AYUB KOCH Vs. NATIONAL INSTITUTE OF OPEN SCHOOLING

JUDGEMENT

(1.) The writ petitioner by way of the instant petition seeks directions to be issued to the respondents to effect corrections of his name, inasmuch as, the petitioner has changed his name from Ayub Mollah Koch to Ayub Koch. Further, it is the case of the petitioner that the name of his Father and Mother were wrongly entered in the educational documents as Debodashi Koch and Abdul Roshid.

(2.) Mr. S.A. Shiekh, learned counsel for the petitioner submits that what prevented the respondents from correcting is that Para 3.2.2 (b) of the relevant Regulation stipulates that when desired correction is not made within 3(three) years; the said correction can be effected only if it is permitted by a Court of law. He further submits that the petition being bona fide, as such directions be issued to the respondents to effect the said corrections.

(3.) Ms. R. Borah, learned counsel for the respondent No. 1 and 2 in reply had drawn the attention of this Court to the affidavit filed on their behalf, wherein it is stated that the request for corrections of the names as requested by the petitioner could not be acceded to, as Rule 3.1.2 and 3.2.2 of the NIOS Rules, Regulations and Guidelines for Effective Corrections in Admission Record prescribed that an application for correction in the name of the candidate/father/mother can be considered only within 3(three) years from the date of registration for admission.