P C HOTA Vs. C B S E

JUDGEMENT

(1.) THE petitioner Nos. 1 and 2 father and mother of the petitioner No. 3 had moved an application dated 20th December, 2006 with the respondent, CBSE for carrying out correction/change of their names in the certificates issued by cbse. The petitioner No. 3 had cleared the class-Xth examination in 2004 and class XIIth in 2006 and wanted change in names of the parents in the said certificates.

(2.) ALONG with the application, the petitioners had filed copy of the Gazette of India notification dated 23 to 29th September, 2006 for change of name. Father of the petitioner No. 3 was earlier known as Pradip Chandra Hota @ pradeep Hota and as per the Gazette of India notification he had changed his name to Pradip Hota. Mother of the petitioner No. 3 was earlier known as Lipika hota @ Ruby Hota and pursuant to the Gazette of India notification wanted to be known as Lipika Hota. In the records and as per the certificate issued by the cbse, the parents of the petitioner No. 3 were recorded as Pradeep Chandra Hota and Ruby Hota.

(3.) BY the impugned order dated 12th January, 2007, the application of the petitioners was rejected on the ground that it was submitted after a period of two years.