Andhra Pradesh High Court - Amravati
Majji Siri Sahasra vs Union Of India on 7 January, 2021
Bench: R Raghunandan Rao
(SHOW CAUSE NOTICE BEFORE ADMISSION) >"
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(Special Original Jurisdiction)
THURSDAY, THE SEVENTH DAY OF JANUARY TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO
WRIT PETITION NO: 745 OF 2021
Between:
Majji Siri Sahasra, C/o. Majji Srinivasarao Aged 21 Years, Occupation. B.Tech
Student,R/o.Siri Sahasra Nilayam-370, Street No-410, Vasanth Vihar Legit,
Dharampuri, Vizianagaram, Vizianagaram District-535005
Petitioner
AND
1. Union of India, rep by Secretary, Department Of School Education & Literacy,
Ministry of Human Resource Development, Shastri Bhawan, New Delhi - 110001
2. Central Board of Secondary Education (CBSE), Rep by Secretary, Shiksha
Kendra, 2, Community Centre, Preet Vihar, Delhi-110092
3. The Regional Officer, Central Board of Secondary Education (CBSE), 1630-A, J-
Block, Annanagar West, Chennai-600040 .
4. Timpany Senior Secondary School, Rep by Principal, CBM Compound,
Asilmetta, Visakhapatnam-530003.
Respondents
WHEREAS the Petitioner above named through her Advocate
Sri. Thandava Yogesh presented this Petition under Article 226 of the Constitution of
India praying that in the circumstances stated in the affidavit filed therewith, the High
AND WHEREAS the High Court upon perusing the petition and affidavit
filed herein and upon hearing the arguments of Sri.Thandava Yogesh Advocate for the
Petitioner and of Smt A.Chaya Devi, learned counsel representing respondents 2 and 3,
directed issue of notice to the Respondents herein to show cause as to why this WRIT
PETITION should not be admitted.
You viz:
_ 1. The Secretary, Department Of School Education & Literacy, Ministry of Human
Resource Development, Union of India, Shastri Bhawan, New Delhi - 110001
2. The Secretary, Central Board of Secondary Education (CBSE), Shiksha Kendra,
2, Community Centre, Preet Vihar, Delhi-110092
3. The Regional Officer, Central Board of Secondary Education (CBSE), 1630-A, J-
Block, Annanagar West, Chennai-600040
4. The Principal, Timpany Senior Secondary School, CBM Compound, Asilmetta,
Visakhapatnam-530003.
are directed to show cause either appearing in person or through an Advocate, as to
why in the circumstances set out in the petition and the affidavit filed therewith (copy
enclosed) this WRIT PETITION should not be admitted before 08.02.2021, on which
date the case stands posted for hearing.
IA NO: 1 OF 2021
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to direct the 2nd
and 3rd respondents to consider the representation of the father of the petitioner
dt.01.12.2020 a fresh with reference to the judgments of Hon'ble High Court of
Allahabad in Kabir Jaiswal Vs UOI in WRIT-C.No. 19287 of 2020 Dt.02.12.2020 within
two weeks, pending disposal of Writ Petition No.745 of 2021, on the file of the High
Court.
THE COURT MADE THE FOLLOWING ORDER:
Notice before admission.
The petitioner, who was known as Muskaan Jain is said to have changed
her name to Majji Siri Sahasra on account of her adoption to Majji Srinivasa Rao
and Majji Suneetha. However, her Secondary School Examination certificate
showed her original name is Muskaan Jain. As she proposes to further her
education, she made a representation to the respondents 2 and 3 for change of
name in her school certificate. However, this representation has been rejected.
The petitioner has now approached this Court by way of this writ petition relying
upon certain judgments of the Hon'ble High Court of Allahabad.
Pending writ petition, she seeks afresh consideration of her representation
dated 01.12.2020.
Smt A.Chaya Devi, learned counsel representing respondents 2 and 3
submits that the respondents are proposing to appeal against the judgments
being relied upon by the petitioner.
In these circumstances, there shall be a direction to the respondents 2 and
3 to consider the representation of the father of the petitioner dated 01.12.2020
afresh and in accordance with law within six weeks from the date of receipt of
this order.
'
To,
Ss
Boe
Post on 08.02.2021 for counter. .
SD/-M.SURYANATH REDDY
ASSISTAN GISTRAR
ITRUE COPY// pee '
For ASSISTANT REGISTRAR
. The Secretary, Department Of School Education & Literacy, Ministry of Human
Resource Development, Union of India, Shastri Bhawan, New Delhi - 110001
. The Secretary, Central Board of Secondary Education (CBSE), Shiksha Kendra,
2, Community Centre, Preet Vihar, Delhi-110092
The Regional Officer, Central Board of Secondary Education (CBSE), 1630-A, J-
Block, Annanagar West, Chennai-600040
The Principal, Timpany Senior Secondary School, CBM Compound, Asilmetta,
Visakhapatnam-530003. (1 to 4 by RPAD- along with a copy of petition and
affidavit)
One CC to Sri.Thandava Yogesh Advocate [OPUC]
One CC to Smt.A.Chaya Devi Advocate [OPUC]
One spare copy
HIGH COURT
RRRJ
DATED:07/01/2021
NOTE: POST ON 08.02.2021 FOR COUNTER
NOTICE BEFORE ADMISSION
WP.No.745 of 2024
DIRECTION
