ROHIT SHARMA Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The petitioner has prayed for a writ in the nature of mandamus, directing the respondents to change his parent's name in the Senior Secondary School Certificate issued by the Central Board of Secondary Education (hereinafter referred to as the "CBSE").

(2.) In brief, the petitioner passed his 10th Class examination from the Board of School Education, Haryana (hereinafter referred to as the "BSEH") in May, 2011 and Senior Secondary Certificate Examination from the CBSE in May, 2013. He was born on 02.08.1996 to Pawan Kumar Sharma and Preeti. His father Pawan Kumar Sharma died and his mother Preeti solemnized second marriage with one Parmod Kumar Sharma, a resident of DD Flat, CB-52D, Hari Nagar, Near Ghanta Ghar, New Delhi.

(3.) The petitioner was adopted, by way of registered adoption deed dated 12.06.2013, by her maternal grandparents, namely, Shekhar Chand and Bimla, residents of Mohalla Tilla, Ward No.6, Tehsil and District Jhajjar. After his adoption, he applied for change of his parentage in 10th Class certificate issued by the BSEH. The said change was effected by the BSEH and a duplicate certificate was issued to him after necessary amendment/correction on 04.04.2014, in which name of his father is recorded as "SHEKHAR CHAND" and name of his mother as "BIMLA".