WPMS/223/2021
2021 Latest Caselaw 1473 UK

     IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL
           ON THE 9TH DAY OF APRIL, 2021
                          BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

         Writ Petition (M/S) No. 223 of 2021

BETWEEN:
      Sahibealam                                .....Petitioner
      (By Mr. B.S. Koranga & Mr. Bhupendra Prasad, Advocates)



AND:
      Union of India & others                .....Respondents

      (By Mr. Shashank Upadhyaya, Advocate)


                        JUDGMENT

Petitioner applied for correction of name of his father in the certificate issued by Central Board of Secondary Education ('C.B.S.E.' for short) for Secondary Examination (10th Standard)-2017. His request has been rejected by C.B.S.E. vide order dated 06.02.2020. Thus, feeling aggrieved, petitioner has approached this Court.

2. Learned counsel appearing for C.B.S.E. submits that name of petitioner's father has been recorded as Tahir Saqlaini in the school record of the petitioner; therefore, C.B.S.E. was justified in rejecting petitioner's request for change of name of his father.

3. Learned counsel appearing for the petitioner submits that name of petitioner's father is Mohd. Tahir, which is reflected from various documents, issued by different government agencies, therefore,

petitioner's request for change of name, was liable to be accepted.

4. Since petitioner's request has been rejected mainly on the ground that school record shows name of petitioner's father as Tahri Saqlaini, therefore, writ petition is disposed of with liberty to petitioner to approach the school authorities for correction of name of his father. If petitioner's request is accepted by school authorities, then the school authorities will forward petitioner's request for correction of name of his father to C.B.S.E., Regional Office, Dehradun within two weeks of taking such decision. The C.B.S.E. shall thereafter re-consider the matter and take appropriate decision, in accordance with law, within four weeks thereafter.

(MANOJ KUMAR TIWARI, J.) Navin