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Judgment
P.B.Suresh Kumar, J
Petitioner is studying in tenth standard at Bhavans Vidyamandir, Elamakkara, affiliated to the Central Board of Secondary Education (the Board). It is
stated by the petitioner that in the school records, the name of her mother is shown mistakenly as Bindhya Praveen, instead of Bindhya Krishnan. In
order to show that the correct name of the mother of the petitioner is Bindhya Krishnan, the petitioner relies on the Aadhar Card and Pan Card of her
mother. Ext.P2 is the Aadhar Card and Ext.P3 is the Pan Card of the mother of the petitioner. In both the said documents, the name of the mother of
the petitioner is shown as Bindhya Krishnan and not as Bindhya Praveen. After publishing a notification in the Government Gazette to the effect that
Bindhya Krishnan and Bindhya Praveen are one and the same person, the petitioner preferred an application in the school for correction of the entry
relating to her mother in the school records. It is stated by the petitioner that the second respondent has now informed the petitioner that the Board is
taking the stand that the mistaken entry in the school records can be corrected only if the petitioner produces a court order for the said purpose and
the request of the petitioner cannot, therefore, be considered without a court order. The petitioner has come up in this writ petition aggrieved by the
said stand of the Board.
Heard the learned counsel for the petitioner as also the learned Standing Counsel for the Board.
The learned Standing Counsel for the Board pointed out that a court order is insisted in the case of the petitioner since the name of the mother of
the petitioner is not consistent in the various public documents made available. It was argued by the learned Standing Counsel that though the name of
the mother of the petitioner is shown in her Aadhar Card and Pan Card as Bindhya Krishnan, her name is shown in the birth certificate of the
petitioner as Bindhya Praveen.
As rightly pointed out by the learned Standing Counsel for the Board, the name of the mother of the petitioner is not consistent in the various public
documents made available. As submitted by the learned Standing Counsel for the Board, though the name of the mother of the petitioner is shown in
her Aadhar Card and Pan Card as Bindhya Krishnan, her name is shown in the birth certificate of the petitioner as Bindhya Praveen. The materials
on record indicate that the correct name of the mother of the petitioner is Bindhya Krishnan and her name was wrongly mentioned in the birth
certificate of the petitioner as Bindhya Praveen. Further, the mother of the petitioner has already caused a publication to be made in the Government
Gazette to the effect that Bindhya Krishnan and Bindhya Praveen are one and the same person.
In the circumstances, the writ petition is allowed and the respondents are directed to carry out the correction sought for by the petitioner as regards
the name of her mother as expeditiously as possible, at any rate, within thirty days from the date of receipt of a copy of the judgment.