Dissolution of a marriage does not efface the parental status of the mother and father of a child, the High Court of Delhi has observed while allowing a man's plea to have his name reflected in the school records of his minor son.
The HC said when the man was alive, there was no justification for his ex-wife to remove the father's name in the school admission form of their son and replace it with the name of her second husband.
It said while the woman has every right to have her name reflected in the school records as the mother of the minor, that cannot authorise her to refuse the man's right to have his name also entered in the documents as the child's father.
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