C V SANKAR Vs. JOINT SECRETARY CENTRAL BOARD

JUDGEMENT

(1.) THIS writ petition is filed challenging the order of the respondent dated 23. 11. 2007 by which the respondent has refused to alter the name of the petitioner's son in his Class X Certificates as 'jeevan Shankar' instead of 'v. S. Jeevan'.

(2.) THE case of the petitioner is that originally the name of his son was 'v. S. Jeevan' with which he was admitted under the respondent-institution. The petitioner wanted to change the name of his son as 'jeevan Shankar' and he has also given a gazette notification in this regard. When he applied to the respondent to effect necessary change in the certificates maintained by the respondent based on the gazette notification, the respondent passed the impugned order stating that as per the Rules governing the Board mere production of gazette notification is not sufficient for the purpose of any alteration. In that view of the matter the impugned order came to be passed.

(3.) LEARNED counsel for the petitioner submitted that as per by-laws governing the respondent-Board by-law No. 69. 1 (iv) contemplates the production of a gazette notification along with an order by a Court of law directing the change of name and other particulars to be filed for consideration by the Board for effecting such change. The said clause reads as follows:-