ABHISHEK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed subject to just exceptions.

(2.) The CM stands disposed of.

(3.) This petition under Article 226 of the Constitution of India, i) impugns Rule 69.1 of the Examination Bye-Laws of the respondents no.2&3 Central Board of Secondary Education (CBSE), on the ground of the same being illegal, unconstitutional and ultra vires the Fundamental Rights guaranteed to the petitioner under the Constitution of India; ii) seeks quashing of the order dated 12th February, 2014 of the respondent CBSE rejecting the request of the petitioner for change of his name in the records of the respondent CBSE; and, iii) seeks a mandamus to the respondent CBSE to change the name of the petitioner in its records as well as in the certificates of Class X and Class XII issued to the petitioner.