Sanjana Kumari vs State Of Himachal Pradesh And Another

Tarlok Singh Chauhan, J

The instant petition has been filed for grant of following substantive reliefs:-

"(i) That the writ of mandamus may kindly be issued to the respondent No.2 to change the name of petitioner from Sanjay Kumari to Sanjana Kumari in the marksheet/certificate of eighth, tenth and +2 issued by H.P. Board of School Education.

(ii) That the respondents may kindly be directed to issue fresh certificates to the petitioner by mentioning her name as Sanjana Kumari."

In the reply filed by respondent No.2, two shortcomings have been spelt out, which are as under:-

".......................... It is submitted that the petitioner had applied for the change of name by way of application form, the board had received the petitioner application on dated 11/02/2020, the same was diarized vide diary no.20022434168. The petitioner had not specifically mentioned in the application that what she wanted to change in her name. Although after considering the application of the petitioner, the replying respondent No.2 i.e. H.P. Board of School Education Dharamshala issued a discrepancy letter on dated 04-06-2020 intimating the petitioner by asserting the Sr. No.15 of the application ";g lqfuf'pr djsa fd vkius cnyuk gS fd 'kq) djuk gSA ;fn 'kq) djuk gS rks mijksDr vkSipkfjdrk;sa iw.kZ djsA" and sr. no.4 in which fees has been described for correction of name i.e. 2200/- (two thousand and two hundred only) and the petitioner had deposited only 1200/- (One thousand two hundred only). Remaining fees amounting to Rs.1000/- (One thousand only) is still unpaid as prescribed in the application form and further one more discrepancy found in the application form of the petitioner at sr. no.5 in which it is clearly mention that it is necessary to file original certificates with application form in which applicant wants the correction of her/his name and the same is not filed by the petitioner. It is submitted that the petitioner never responded the above mention discrepancy letter and directly knock the doors of Hon'ble High Court without adopting the prescribed procedure............................."

Learned counsel for the petitioner on instructions states that her client is ready to remove the above deficiencies/shortcomings within a period of two weeks from today. Her statement is taken on record.

Since the petitioner is ready to make good the deficiencies/shortcomings, therefore, the present writ petition is allowed. In the event of petitioner removing the shortcomings within the stipulated period, respondent No.2 shall ensure that her name is corrected in the records from 'Sanjay Kumari' to 'Sanjana Kumari' in the marks-sheets/certificates of 8th, 10th and 10+2, issued by it, within a period of two weeks thereafter.

The writ petition is disposed of accordingly, so also the pending miscellaneous application(s), if any. For compliance, list on 18th August, 2020.

Authenticated copy be supplied to learned counsel for the parties by the Secretary/Private Secretary.