SHABIR HARUN ALI MULLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule is made returnable forthwith. Considering the nature of the prayers made in the petition, the petition is heard finally.

(3.) The petitioner seeks correction in his name in the record of his Secondary School Certificate Examination (S.S.C.) mark memo and S.S.C. examination passing certificate (Sanad). The petitioner's correct name is "Shabir Harun Ali Mulla". However, in the S.S.C. mark memo and S.S.C. passing certificate, his name has been recorded as "Mulla Shabiralli Arunalli".