Right to control one’s identity a fundamental right; CBSE must permit change of name for just cause: SC
CBSE cannot put fetters on its duties so as to cause grave prejudice to the students with legitimate causes for changing their certificates.
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All HC | Mere alteration of name of district “Allahabad”, not affecting public interest; PIL dismissed
Allahabad High Court: This Public Interest Litigation was filed before Division Bench of Govind Mathur and Yogendra Kumar Srivastava, JJ., challenging the