POOJA YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Krishnam Pandey, learned counsel for the petitioner, learned Standing Counsel for the respondent no.1, Sri H.N. Pandey, learned counsel for the respondents no.2 and 3, Sri Bharat Pratap Singh, learned counsel for the respondent no.3 and perused the record.

(2.) The grievance raised by the writ petitioner is that her name be changed from Pooja Devi to Pooja Yadav in Class 10th and 12th Marks-sheet as well as certificate.

(3.) It is contended that the petitioner now wants to be known by the name of Pooja Yadav in place of Pooja Devi.