BALAJI S/O BALIRAM GITTE Vs. STATE OF MAHARASHTRA
LAWS(BOM)-2022-7-175
HIGH COURT OF BOMBAY (FROM: AURANGABAD)
Decided on July 12,2022

Balaji S/O Baliram Gitte Appellant
VERSUS
STATE OF MAHARASHTRA Respondents

JUDGEMENT

ANIL L.PANSARE,J. - (1.)Rule. Rule made returnable forthwith. Heard finally, by consent of the learned counsel for the parties, at the admission stage.
(2.)The petitioner is seeking directions against respondent No. 4, the Divisional Secretary, Maharashtra State Board of Secondary and Higher Secondary Education, Aurangabad Divisional Board, Aurangabad and respondent No. 5 Principal, Deogiri College, Station Road, Aurangabad to decide his representation dt. 20/5/2022 thereby seeking directions to make correction in his name as Gitte Balaji Baliram, in place of Gite Balaji Baliram. According to the petitioner, respondent Nos. 4 and 5 have inadvertently mentioned his name as Gite Balaji Baliram instead of Gitte Balaji Baliram.
(3.)The petitioner has made a request to respondent Nos. 4 and 5 to make correction in his name, but both the respondents are not paying heed to his request. The petitioner is all set to complete his Engineering Degree and is preparing for various Competitive Examinations. However, due to incorrect name in the record, he is facing great hardship. The petitioner further claims that for obtaining caste validity certificate and for other purposes, the petitioner is in need of the corrected record.


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