Yelamanchili Ananth Varshith vs Central Broad Of Secondary ...
2021 Latest Caselaw 3474 Tel

         THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                    WRIT PETITION No. 18095 of 2021
ORDER:

Heard learned counsel for the petitioner, learned Standing

Counsel appearing for respondent No.1, Sri Challa Gunaranjan,

learned counsel for respondent No.2 and Sri B. Jithender, learned

counsel appearing on behalf of learned Assistant Solicitor

General for respondent No.3.

Grievance of the petitioner is that by the impugned order

dated 01.07.2021, respondent No.1 refused to accept his

representation dated 02.06.2021 for change of his surname as

well as his mother's surname as 'Yelamanchili', and also for

change of his father's name as 'Yelamanchili Subramanyeswara

Rao'.

Learned Standing Counsel appearing for respondent No.1

submits that the Hon'ble Supreme Court notified several

guidelines with regard to the correction or change of name, date

of birth etc., in the certificates issued by Central Board of

Secondary Education (CBSE). He refers to the guidelines of the

Hon'ble Supreme Court mentioned in paragraph 204 of its

judgment in Jigya Yadav (Minor) (Through Guardian/Father

Hari Singh) v. C.B.S.E. and others1.

    2021 SCC OnLine SC 415
                                  2                                       KL, J
                                                         W.P.No.18095 of 2021

Learned counsel for the petitioner and learned counsel for

the respondents submit that directions be issued to the

respondents to consider the request of the petitioner for change of

surname of himself and his mother as 'Yelamanchili' and for

change of his father's surname and name as 'Yelamanchili

Subramanyeswara Rao' in his CBSE certificates keeping in view

the guidelines of the Hon'ble Supreme Court mentioned in Jigya

Yadav's case (supra).

In view of the above, this Writ Petition is disposed of

directing the respondents to consider the request of the petitioner

for change of surname of himself and his mother as

'Yelamanchili' and for change of his father's surname and name

as 'Yelamanchili Subramanyeswara Rao' in his CBSE

certificates and take a decision thereon keeping in view the

guidelines of the Hon'ble Supreme Court in paragraph Nos.204

to 207 of Jigya Yadav's case (supra) within a period of five (5)

days from the date of receipt of a copy of this order.

Miscellaneous applications, if any pending, shall stand

closed. There shall be no order as to costs.

_____________________ B.VIJAYSEN REDDY, J 15th NOVEMBER, 2021.

kvni