RAJ KISHORE PRASAD SON OF LATE RAM LAKHAN PRASAD Vs. CENTRAL BOARD OF SECONDARY EDUCATION, DELHI, THROUGH THE CHAIRMAN, C.B.S.E., DELHI

JUDGEMENT

(1.) PETITIONER -appellant filed an application dated 11.7.2006 before the Chairman, Central Board of Secondary Education, Delhi with a request to change the name of the minor son of the petitioner in the Secondary Board Certificate and the marks -sheet as Aditya Raj in place of Sauarabh Shubham.

(2.) IT is the contention of the petitioner -appellant that the petitioner wants to change his present name as it is not lucky for him. In a proceedings under Article 226 of the Constitution, the relief, as prayed for, cannot be entertained.

(3.) HOWEVER , since the representations of the petitioner -appellant are pending before the C.B.S.E., we direct the Respondent No. 2, Chairman, C.B.S.E., Delhi to consider the representations of the petitioner -appellant and pass appropriate orders according to law as expeditiously as possible but, in any event, not later than three months from the date of receipt/ production of a copy of this order.