REGIN VINNY Vs. REGISTRAR OF BIRTHS AND DEATHS

JUDGEMENT

(1.) THE prayer in the writ petition is for a direction to the first respondent to correct the petitioner's name in the Register of Births as Regin Vinny in the place of "Regin Manual Vinny". THE petitioner states that his real name is Regin Vinny and it was wrongly entered in the Register of Births as Regin Manual Vinny. He relies on Ext.P2 Secondary School Leaving Certificate, Ext.P3 Electoral Identity Card, Ext.P4 Passport and Ext.P5 Driving Licence to contend that the description of his name as Regin Manual Vinny in the Register of Births is erroneous. THE petitioner submitted an application before the first respondent for correction of his name in the Register of Births, but the said application was rejected by Ext.P10 order dated 20.2.2009. Ext.P10 is under challenge in this writ petition. THE petitioner contends that rejection of his application for correction of name is arbitrary and illegal.

(2.) THE first respondent has filed a counter affidavit wherein relying on Ext.R1(a) circular dated 20.3.2007, it is contended that the petitioner's request for correction of the name was impermissible and was therefore rejected.