S. GURU PRASAD Vs. DIRECTORATE OF GOVERNMENT EXAMINATIONS

JUDGEMENT

(1.) The above writ petition is filed seeking a mandamus directing the first respondent to change the name of the petitioner as Guru Prasad instead of Periyasamy in the SSLC Mark Sheet as per Government Gazette dtd. 26/6/2019.

(2.) The petitioner has come to this Court stating that he had completed his School Education (SSLC) in the year 2007 from RVG Higher Secondary School, Kurichikottai. Mark Sheet was also issued in his original name Periyasamy. Thereafter, he had decided to change his name as Guru Prasad and on this fact, he has made a Publication in daily Newspaper and Tamil Nadu Government Gazette Notification dtd. 6/2/2019. Pursuant to the above Publication and Notification, he had made a representation to the third respondent on 9/4/2019 to effect the change of name in his Mark Sheet. The letter was forwarded to the second respondent as well. On 6/6/2019, the second respondent issued a reply stating that his name could not be changed in the Mark Sheet and if necessary, the copy of the the Government Gazette Notification could be attached to the copy of his Mark Sheet.

(3.) The petitioner would submit that since there was a spelling mistake (Guruprasath) in the Government Gazette Notification dtd. 6/2/2019, he had rectified the error and issued a fresh Publication, which is duly gazetted on 26/6/2019. Thereafter, once again, he has addressed a representation on 14/11/2019 to the Department of Government Examinations, Chennai to incorporate his name as Guru Prasad instead of Periyasamy. The third respondent ignored the request and did not send any reply. Thereafter, he had addressed a letter dtd. 29/11/2019 to the Public Information Officer about the status of his representation. On 12/12/2019, he had got a reply stating that the name could not be changed in the Mark Sheet after it was issued. Once again, it was reiterated that he can, if required, attach the Government Gazette Notification with the Mark Sheet. The petitioner would submit that all his documents like Aadhar Card, Driving Licence, Passport, Pan Card, etc., shows his name as Guru Prasad and not as Periyasamy. Therefore, there is every possibility of there being some dispute with regard to the Identity of a person. Hence, the writ petition.