R.H.Zaidi - (1.) -Heard learned counsel for petitioner and learned standing counsel.
(2.) PETITIONER, by means of the instant petition, prays for a writ, order or direction in the nature of mandamus directing the respondents to declare and notify the name of institution Sri Jain Junior High School, Bhagpat as "Sri Jain Girls Junior High School, Bhagpat." It has been asserted that the petitioner is an educational society registered under the Firms, Societies and Chits Fund Act in the name of Sri Jain Shiksha Parishad, Bhagpat, Meerut. In its meeting held on 18.12.94, it has been resolved by the committee of management that recognition committee/concerned authorities may be requested to change the name of institution as indicated above. The resolution along with request letter to accord the new proposed name was submitted to the Distt. Basic Shiksha Adhikari. In my opinion the name of an institution cannot be changed except with the permission of the authorities. which has accorded recognition to the institution. The recognition appears to have been accorded by the Dy. Director of Education, Meerut Region, Meerut, contained in Annexure II to the writ petition.
(3.) THE petitioner should have approached the Dy. Director of Education, Meerut Region, Meerut for the purpose of getting the name of the institution changed, the representation made before the Basic Shiksha Adhikari, Meerut appears to be misconceived. In the aforesaid facts and circumstances, petitioner is permitted to make a representation to the Dy. Director of Education, Meerut Region, Meerut and a copy thereof may also be transmitted to the district recognition committee for ventilation of their grievances. If such representation is filed by the petitioner, the same shall be decided by respondent No. 1, the Dy. Director of Education within a period of one month from the date a certified copy of this order is communicated to him along with the representation. With the aforesaid observations and directions, the petition stands finally disposed of.;