Delhi High Court
Shri Gudoo Diwakar & Anr. vs Central Board Of Secondary ... on 2 November, 2015
Author: Rajiv Shakdher
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9697/2015
SHRI GUDOO DIWAKAR & ANR ..... Petitioners
Through: Mr. Vipin Pillai, Advocate with
petitioner no.2 in person
versus
CENTRAL BOARD OF SECONDARY
EDUCATION & ANR ..... Respondents
Through: Ms. Manisha Singh, Ms. Seema Dolo
and Mr. Akhil Kulshrestha for Mr. Amit Bansal
for R-1/CBSE
Mr. Saurabh Chadda, Advocate for R-2
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 02.11.2015
1. Mr. Chadda enters appearance for respondent no.2 which, in fact, is
the concerned school.
2. The learned counsel for the petitioners points out that there is a
typographical error in the following paragraph of the order dated
14.10.2015. It is also pointed out that spellings of the name Gudoo and the
surname Diwakar are also wrongly indicated in the order dated 14.10.2015.
2.1 In the order dated 14.10.2015, it has, inter alia, been recorded as
follows:
".... This is a writ petition in which petitioner no.1 seeks
change in his name, qua class X and XII certificates, issued to
petitioner no.2. Petitioner no.1 wants his name to be changed
from Guddu Devadar to Prem Dewakar...."
2.2 It is stated that petitioner no.1 wants his name changed in the
certificates of his ward / petitioner no.2, issued for class X and XII, from
'Mr. Prem Diwakar' to 'Mr. Gudoo Diwakar' and not the other way round.
For this purpose, my attention has been drawn to the Gazette notification
dated 25.04.2015.
3. Accordingly, the order dated 14.10.2015 is corrected to the extent
given below. The corrected portion of the said order is underlined for the
sake of convenience :
"....This is a writ petition in which petitioner no.1 seeks change
in his name, qua class X and XII certificates, issued to
petitioner no.2. Petitioner no.1 wants his name to be changed
from Prem Diwakar to Gudoo Diwakar...."
4. As is obvious from what is stated above, petitioner no.1, who is the
father of petitioner no.2, seeks a change in his name from Prem Diwakar to
Gudoo Diwakar, in the Class X and XII certificates, issued to his ward (i.e.
petitioner no.2).
4.1 For this purpose, the learned counsel for the petitioner relies upon a
receipt issued by the CBSE/respondent no.1 to petitioner no.2, qua class IX
for the session 2010-2011.
4.2 Furthermore, reliance is also placed on an application dated
05.08.2014, submitted by petitioner no.2 to the principal of the concerned
school for change of name. See Annexure F, at page 36 of the paper book.
5. Having regard to the above, the learned counsel for the concerned
school/ respondent no.2 says that they will process the petitioners' case and
forward the same to respondent no.1/CBSE. It is further stated that the
needful will be done within four (4) weeks.
5.1 The learned counsel for respondent no.1/ CBSE says that on receipt of
request, the said respondent will take a decision in the matter within four (4)
weeks of receiving necessary papers from the concerned school / respondent
no.2.
6. It is ordered accordingly. The concerned school/Respondent no.2 and
respondent no.1/ CBSE will take requisite steps, as indicated above.
6.1 Needless to say, the entire exercise will be completed within twelve
(12) weeks from today.
7. With the aforesaid observations in place, the captioned petition is
disposed of.
RAJIV SHAKDHER, J
NOVEMBER 02, 2015
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