Saiful Islam vs The State Of Assam And 3 Ors
2025 Latest Caselaw 3356 Gua

Gauhati High Court

Saiful Islam vs The State Of Assam And 3 Ors on 20 February, 2025

Author: Michael Zothankhuma

Bench: Michael Zothankhuma

                                                                  Page No.# 1/2

GAHC010155342024




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                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                          Case No. : WP(C)/3921/2024

         SAIFUL ISLAM
         S/O- SAHIDUR RAHMAN, R/O- H.NO. 30, NOTBAMA PIPELINE, SONALI
         PATH, HATIGAON CHARIALI, DIST.- KAMRUP (M), ASSAM, PINCODE-
         781038


         VERSUS

         THE STATE OF ASSAM AND 3 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM, DEPARTMENT OF SECONDARY EDUCATION,
         DISPUR, ASSAM, PINCODE- 781006

         2:THE DIRECTORATE OF SECONDARY EDUCATION
          REPRESENTED BY THE DIRECTOR OF SECONDARY EDUCATION
          KAHILIPARA
          GUWAHATI
         ASSAM
          PINCODE- 781019

         3:BOARD OF SECONDARY EDUCATION
         ASSAM
          REPRESENTED BY THE SECRETARY
          BOARD OF SECONDARY EDUCATION
         ASSAM
          (S.E.B.A.) BAMUNIMAIDAM
         ASSAM
          PINCODE- 781021

         4:THE SECRETARY
          BOARD OF SECONDARY EDUCATION
         ASSAM
          BAMUNIMAIDAM
         ASSAM
                                                                         Page No.# 2/2

             PINCODE- 78102

Advocate for the Petitioner   : MR. FIRUZ KHAN, DEEPANJALI GUPTA,DR AZIZ KHAN,MR.
ABHIJIT MENA

Advocate for the Respondent : SC, SEC. EDU., MR D K ROY,SC, SEBA




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                         ORDER

Date : 20-02-2025

Mr. A Khan, learned counsel appears for the petitioner while Mr. TC Chutia, learned counsel appears for the respondent Nos. 3 & 4.

The petitioner's case is that the name of his parents have been wrongly recorded in the HSLC documents. He submits that the respondent authorities should consider the case of the petitioner for change of name of his parents in terms of the judgment of the Supreme Court in the case of Jigya Yadav (Minor) (Through Guardian/father Hari Singh) vs. Central Board of Secondary Education & Ors. reported in (2021) 7 SCC 535 and the judgment of this Court in Aayan Akhter Laskar vs. Secretary, Board of Secondary Education, Assam (SEBA) & Anr., reported in (2024) 4 GLT

204.

List the matter on 27.02.2025.

JUDGE

Comparing Assistant