MISS SHRYNA KESAVAN Vs. DIRECTOR OF GOVERNMENT EXAMINATIONS

JUDGEMENT

(1.) PETITION filed under Article 226 of the Constitution of India, seeking for a writ of Mandamus, directing the respondent to issue fresh mark sheet of X standard bearing Serial No,541298, mark sheet of Plus 2 bearing Regn.No,881115, Transfer Certificate and Conduct Certificate indicating the female gender of Shryna Kesavan based on the Government Gazette Notification No,7, dated 25.2.2009, withdrawing the certificates already issued in the male gender name of A.Srinivas by considering the representation, dated 11.5.2009, made by the petitioner.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondent.

(2.) THOUGH the prayer sought for by the petitioner in the present writ petition is for a larger relief, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the representation of the petitioner, dated 11.5.2009, is directed to be disposed of by the respondent, on merits, within a specified period.