JOHARAPURAM SREEVATHSAV REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner states that he has completed his M.B.B.S. and is in the process of undergoing internship. He seeks to have his name changed from Ganjikunta Sreevathsav to Joharapuram Sreevathsav Reddy.

(2.) The petitioner states that his parents had an inter-caste marriage and that the petitioner was given his father's surname. However, on the advice of his elders, that the petitioner's marriage would be performed as per the customs that are prevalent on his maternal side, the name is required to be changed to Joharapuram Sreevathsav Reddy. An application, in this regard, it is stated, was filed with the official respondents, who required the petitioner to publish in the newspapers regarding the factum of the proposed change of name, which was done accordingly. A notice was published in two prominent newspapers. Thereafter, it is stated that the factum regarding change of the name of the petitioner was also published in the Gazette of Andhra Pradesh on 16/5/2022.

(3.) The petitioner stated that having changed his name officially, an application was made to the Deputy Educational Officer, Adoni, seeking his change of name in the Secondary School Certificate bearing roll No.1620125052. The said application was rejected on the ground that the said change was not permissible as per G.O.Ms.No.1263, dtd. 6/5/1961, which is also challenged in the present petition.