VEERA ANGRISH Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) By way of this petition, the petitioner prays that respondent be directed to incorporate and give effect to the change in name of the petitioner from Veeranwali Shankar Angrish to Veera Angrish who had appeared and passed 10th and 12th Class Senior Secondary Board Examination conducted by the respondent vide Roll No. 6163784 of 2002 and 6243196 of 2004. It is further prayed that respondent be directed to issue certificate duly recording the aforesaid change in its record.

(2.) The petitioner is stated to have changed his name on 29th June, 2004 from Veeranwali Shankar Angrish to Veera Angrish. The petitioner passed the secondary and senior secondary examination conducted by the Central Board of Secondary Education in 2002 and 2004 respectively in his old name of Veeranwali Shankar Angrish and certificates for the same were issued by the respondent. After the petitioner got published the aforesaid change of his name in the Gazette, she applied to the respondent for making necessary changes in the certificates issued by it for his having passed the secondary and senior secondary examination conducted by the Central Board of Secondary Examination. On this request being made, the respondent refused to make an entry on the ground that unless the order of the Court is received, it will not be possible for the respondent to make necessary changes in the certificates issued by them.

(3.) The petitioner along with the petition has filed copy of the newspaper as well as the Gazette of India dated 7th August, 2004 indicating that the petitioner had changed her name from Veerawali Shanker Angrish to Veera Angrish.