HIROLFSBERG RONGPHAR Vs. REGISTRAR, ASSAM UNIVERSITY

JUDGEMENT

(1.) Heard Mr. M. Sarania, learned counsel for the petitioner and Mr. S. C. Keyal, learned counsel appearing for the Assam University, Silchar.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks a direction to the respondents i.e. Assam University authorities to change his name from Hirumoni Rongphar to Hirolfsberg Rongphar in the University record prospectively.

(3.) Case of the petitioner is that he is presently pursuing the course of MA in History in the Assam University, Diphu campus. According to the petitioner, he was earlier known as Hirumoni Rongphar and this name is reflected in all the certificates, be it matriculation and graduation. Now after a conscious decision, he has changed the name from Hirumoni Rongphar to Hirolfsberg Rongphar. In this connection, petitioner has sworn an affidavit on 17.12.2013 before the Notary Public, Kamrup (M). Thereafter, petitioner again swore an affidavit before the Judicial Magistrate, First Class, Kamrup (M) on 08.01.2016 indicating change in his name from Hirumoni Rongphar to Hirolfsberg Rongphar. This was notified in the widely circulated newspaper "The Assam Tribune" on 30.01.2016. Thereafter, on an application filed by the petitioner, Directorate of Printing and Stationery, Assam notified in the Assam Gazette on 17.02.2016 that petitioner would henceforth be known as Hirolfsberg Rongphar instead of Hirumoni Rongphar.