HANSA PANT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner has filed this writ petition seeking the following relief:-

(2.) According to petitioner, her name needs to be corrected as "Harshita Pant", while in her educational certificates, her name is recorded as "Hansa Pant". For the purpose, she has made an application to Uttarakhand Board of School Education, Ramnagar on 11/3/2023. Since no decision is being taken on the said application, therefore, petitioner has approached this Court. Reliance has been placed upon a judgment rendered by Hon'ble Supreme Court in the case of Jigya Yadav through her father vs C.B.S.E., reported in (2021) 7 SCC 535.

(3.) Mr. V.S. Rawat, learned counsel appearing for Uttarakhand Board of School Education assures the Court that decision on petitioner's application, for change of name, shall be taken expeditiously.