P. MANIMARAN Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) Heard Mr.Ilamvaluthi, learned counsel for the petitioner, Mr.G. Nagarajan, learned counsel for the first respondent and Mr.V. Vijay Shankar, learned counsel for the second respondent.

(2.) The peculiar facts of this case are that the petitioner's daughter had passed her class X examination in the year 2012. Her name as entered then was "M.Madhumitha". Her parents undertook the change of her name through a Government Gazette dated 20.02.2013 to "P.M.Madumitha." Her subsequent certificates, therefore recorded the changed name except class X" Certificate. In order to bring the class "X" certificate's name in tune with the other certificates with the new name and spelling, the petitioner moved a request, which was forward by the second respondent School to the Regional Officer, CBSE Chennai vide letter dated 08.11.2019, which is extracted herein under:-

(3.) Learned counsel for CBSE contends that such a change of name can only be permitted if the publication in the Gazette has been made before the declaration of the result as per Clause 69.1(i) of the Examination Bye-Laws of CBSE and if it was the correction, then according to Clause 69.1(ii), the application could have been moved within five years, whereas, in the present case, the application has been moved after five years. Thus, applying any of the Rules, the change as requested for, cannot be granted.