- (1.) Heard learned Counsel for the petitioner. The petitioner seeks a change of her name on the advice of some Astrologer as she is not keeping good health. This change in the name has been sought voluntarily and the writ petition has been filed for a direction to the respondent-Board to carry out the said change.
(2.) Sri S.P. Sharma has invited the attention of the Court to clause 69.1 of the Examination Bye-laws of the Central Board of Secondary Education, Delhi, which is extracted hereunder;- 69.1 Changes and Corrections in Name (i) Correction in name means correction in spelling errors, factual errors, typographical errors in candidate's Name/Surname, Father's Name/Mother's Name to make it consistent with what is given in the school record. Change in name also includes alteration, addition, deletion to make it different from the school records. (ii) Application for correction in name may be considered any time provided that the application of the candidate is forwarded with the following documents; (a) Admission form(s) filled in by the parents at the time of admission. (b) The School Leaving Certificate of the previous school submitted by the parents of the candidate at the time of admission. (c) Portion of the page of admission and withdrawal register of the school where the entry has been made in respect of the candidate. (iii) The Board may effect necessary corrections after verification of the Original records of the school and on payment of the prescribed fee. (iv) Applications regarding change in name/surname will be considered where such changes have been permitted by a Court of Law and notified in a Government Gazette, In the event of Court of Judicature allowing the change of name of a candidate, the same shall be carried out by the Board after obtaining relevant documents concerning change of name published in an official gazette.
(3.) A perusal of the above highlighted rules indicate that a change can be carried out but an alteration in the name will be considered where such changes have been permitted by a Court of law and notified in a Gazette. In the event the Court permits, the same shall be carried out by the Board after obtaining relevant documents.;