K.Muniyandi vs The Head Master
2024 Latest Caselaw 7364 Mad

Madras High Court

K.Muniyandi vs The Head Master on 1 April, 2024

Author: C.Saravanan

Bench: C.Saravanan

                                                                      W.P.(MD) No.20516 of 2018

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 01.04.2024

                                                       CORAM

                                  THE HON'BLE MR.JUSTICE C.SARAVANAN

                                          W.P.(MD) No.20516 of 2018

                    K.Muniyandi                                              ... Petitioner

                                                          Vs.

                    1.The Head Master,
                      G.M. Government Higher Secondary School,
                      Peraiyur, Madurai District – 625 703.

                    2.The District Educational Officer,
                      Deo-Campus, Usilampatti,
                      Madurai District.

                    3.The Chief Educational Officer,
                      CEO Campus,
                      Opp. to Thamukkam,
                      Madurai - 625 002.

                    4.The Director of School Education,
                      Directorate of School Education,
                      DPI Complex, College Road,
                      Chennai - 600 006.                                     ... Respondents

                    Prayer: Writ Petition filed under Article 226 of Constitution of India for
                    issuance of a Writ of Mandamus directing the respondents to correct the
                    petitioner's name as K.Muniyandi and date of birth as 03.04.1985 in his
                    10th Mark Sheet issued by the Board of Secondary Education, Tamil Nadu
                    within the time frame that may be stipulated by this Court.

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https://www.mhc.tn.gov.in/judis
                    Page No. 1 of 4
                                                                         W.P.(MD) No.20516 of 2018


                                    Petitioner         : No appearance

                                    For R1             : No appearance

                                    For R2 to R4       : Mr.T.Amjad Khan
                                                         Government Advocate

                                                          *****

                                                       ORDER

The petitioner has filed this Writ Petition for issuance of a Writ of

Mandamus directing the respondents to change the petitioner's name as

K.Muniyandi and date of birth as 03.04.1985 in his 10th Mark Sheet issued

by the Board of Secondary Education, Tamil Nadu within the time

stipulated by this Court.

2. Although the petitioner has filed this Writ Petition as party-in-

person, today, he has not appeared before this Court.

3. The learned Government Advocate for the second to fourth

respondents submits that the petitioner secured Judgment and Decree in

his favour from the District Munsif Court at Thirumangalam in O.S.No.

399 of 2004 on 11.04.2005 for change of the petitioner's name and date of

birth, pursuant to which, the petitioner has sent a representation to the first

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and second respondents which is still pending with the second respondent

since 2018.

4. Considering the same, this Writ Petition is disposed of by

directing the second respondent to pass appropriate orders on the

representation of the petitioner sent for change of his name and date of

birth in his 10th Mark Sheet, within a period of 8 weeks from the date of

receipt of a copy of this order. No costs.

01.04.2024 Index: Yes/ No Neutral Citation: Yes / No Speaking Order / Non-Speaking Order

JEN

Copy To:

1.The Lead District Manager, Canara Bank, Lead Bank Office, Salai Road, Dindigul.

2.The Branch Manager, Indian Bank, Nethaji Nagar Branch, Dindigul.

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C.SARAVANAN, J.

JEN

01.04.2024

_____________ https://www.mhc.tn.gov.in/judis