BEVIN BASUMATARY Vs. COTTON UNIVERSITY

JUDGEMENT

(1.) Heard Mr. P. R. Sarma, the learned counsel for the petitioner and Mr. P. D. Nair, the learned Standing Counsel, Cotton University appearing on behalf of the respondent Nos. 1 & 2.

(2.) The instant writ petition has been filed by the petitioner being aggrieved by the inaction of the respondent No. 2 to change the name of the petitioner from Bandana Basu-matary to Bevin Basumatary in his Mark Sheet for the M.A. (Economics) course.

(3.) The case of the petitioner is that the petitioner is a post-graduate degree holder in M.A. (Economics) from Cotton College (now Cotton University) and he is presently unemployed. The petitioner was born as a female and was named as Bandana Basumatary. Over the years there are certain physical and mental changes in the petitioner resulting in a medical opinion given by Dr. Jayashree Das, Consultant Clinical Psychologist wherein it was opined that the petitioner, aged 26 years, was born of a female sex but since childhood, the petitioner identified as a male and wished to be perceived as a male. For the purpose of the instant dispute, the relevant part of the said opinion so given by Dr. Jayashree Das is reproduced herein below: