Facts
The petitioners, Anjani Kumar and Pushpa Prasad, sought correction of their names in their daughter Shubhi Rupak’s Class XII Senior School Certificate Examination, 2021 marks statement issued by the CBSE, and in her Transfer Certificate issued by Pentecostal Assembly School, Bokaro.
Source reference: p. 2, para. 3Their names were recorded as “Anjani” instead of “Anjani Kumar” and “Pushpa Sahay” instead of “Pushpa Prasad”.
Source reference: p. 2, para. 3Identical errors had earlier appeared in the daughter’s Class X AISSE 2019 admit card and marks statement.
Source reference: p. 2, para. 3.1Pursuant to an order dated 08.04.2022 passed in W.P.(C) No. 4086 of 2020, the CBSE had corrected those records to reflect the names “Anjani Kumar” and “Pushpa Prasad”.
Source reference: p. 2, para. 3.1The CBSE contended that no formal application had been received, while the petitioners relied upon correspondence between the CBSE and the school.
Source reference: p. 3, paras. 4–5Issues
Whether the CBSE should be directed to correct the petitioners’ names in the Class XII admit card, marksheet and related records of their daughter, consistently with the corrections already made in her Class X records?
Source reference: p. 3, para. 6Whether the corrected names should also be reflected in the Transfer Certificate issued by the school so that the guardians’ names appear uniformly across the student’s academic records?
Source reference: p. 3, para. 6Law Applied
The Court applied the principle that educational records should accurately and uniformly reflect the correct identity particulars of a student’s parents or guardians, particularly where the same examining authority had already accepted and implemented the corrections in the student’s earlier Class X records.
Source reference: p. 3, paras. 6–6.2The Court also exercised its writ jurisdiction to issue consequential administrative directions and permitted recovery of any prescribed correction fee from the petitioners.
Source reference: p. 3, paras. 6–6.2Reasoning
The Court found that the CBSE had already corrected the petitioners’ names in the daughter’s Class X certificates pursuant to an earlier judicial order.
Source reference: p. 2, para. 3.1Since the Class XII records contained the same errors and were issued by the same Board, maintaining inconsistent parental names across the student’s academic certificates was unwarranted.
Source reference: p. 3, paras. 4–6.1The Court therefore directed the CBSE to carry forward the existing corrections to the Class XII admit card, marksheet and Transfer Certificate, notwithstanding the CBSE’s submission regarding a formal application, while allowing the Board to demand any prescribed fee.
Source reference: p. 3, paras. 4–6.1Holding
The writ petition was disposed of with a direction to the CBSE to immediately correct the names of the petitioners in the Class XII admit card, marksheet and related records, and to ensure that the Transfer Certificate also reflects “Pushpa Prasad” and “Anjani Kumar” consistently with the Class X certificates.
Any prescribed fee could be demanded from and deposited by the petitioners.
Source reference: p. 3, paras. 6.1–7The entire process was directed to be completed within three months from receipt of the order’s copy.
Source reference: p. 3, paras. 6.1–7Original Court PDF
ANJANI KUMARvsCENTRAL BOARD OF SECONDARY EDUCATION THROUGH ITS SECRETARY
Click to open original judgment
Original judgment, available to read, download and summarize on LawLens.in
