ASHOKKUMAR LALSHANKAR SHUKAL Vs. DISTRICT EDUCATION OFFICER, GANDHINAGAR

JUDGEMENT

(1.) Heard Mr. Vijay H. Patel, learned counsel appearing for the petitioner and Ms. Nidhi Vyas, learned Assistant Government Pleader appearing for the respondent-State.

(2.) Mr. Vijay Patel, learned counsel submitted that son of the petitioner is studying in Class-12 for the academic year 2021-2022. The last name of the petitioner's son is "SHUKAL". In all government records, the last name of petitioner's son is recorded as "SHUKAL". The original last name of the family is "SHUKAL". The petitioner has produced the copy of Aadhar Card of Master Mangaly Ashokkumar Shukla.

(3.) Mr. Vijay Patel, learned counsel submitted that, in the mark-sheet of Class-10th, the last name of the petitioner's son was recorded as "SHUKAL" which is the correct last name. However, due to inadvertence, an application was submitted by the school before the respondent to change the last name of petitioner's son from "SHUKAL" to "SHUKLA". The said application came to be allowed by the respondent. Mr. Patel, learned counsel submitted that in the Standard-12 th examination, petitioner's son has failed to clear the exam and petitioner's son wants to take admission based upon the mark- sheet of Standard-10th. Mr. Patel, learned counsel submitted that the application for change on name was solely due to inadvertence and therefore cannot be treated as embargo for change of last name to its original form.