M. SHRUTHI Vs. UNIVERSITY GRANT COMMISSION

JUDGEMENT

(1.) This Writ Petition has been filed in the nature of a Certiorarified Mandamus seeking records relating to the order in Ref.No. VMRFDU/Reg/MD/(Hom)/2021/081 issued by the fourth respondent and to quash the same and to direct the third respondent to change the name of the petitioner from M.Shruthi to M.Sheri Faydha. The petitioner had given a representation, dtd. 23/9/2021.

(2.) Heard Mr.S.M.A.Jinnah, learned Counsel for the petitioner, Mr.B.Vijaya Karthikeyan, learned Counsel for the first respondent and Mr.S.Jeyasingh, learned Counsel for the second respondent.

(3.) It must be stated at the outset that the respondents 4-6 had been served with notice through Court on 13/1/2022. They had taken a conscious decision not even to appoint any Counsel to appear before this Court. The names and addresses had been printed in the cause list. Taking note of the consistent absence, this Court had observed as follows on 7/3/2023: