Chhattisgarh HC Directs School Officials To Verify Documents Before Deciding Boy’s Request To Replace ‘Satnami’ With ‘Suryavanshi’ In Class 5 Marksheet

The petitioner, a minor represented by his father, sought correction of the caste entry in his Class V marksheet from “Satnami” to “Suryavanshi.”

He relied on a caste certificate, educational records, and his father’s Dakhil-Kharij Register, which he said recorded the caste as Suryavanshi.

He clarified that he was not seeking a declaration of caste, but correction of the school record.

The State submitted that the claim and supporting documents required verification by the competent authority under the applicable rules and procedure.

The Court cited no specific statute, regulation, or precedent.

It applied the general principle that a claim to correct a school-record entry must be examined by the competent authorities under the applicable rules and procedure, after verification of the supporting documents.

The petitioner sought only correction of the school record, not a judicial declaration of caste.

Given the State’s submission that the documents required verification, the Court left the merits to the concerned authorities and directed them to assess the claim by verifying the caste certificate, educational records, and documents relating to the petitioner’s father.