Jabar Singh Panwar vs Union Of India
2021 Latest Caselaw 5108 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2282/2021

Jabar Singh Panwar S/o Shri Sultan Singh, Aged About 44 Years, R/o Village Balo Ki Dhani, Tehsil Osian, District Jodhpur, Rajasthan.

----Petitioner Versus

1. Union Of India, Through Its Secretary, Home Department, Secretariat Bhawan, New Delhi.

2. State Of Rajasthan, Through Its Secretary, Education Department, Secretariat Bhawan Jaipur, Rajasthan.

3. Central Board Of Secondary Education, Regional Office, Todarmal Marg, Ajmer, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Rajendra Singh Shekhawat, Adv. For Respondent(s) : Mr. Anil Kumar Khatri, Adv.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

23/02/2021

The matter comes up on an application seeking correction in

the order dated 15.02.2021 passed by this Court wherein due to

an inadvertent typographical error the name of counsel for the

respondents has wrongly been mentioned as 'Mr. Anil Kumar

Singh' instead of Mr. Anil Kumar Khatri'.

For reasons stated in the application, the application is

allowed. It is ordered that in the order dated 15.02.2021 the

name of counsel for the respondents be read as 'Mr. Anil Kumar

Khatri' instead of 'Mr. Anil Kumar Singh'.

To that limited extent, the order dated 15.02.2021 stands

corrected.

(2 of 2) [CW-2282/2021]

Heard learned counsel for the parties.

In view of the notification dated 01.02.2018, change in the

surname of the petitioner and her father's name in the Board's

record can only be permitted after receiving a declaration from the

Court of law. Thus, the petitioner is given liberty to file a suit to

this effect in the competent civil court which shall be decided

expeditiously. After securing the requisite declaration from the

Civil Court followed by publication in official gazette, the petitioner

would be at liberty to file a fresh application for name change with

the CBSE and it is expected that such application shall be

entertained as per law.

With these observations, the instant writ petition is permitted

to be withdrawn.

(MANOJ KUMAR GARG),J 120-MS/-

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