BAMDEV ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner being aggrieved with the refusal of the Regional Officer, Regional Office Burdwan, West Bengal Board of Secondary Education, the respondent no. 4, to change of his name from Bamdev Roy to Raj Anand Roy in Registration Certificate, Admit Card and Mark sheet of Madhyamik Pariksha, 1994has approached this court for necessary relief.

(2.) At the very outset, the learned counsel appearing on behalf of the respondent Board having submitted that the petitioner's prayer was rejected on the sole ground that according to the aforesaid circular although change of surname is permissible but not the name and conceded this matter can be disposed of without affidavit from the side of the respondents, this application is taken up for hearing without going through the formalities of filing affidavit and stands disposed of by this judgment.

(3.) It is the case of the writ petitioner that in terms of Circular No. 9/71 dated December 9, 1971 issued by the West Bengal Board of Secondary Education, permitting change of name and surname of a male candidate, appeared at any examination conducted by the Board, he applied before the respondent no. 4 for change of his name from Bamdev Roy to Raj Anand Roy for the reasons stated in his application.