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J&K&L HC: Name Change Is Fundamental Right; Boards Must Consider Legal Documents, Not Reject Request - (15 Sep 2025)

CONSTITUTION

J&K High Court ruled the right to change one’s name is a fundamental right under the Constitution. The Education Board cannot arbitrarily reject such requests without considering statutory documents. A blanket ban on name changes in educational records is unconstitutional and violates citizens right

Tags : FUNDAMENTAL RIGHT   LEGAL DOCUMENTS   EDUCATION BOARD  

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