GEETHA S PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) LEARNED Government Advocate to accept notice for respondents No.1 to 3. He is permitted to file memo of appearance in four weeks. Considering the nature of disposal, notice to respondent No.4 is not necessary. Hence, dispensed.

(2.) THE petitioner is before this Court seeking for issue of mandamus to direct the respondents to change the names of the children as indicated in the prayer column to the writ petition.

(3.) CONSIDERING the age of the children and also the school in which they are studying and they have not yet completed their SSLC, the respondent No.3 would have to keep these aspects in view and consider the case of the petitioner in the light of the guidelines governing this aspect of the matter. Since, no action has been taken so far by respondent No.3, a direction is issued to respondent No.3 to look into the request of the petitioner based on the communication dated 16.09.2013 (Annexure -G) and convey the decision of respondent No.3 to respondent No.4 -School for the purpose of carrying out the request of the petitioner.