Respondent(s)
For Petitioner(s) : Mr. Vimlesh Bajpai, Advocate.
For Respondent(s)/State : Mr. Shobhit Mishra, Dy. G.A.

Hon’ble Mr. Justice Amitendra Kishore Prasad
Order on Board
26/10/2026

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1. The defect pointed out by the Registry is overruled. Accordingly,
the matter is heard finally.
2. By way of this petition, the petitioner has prayed for following
reliefs:-
“10.1) This Hon'ble Court may kindly be pleased
to call for the entire records pertaining to the case
of the petitioner from the possession of the
respondents for its kind perusal.
10.2) That, this Hon'ble Court may kindly be direct
the respondent no. 1 to 3 to correct the class 5th
mark sheet of the petitioner as Suryavanshi in
place of Satnami caste.
10.3) Any other relief or relief(s) which this
Hon'ble Court may think proper in view of the
facts and circumstances of the case may also
kindly be granted.”
3. Learned counsel for the petitioner submits that the petitioner
belongs to the Suryavanshi caste, whereas his caste has been
erroneously recorded as Satnami in his Class V marksheet. It is
further submitted that the caste certificate issued by the
competent authority, namely the Gram Panchayat, as well as the
petitioner’s educational records and the Dakhil-Kharij Register
pertaining to his father, record his caste as Suryavanshi. Learned
counsel clarifies that the petitioner is not seeking any declaration
regarding his caste in the present petition but is seeking only
correction of the erroneous entry in the school record. It is,
therefore, contended that the respondents, being public

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authorities, are required to consider the petitioner’s representation
and pass an appropriate reasoned order in accordance with law.
4. Learned State counsel submits that the petitioner’s request for
correction of the caste entry in the school record is required to be
examined by the competent authority in accordance with the
applicable rules and procedure. It is further submitted that the
documents relied upon by the petitioner would require verification
before any correction can be made. Accordingly, the petitioner
may be directed to approach the competent authority by filing an
appropriate representation along with the relevant documents,
which may be considered and decided in accordance with law.
5. I have heard learned counsel for the parties and considered the
facts and circumstances of the case.
6. Considering the nature of the dispute, the writ petition is disposed
of with a direction to the concerned respondent authorities,
particularly the District Education Officer, Bilaspur, and the
concerned Headmaster of the Government Primary School, to
examine the petitioner’s claim for correction of the caste entry
recorded in his Class V marksheet. While considering the claim,
the authorities shall duly verify the caste certificate of the
petitioner, the relevant educational records and the documents
pertaining to his father, and thereafter take an appropriate
decision in accordance with law.

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7. The aforesaid exercise shall be undertaken after due verification
of the relevant documents and in accordance with the applicable
rules and procedure.
8. With the aforesaid directions, the writ petition stands disposed of.
sd/-
(Amitendra Kishore Prasad)
Judge
Vishakha