PALLAVI @ PALLAVI CHANDRA Vs. C.B.S.E.

JUDGEMENT

(1.) The petitioner took the Senior School Certificate Examination held by the respondent No.1 Central Board of Secondary Education (CBSE) in the year 2004 and was issued a certificate therefor. In the said certificate the name of the petitioner is given as "Pallavi" and that of her father as "Ramesh Chandra".

(2.) The petitioner claims to have joined School of Open Learning (respondent no.4) of the respondent No.2 University of Delhi in the year 2004 and graduated in the year 2007. In the certificate issued for the same also the name of the petitioner is given as "Pallavi".

(3.) The petitioner in the year 2010 decided to change her name from Pallavi to Pallavi Chandra and inserted an advertisement in the newspaper to the said effect and also got the said change effected by publication in the weekly Gazette published by the Delhi Government on 20th August, 2010. The petitioner thereafter applied to the respondent No.1 CBSE and to the respondent No.2 University of Delhi for change of her name as given in the certificate issued by them from "Pallavi" to "Pallavi Chandra" and that of her father in the certificate issued by University from "Ramesh Chander" to "Ramesh Chandra". Upon the refusal of respondent No.1 CBSE and the inaction of respondent No.2 University of Delhi to do so, the present writ petition has been filed claiming the relief of direction to the respondent No.1 CBSE and to the respondent no.2 University of Delhi to so change / correct the name of the petitioner and her father respectively in their records and to issue fresh certificates to the petitioner with the changed / corrected names.