NAMAHA Vs. STATE OF U.P.

JUDGEMENT

(1.) The present petition has been filed in public interest, seeking direction to respondent No.2 to disclose his full and actual name in public domain and produce all documents thereto. Further direction sought to him, is for taking oath of office and secrecy under his real name and to refrain him from using the word 'Yogi' as title in his official communication.

(2.) The respondent No.2 has been impleaded as 'Adityanath', Member of Legislative Assembly, Gorakhpur (Urban)/Chief Minister of the State of Uttar Pradesh.

(3.) The petitioner, who appeared in person, referred to certain documents placed on record to show that respondent No.2 had been using different names at different places on different occasions. He referred to document at page 29 where his name was mentioned as 'Aditya Nath'. Reference was also made to another document at page 55 where his name was mentioned as 'Adityanath'. The same is in Hindi. It is the nomination form of respondent No.2 for election to 64 - Gorakhpur Parliamentary Constituency, as attested on April 22, 2014. It was claimed that the said document was downloaded by the petitioner from the website of the Lok Sabha. Further reference was made an affidavit sworn by respondent No.2, which is typed in Hindi, dated February 4, 2022 while filing his nomination paper for the State Assembly Election wherein his name is mentioned as 'Adityanath'. The same is in Hindi. While referring to the aforesaid documents, it was argued that four sets of nomination papers were filed by the same person and only one person contested the election.