NOBIN PAUL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners in these cases seek that the names entered by the Educational Department in their SSLC books be altered, in terms of the publication made by them in the official gazette. They say that they are desires in carrying different name than what was entered in their educational records and that this is a right vested in them, going by the judgment of the Hon'ble Supreme Court in Jigya Yadav vs. C.B.S.E [2021 (3) KLT 711.

(2.) The petitioners say that for this purpose, apart from the publication in the official gazette, they have also obtained other necessary documents from the competent Authorities, including "one and the same" certificate from the competent Village Officer; but that the Commissioner for Government Examinations is refusing to even consider the request, much less accede to it.

(3.) The petitioners, therefore, pray that Government be ordered to consider their request for alteration of their names in the educational records and that this be directed to be done in their favour, within a time frame to be fixed by this Court.