Jerusha Thomas vs The Director
2023 Latest Caselaw 6721 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 TUESDAY, THE 20TH DAY OF JUNE 2023 / 30TH JYAISHTA, 1945
                    WP(C) NO. 13779 OF 2023
PETITIONER/S:

            JERUSHA THOMAS
            AGED 20 YEARS
            D/O EFFIE THOMAS, PLAMOOTTIL, T.C. 13/653, ERA
            33-A, MANNANTHALA P.O., THIRUVANANTHAPURAM, PIN -
            695015
            BY ADV J.G.SYAMNATH


RESPONDENT/S:

    1       THE DIRECTOR
            DEPARTMENT OF PRINTING, GOVERNMENT CENTRAL PRESS,
            THIRUVANANTHAPURAM., PIN - 695001
    2       THE SUPERINTENDENT
            OFFICE OF THE DIRECTOR OF THE DEPARTMENT OF
            PRINTING, GOVERNMENT CENTRAL PRESS,
            THIRUVANANTHAPURAM., PIN - 695001
    3       THE DISTRICT FORM OFFICER,
            THE DISTRICT FORM STORE, THIRUVANANTHAPURAM
            (ADDL.R3 IS SUO MOTU IMPLEADED AS PER ORDER DATED
            20.06.2023)
OTHER PRESENT:

            SMT.VIDYA KURIAKOSE, GP


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   20.06.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 13779 of 2023



                              P.V.KUNHIKRISHNAN, J.
                             ======================================================

                               W.P.(C) No. 13779 of 2023
                         =============================================================

                       Dated this the 20th day of June, 2023

                                           JUDGMENT

The above writ petition is filed with following prayers:

"A) A Writ of Mandamus directing the respondents to accept and allow the application of the petitioner for change of name from 'Jerusha Thomas' to 'Jerusha Thomas Philip' within a time limit to be stipulated by this Hon'ble Court.

B) To dispense with the production of English translation of documents in Vernacular Languages.

C) Any other appropriate writ, order or directions as this Hon'ble court deem fit on the fact and in the circumstances of the case and allow this petition with cost." (sic)

2. The petitioner is aggrieved by the inaction of the

respondents in not considering her application for changing her name

from 'Jerusha Thomas' to 'Jerusha Thomas Philip' after remarriage of

her mother. The non consideration of the application and non

issuance of orders after conducting proper enquiry by respondents is

W.P.(C). No. 13779 of 2023

causing hardship is the submission. The petitioner submitted that in

similar situation, this Court issued Ext.P5 order.

3. Heard the counsel for the petitioner and the Government

Pleader.

4. After hearing both sides, I think a similar order like

Ext.P5 can be issued in this writ petition also. The petitioner will

produce the certified copy of the remarriage certificate of her mother

and if the same is received, the additional 3rd respondent will do the

needful.

Therefore, this writ petition is disposed of directing the 3 rd

respondent to allow the application for change of name submitted by

the petitioner, on condition that the petitioner will produce a certified

copy of the documents evidencing remarriage of her mother.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

W.P.(C). No. 13779 of 2023

APPENDIX OF WP(C) 13779/2023

PETITIONER EXHIBITS Exhibit-P1 A TRUE COPY OF THE AADHAR CARD BEARING NO. 5460 2334 9733 OF THE PETITIONER Exhibit-P2 A TRUE COPY OF THE MARRIAGE CERTIFICATE NO. C2844 DATED 13-05-2015 ISSUED BY THE CHAPLAIN OF DUBAI AND SHARJAH WITH THE NORTHERN EMIRATES Exhibit-P3 A TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER DATED 01- 02-2023 BEFORE THE 1ST RESPONDENT Exhibit-P4 A TRUE COPY OF THE LETTER DATED 24-02-

2023 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER Exhibit-P5 A TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P(C) 23476/2022 DATED 01-09-2022