SUJIT NARAYAN PRASAD,J. - (1.) This writ petition is under Article 227 of the Constitution of India whereby and whereunder order dated 01.02.2019 passed in Title Suit No.68 of 2013 by Civil Judge, Junior Division, Jamshedpur is under challenge whereby and whereunder the petition filed by the plaintiff dated 14.12.2018 under Order VI Rule 17 of the Code of Civil Procedure has been rejected under which the prayer has been made to correct the name of the plaintiff mentioned in the certificate issued by Bihar School Examination Board and in other certificate i.e. Gopal Mallick, son of Shankar Mallick as Gopal Chandra Dutta, son of Surendra Nath Dutta.
(2.) The brief fact of the case as per the pleading made in the writ petition is that the plaintiff/petitioner herein has filed a suit being Title Suit No. 68 of 2013 praying therein for a decree against the defendants and in favour of the plaintiff declaring that the correct name of the plaintiff and his father is Gopal Chandra Dutta and Surendra Nath Dutta and in every record of the school and university the aforesaid name be read as above.
(3.) The respondents have put appearance as also filed written statement disputing the ground agitated as also the relief prayed for in the plaint for giving a declaration to that effect.;