Aditya Yadav @ Adityawesh S/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 1172 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 18519/2019

                                    Aditya Yadav @ Adityawesh S/o Shri Salun Singh
                                                                                                      ----Petitioner
                                                                      Versus
                                    State Of Rajasthan
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Sudhir Yadav, through V.C. For Respondent(s) : Mr. Naman Jain for Mr. Vinod Kumar Gupta, through V.C.

HON'BLE MR. JUSTICE SAMEER JAIN

Order

01/02/2022

After hearing both the sides learned counsel for the

respondent was directed by this court to apprise the court about

practice of Central Board of Secondary Education and also check

whether a time limit of five years is prescribed therein or name

can be changed by the CBSE after lapse of time. He is also

directed for considering judgment of Jigya Yadav (Minor)

(Through Guardian/Father Hari Singh) Vs. CBSE (Central

Board of Secondary Education) & Ors. reported in 2021 7

SCC 535.

Learned counsel for the respondent Mr. Naveen Jain

requested for a short adjournment.

Prayer is allowed.

At the request of both the sides, list on 08.02.2022 at

2:00 PM for final disposal of the matter.

(SAMEER JAIN),J

JKP/41

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