Nidhi Jaidev Vadakkekkara vs The Regional Officer
2024 Latest Caselaw 13843 Ker

Kerala High Court

Nidhi Jaidev Vadakkekkara vs The Regional Officer on 28 May, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
                       WP(C) NO. 16011 OF 2024
PETITIONER:

            NIDHI JAIDEV VADAKKEKKARA
            AGED 21 YEARS
            G 6, BLOCK B, JEWEL WHITEFIELD APARTMENTS,
            HAMSAKUNJU LANE, SRM ROAD, ERNAKULAM NORTH,
            ERNAKULAM,, PIN - 682 018

            BY ADVS.
            BEJOY JOSEPH P.J.
            M.RAMESH CHANDER (SR.)
            GOVIND G. NAIR
            BONNY BENNY
            BALU TOM


RESPONDENTS:

    1       THE REGIONAL OFFICER
            CENTRAL BOARD OF SECONDARY EDUCATION, CTTC,
            ADMIN BLOCK, BSNL RTTC CAMPUS, KAIMANAM,
            THIRUVANANTHAPURAM, PIN - 695 040

    2       PRINCIPAL
            SARAASWATHI VIDYANIKETHAN PUBLIC SCHOOL,
            PERANDOOR ROAD, ELAMAKKARA, KOCHI, PIN - 682 026



            SRI. NIRMAL. S. SC.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16011 OF 2024
                                      2

                               T.R.RAVI.J
            -------------------------------------------------------
                       WP(C) No.16011 of 2024
          --------------------------------------------------------
               Dated this the 28th day of May, 2024

                              JUDGMENT

The writ petition has been filed seeking correction

of the name of the petitioner in her Class X and Class

XII certificates (Exts.P2 and P3), changing her name from

"Nidhi" to "Nidhi Jaidev Vadakkekkara" and also the

school records maintained by the 1st and 2nd respondents.

2. Though notice was issued to the parties, the

school has chosen not to appear through counsel.

Standing Counsel appears for 1st respondent. The

Standing Counsel has filed a statement stating that no

application has been received either from the petitioner

or from the school for change of the name.

3. The counsel for the petitioner points out that in

Ext.P6, which is the application submitted through WP(C) NO. 16011 OF 2024

proper channel before the school, it has been endorsed

that the request to the CBSE will be forwarded within

three days and it appears that the same has not been

done.

4. In the above circumstances, this writ petition is

disposed of directing the 2nd respondent to forward

Ext.P6 application to the 1st respondent along with

relevant documents at the earliest, at any rate within

two weeks from the date of receipt of a copy of this

judgment. On receipt of the application, the 1 st

respondent shall consider the same in the light of the

decision by the Hon'ble Supreme Court in Jigya Yadav

v. CBSE [2021 (3) KLT 711 SC] and pass necessary orders

within six weeks thereafter.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 16011 OF 2024

APPENDIX OF WP(C) 16011/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE BIRTH CERTIFICATE ISSUED BY BOISAR GRAMA PANCHAYAT, MAHARASHTRA DATED 17.02.2003

Exhibit P2 TRUE COPY OF THE CLASS X CERTIFICATE ISSUED TO THE PETITIONER BEARING ROLL NO.4335353 ISSUED BY THE FIRST RESPONDENT DATED 06.05.2019

Exhibit P3 TRUE COPY OF THE CLASS XII CERTIFICATE OF THE PETITIONER BEARING ROLL NO.24619662 DATED 30.07.2021

Exhibit P4 TRUE COPY OF THE AADHAR CARD BEARING NO.3235 3299 7196 ISSUED TO THE PETITIONER

Exhibit P5 TRUE COPY OF THE RELEVANT PAGES OF THE PASSPORT BEARING NO.X7249258

Exhibit P6 TRUE COPY OF THE APPLICATION DATED 13.03.2024 SENT TO THE 2ND RESPONDENT BY THE PETITIONER

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE