ADITYA SRIVASTAVA Vs. CENTRAL BOARD OF SECONDARY

JUDGEMENT

(1.) The appellant before us is the petitioner in W.P.(C) No.1242/2016.

(2.) The said writ petition which was filed seeking a direction to the respondents to change the name of the petitioner from 'Randhir Srivastav' to 'Aditya Srivastav' in all the records maintained by the respondents and to issue a fresh mark-sheet and certificate of Class-X Examination passed by the petitioner in the year 2015 was dismissed by the learned Single Judge by the order under appeal dated 07.12016. Hence the present appeal.

(3.) We have heard the learned counsel for both the parties.