SATISH KUMAR Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) Learned counsel for respondent No.l has filed short reply today in Court. The same is taken on record.

(2.) The petitioner passed his secondary school examination in the year 2014 and in the certificate, his name is recorded as 'Satish Kumar'. Thereafter, in the year 2016, his father decided to change his name to 'Shrey'. Accordingly, an advertisement was published in two local newspapers and a declaration was published in the Chandigarh Administration Gazette dated 01.07.2016. Pursuant to the said procedure, the name of the petitioner has been recorded as 'Shrey' in his Aadhaar Card and PAN Card also. On 23.01.2018, a request was made to the Regional Officer of Central Board of Secondary Education (CBSE) to correct the name in the secondary school examination certificate but the same was not done and therefore, the present writ petition has been filed.

(3.) Learned counsel for the petitioner submits that father of the petitioner has changed name of the petitioner after he passed the secondary school examination and relevant documents have been executed for change in the name. Thus, a direction may be issued to respondent No.l to correct the name in the certificates of secondary school examination as well as senior secondary school examination.