Raunaq Singh Sawhney vs Central Board Of Secondary ...
2019 Latest Caselaw 732 Del

$~29
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                    Date of Decision: 5th February, 2019

+      W.P.(C) 2152/2018

       RAUNAQ SINGH SAWHNEY             ..... Petitioner
                    Through: Mr. Vaibhav Tyagi, Adv.


                           versus



       CENTRAL BOARD OF SECONDARY EDUCATION
                                           ..... Respondent

Through: Mr. Atul Kumar, Adv. for CBSE

CORAM:

HON'BLE MR. JUSTICE C. HARI SHANKAR

% J U D G M E N T (ORAL)

1. The prayer in this writ petition is for issuance of a mandamus to the respondent Central Board of Secondary Education (CBSE) to change the name of the father of the petitioner, in the Class X class mark sheet issued to it, from "Raminder S. Sawhney" to "Raminder Singh Sawhney".

2. Admittedly, the name of the petitioner, is "Raunaq Singh Sawhney". In his Class X certificate, his name was recorded as

"Raunaq S. Sawhney" and the name of his father is recorded as "Raminder Sawhney".

3. It is not in dispute that, in all other official documents including the Aadhaar Card, birth certificate and other school records of the petitioner, the name of the petitioner is reflected as "Raunaq Singh Sawhney" and the name of his father is reflected as "Raminder Singh Sawhney".

4. On 15th January, 2018, the petitioner wrote to the CBSE, for rectification of the name of his father, as reflected in the Class X certificate issued by the CBSE as "Raminder Singh Sawhney" instead of "Raminder S. Sawhney". Mr. Atul Kumar points out that the request, from the petitioner's school was to correct the name of the petitioner's father in the said certificate, from "Raminder Sawhney" to "Raminder S. Sawhney", which has been done on 30th January, 2018.

5. The petitioner now seeks change of the name of his father, as reflected in his Class X mark sheet from "Raminder S. Sawhney" to "Raminder Singh Sawhney".

6. It is an admitted position that, in the Class XII certificate of the petitioner, the name of his father was reflected as "Raminder Singh Sawhney". Even otherwise, the change sought by the petitioner would only involve expansion of the initial, "S." to "Singh". The material on

record clearly indicates that, in fact, the middle name of the petitioner as well as his father is "Singh".

7. In view of the above, it is obvious that the prayer of the petitioner has to be allowed. The CBSE is, therefore, directed to issue a revised mark sheet of Class X to the petitioner, reflecting the name of his father as "Raminder Singh Sawhney". Needless to say, the mark sheet should be issued only after the petitioner surrenders the certificate already issued to him, showing the name of his father reflected as "Raminder S. Sawhney".

8. The writ petition stands allowed with no orders as to costs.

C. HARI SHANKAR, J FEBRUARY 05, 2019/kr