JOINT COMMISSIONER FOR GOVERNMENT EXAMINATIONS Vs. JESSY V.

JUDGEMENT

(1.) This appeal is filed by the State and its authorities challenging an order passed by the learned Single Judge in WP(C) No.39055/2017 by which direction had been issued to the additional 5th respondent to carry out necessary corrections in the petitioner's SSLC book with regard to the name of her father, religion and caste within a specified time.

(2.) Learned Government Pleader while impugning the aforesaid judgment submits that neither Rule 3(1) of KER or the Government Order Ext.R3(a) permits the 5th respondent to make any such corrections.

(3.) On the other hand, learned counsel appearing for the 1st respondent/writ petitioner submits that while she was studying in the school, her father Sri.Johny changed his religion and he had approached the school and made certain corrections in the admission register changing the name of her father, mother as well as her name and religion in order to appear that they have embraced the religion of Islam. After sometime, her father left the place and is not to be found. Her mother suffered from depression and she was unable to take care of the needs of the petitioner. Petitioner became qualified as a Nurse, got married and is looking for employment. The entries in the SSLC book indicate her name, her mother's name, her father's name and her religion as that of the members of Muslim community. However, when she joined other colleges, she had proclaimed her religion as a Christian. She also sought for change of name by gazette publication. But though she requested for correction in the admission register and consequently in the SSLC Book, the same had been rejected.