A.KATHIJA AMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition is filed for issuing a writ of Mandamus directing the respondents to rectify the name of the father as 'Abdul Majeed' in stead of 'Mohamed Bazeer' in the petitioner's son's school Transfer Certificate.

(2.) The petitioner states that she noticed that the name of her husband in the Transfer Certificate issued to the petitioner's son is different. It is stated that instead of Abdul Majeed the name of petitioner's husband has been wrongly mentioned as Mohamed Bazeer. Hence, to correct the school records, the petitioner submitted a representation on 15.10.2015 before the respondents. Since the representation is not considered, the petitioner has approached this Court.

(3.) The learned counsel for the petitioner submitted that the petitioner will be satisfied if a direction is issued to the respondents 4 and 5 to consider the petitioner's representation.