KHANINDRA DEKA Vs. UNION OF INDIA

JUDGEMENT

(1.) IGNORANCE of the Bye -laws of the Central Board of Secondary Examination (in short, 'the CBSC') has made the petitioner bring his grievances, unfounded in law, to this Court by way of present writ application made under Article 226 of the Constitution of India. The admitted facts of the present case are a clear picture of the ground, which makes the present writ petition not tenable in law. These facts are, in brief, thus : the petitioner's son, Gauranga Deka, is a student of Class X in Srimanta Shankar Academy, who will appear in Class X examination in 2011. The petitioner's son's name, in his academic record, stands recorded as Gauranga Deka. As the petitioner intended to change his son's name to Shreyom Deka, in place of Gauranga Deka, he made an application to the Department of Health and Family Welfare, Govt. of Assam, for issuance of a birth certificate in the name of Shreyom Deka. Accepting the request of the petitioner, a birth certificate was issued showing the petitioner's son's name as Shreyom Deka. Based on this certificate, the petitioner applied to the respondents/ authorities concerned of the CBSE to change the name of his son in the record of the CBSE. This request was not acceded to by the CBSE. Aggrieved by the decision of the CBSE not to allow the change of name of the petitioner from Gauranga Deka in academic records on the basis of the new birth certificate aforementioned, the petitioner has filed this writ petitioner, under Article 226 of the Constitution of India, seeking issuance of appropriate directions to the respondents. I have heard Mr. D.A. Kayum, learned counsel, for the petitioner, and Ms. G. Sinha, learned CGC, for the respondents.

(2.) WHILE considering the present writ petition, it needs to be noted that the provisions, for changes or correction in the name of a person in the academic records, stand incorporated in the CBSE's Bye -law No. 69.1(IV) of Examination Bye -Laws, 1995, which are reproduced below:

(3.) FROM a bare reading of what Bye -law 69.1(IV) contains/ it becomes abundantly -clear that the conditions precedent for making application to get the name or surname changed, in the CBSE records, is that there must be an order passed, in this regard, by a Court of law and notified in a Government gazette. Logically, therefore, when a person, such as the petitioner, wants to get his son's name changed in the academic record of the school, which is managed under the CBSE control, his remedy lies in making appropriate application, in the Civil Court, for allowing such a change as the petitioner seeks and, if the Court allows such a change, the order of the Court has to be notified in a Government Gazette. After the order of the Court stands notified in a Government Gazette, the application for making change in the name or surname of a student or a candidate, as the case may be can be made by him if he is major or by his guardian if the student or the candidate concerned is a minor. What the CBSE Bye -laws, thus, provide is that it makes the CBSE carry out the directions of the Court made public by a notification published in an official gazette.