MEGHNA SINGH Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) This case presents somewhat peculiar circumstances whereby the essential relief sought for by the petitioner is that the respondent No 1 i.e. Central Board for Secondary Education (in short "CBSE") be directed to correct her mother's name in the Class X certificate. The peculiarity arises on account of the fact that the marriage of the petitioner's mother was dissolved, albeit, by mutual consent and a decree to that effect was obtained on 23.05.2008.

(2.) Prior to her marriage, the petitioner's mother's maiden name was "Avita D Lal". After her marriage, the petitioner's mother, it appears, came to be known as "Shikha Chauhan". This aspect emerges upon a perusal of the divorce decree where the petitioner's mother is described as "Ms. Shikha Chauhan @ Avita D Lal". Thus, in effect, the petitioner's mother's name, prior to her divorce would in its entirety read as "Shikha Chauhan nee Avita D Lal".

(3.) After the decree for divorce was passed, the only change which was brought about vis-a-vis the petitioner's mother's name was that the first part of her name got excised. In other words, the petitioner's mother reclaimed her identity as "Avita D Lal".