DHRUVA PARATE Vs. CBSE

JUDGEMENT

(1.) THE writ petitioner seeks a direction to the respondents (hereafter called "CBSE") to change his name from "Dhruva Pramod Parate" to "Dhruva Parate". He seeks a consequential direction to the CBSE to issue a fresh 10th class certificate after recording necessary change.

(2.) THE petitioner is the son of Mr. P.M. Parate; he completed studies from the Delhi Public School, Vasant Kunj and appeared in the Class -Xth examination held by the CBSE in 2006. At that time, his name was "Dhruva Pramod Parate". The mark -sheet and certificate issued by CBSE recorded that name. It is contended that due to religious and astrological reasons, the petitioner's name was changed from "Dhruva Pramod Parate" to "Dhruva Parate". It is claimed that this name change was recorded by the school authorities in Office register dated 25.05.2006. The petitioner, therefore, sought for rectification of the name recorded by the CBSE. It is submitted that despite several reminders, the CBSE did not accede to the request. The petitioner submits to having got the changed name published in two daily newspapers, i.e. the Times of India and Navbharat Times on 04.05.2006. He also relies on the copy of an affidavit attested by the Notary Public on 27.04.2006, duly executed by his father.

(3.) THE CBSE submits that initially the petitioner was studying in Delhi Public School, Noida; he migrated to Delhi Public School, Vasant Kunj in April 2003. The form filled by his father on 07.04.2003 reflected his name as "Dhruva Pramod Parate." The CBSE also refers to the Admission Register of the Delhi Public School and the details received from the school, which described petitioner's name as "Dhruva Pramod Parate".