NAGRAJ Vs. GOVT. OF INDIA

JUDGEMENT

(1.) The instant writ petition is filed seeking for the following reliefs:

(2.) Heard the learned Counsel for the petitioner and the learned Counsel for respondent nos.2 & 3.

(3.) The facts relevant for the purpose of disposal of this petition are, petitioner claims to be the genetic son of Dr. Basawaraj Peerrapur and adopted son of Gurusiddappa and Smt. Iramma. Petitioner was given in adoption under a registered adoption deed dtd. 29/1/2007. As on the date of execution of the said document, petitioner was studying in Excellent Primary School and his genetic father's name was shown in the school records. Pursuant to the adoption, petitioner sought for necessary corrections in the school records which was declined, and therefore, petitioner had filed O.S.No.459/2008 before the jurisdictional Civil Court which was decreed and it was declared that the plaintiff was the adopted son of Gurusiddappa and the defendants therein were directed to carry out necessary corrections in the school records as per the adoption deed. Thereafter, petitioner was admitted from sixth standard onwards in respondent no.4-School, and subsequently, he got admitted to Pre-university course in Tungal P.U. College, Vijayapur. Petitioner had made an application to carry out necessary corrections in the school records on the basis of the registered adoption deed and on the strength of the decree passed in O.S.No.459/2008. Considering the petitioner's request, necessary corrections were carried out in the school records of Excellent Primary School.