Bangalore District Court
Tippareddy Since Minor Rep By His Father ... vs The Chief Secretary on 14 January, 2026
KABC010182902025
Govt. of Karnataka TITLE SHEET FOR JUDGMENT IN SUITS
Form No.9(Civil)
Title Sheet for
Judgment in suits
(R.P.91)
IN THE COURT OF THE VI ADDL. CITY CIVIL & SESSIONS JUDGE
AT BENGALURU CITY
(CCCH.11)
DATED THIS THE 14th DAY OF JANUARY, 2026
PRESENT: SRI GANAPATI GURUSIDDA BADAMI,
B.A. LL.B.(Spl)
(Name of the Presiding Judge)
O.S.No.5100/2025
PLAINTIFF/S : TippaReddy S/o Shivaraj
Aged about 16 years
Since minor Rep by his father
Shivaraj S/o. Mareppa
Aged about 38 years
No.99, Kothnur main Road,
Nrupatunga Nagara,
Kothnur Dinne, Kalena Agrahara,
Kothnur, Bangalore - 560076.
(Present Address)
And also
TippaReddy S/o Shivaraj
Aged about 16 years
Since minor Rep by his father
Shivaraj S/o Mareppa
Aged about 38 years
R/a Rotnadagi,
2
O.S.No.5100/2025
Tq - Shahapur
Dist - Yadgir - 585355
[By Sri.NSK Advocate]
/Vs/
DEFENDANT/S 1 The Chief Secretary
Government of Karnataka
Vidhan Soudha,
Bangalore - 560001
2 The Principle
Govt Madel Primary School
Dodda Kallasandra,
Bangalore - 560062
3 The Principle
Govt PrimarySchool
Kottanur,
Bangalore - 5600078
4 The Principal Arya Vaidya Shala
high school, 5th Main Road,
Ghandhi Nagar
Bangalore - 560009
5 The Principal
Loyola High School
Bannerghatta road,
Bangalore - 560076
6 Block Education Officer
S.G.Palya,
No.55/55, 9th Main, KEB Colony
New Gurappanapalya, BTM 1st Stage,
Bengaluru - 560029
(D-1 to D-3 By Sri.I ADGP Advocate)
(D-2 - School)
(D-4, D-5 - Exparte)
Date of Institution of the suit : 16.07.2025
Nature of the Suit : Declaration and
Mandatory Injunction
3
O.S.No.5100/2025
Date of commencement of : 18.10.2025
recording of evidence
Date on which the Judgment : 14.01.2026
was pronounced
Total Duration Year/s Month/s Day/s
0 5 29
(GANAPATI GURUSIDDA BADAMI)
VI ADDL. CITY CIVIL & SESSIONS JUDGE
BENGALURU CITY
JUDGMENT
The plaintiff has filed the present suit against the defendants seeking the relief of declaration of his name and his father's name in the Transfer Certificate, marks cards, and other school records issued by the defendants, and for a direction to defendants No.1 to 6 to effect the said corrections in the educational records.
2. It is averred in the plaint that the plaintiff completed his first and second standard in the school of defendant No.2, 3 rd standard to 7th standard in the school of defendants No.3 and 7th to 9th standard in the school of defendant No.4. He is 4 O.S.No.5100/2025 presently studying SSLC at Loyola High School, Bannerghatta Road, Bengaluru. Due to a typographical mistake, there is an error in the spelling of the plaintiff's name. His correct name is Tippareddi, but the letter "P" was omitted and his name was wrongly entered as Tipareddy in the school records. Likewise, his father's correct name is Shivaraj, as reflected in all his personal documents such as Ration Card, Aadhaar Card, and other records; however, due to a typographical error, his father's name was wrongly entered as Shivappa in the Transfer Certificate and marks cards issued by the defendants.
3. It is further stated that the plaintiff studied 2 nd standard in a Government Primary School during the academic year 2017-18 under Admission No.88/2017-18, wherein his name was recorded as Tipareddy and his father's name as Shivappa. He later studied 9 th standard in Arya Vaidya School during the academic year 2023-24, and the same incorrect entries continued in the school records. 5
O.S.No.5100/2025
4. The plaintiff approached the defendants requesting correction of his name and his father's name in the educational records. However, the defendants refused to entertain his request. The plaintiff also approached Loyola High School through letters issued by the defendants seeking correction of his name and his father's name, but the same was not carried out. Despite repeated requests, the defendants failed to rectify the mistakes, compelling the plaintiff to file the present suit.
5. Though summons were duly served upon defendants No.4 and 5, they failed to appear before the Court and contest the suit. Hence, defendants No.4 and 5 are placed exparte. Smt. Kokila, Assistant Teacher of defendant No.2 school appeared before this Court and produced a copy of the admission register and extracted application form, but did not contest the suit.
6. Learned 1st ADGP appeared on behalf of defendants No.1 to 3 and filed a written statement on behalf of defendant 6 O.S.No.5100/2025 No.1. It is contended that, the suit is not maintainable either in law or on facts. The defendants submit that, they cannot act according to the whims and fancies of the plaintiff and are bound by the rules and regulations governing the Education Department. The particulars furnished by the parents of the student at the time of admission are entered in the school records and are continued throughout the educational career of the student. It is further contended that, as per the circulars issued by the Commissioner of the Education Department, there is no provision for changing the name of the student or name of the father in the educational records once entered. Therefore, there is no fault on the part of the defendants. The defendants contend that, plaintiff is attempting to change his name and his father's name at a later stage and that the defendants have been unnecessarily dragged into litigation without any lapse on their part. The defendants further contend that allowing such relief would cause administrative inconvenience to the department as correction of names in educational records involves a laborious procedure, consumption of public time and 7 O.S.No.5100/2025 expenditure of public money meant for educational purposes. It is also contended that, the suit is barred by limitation, that there is no cause of action, and that the plaintiff is liable to bear the litigation expenses incurred by the Government. Hence, the defendants prayed for dismissal of the suit.
7. Defendants No.3 and 6 filed a memo adopting the written statement filed by defendant No.1.
8. On the basis of the pleadings of the parties, this Court has framed the following issues:
1. Whether the plaintiff proves that his name is Tippareddi and his father's name is Shivaraj, and that due to a typographical mistake the letter "P"
was omitted in his name and his father's name was wrongly entered as Shivappa in his educational records?
2. Whether the suit is barred by limitation? 8
O.S.No.5100/2025
3. Whether the plaintiff is entitled to the reliefs as prayed for?
4. What order or decree?
9. Plaintiff himself examined as PW-1 and got marked ExP- 1 to 7 and closed the evidence. The defendant No.1 to 3 have not chosen to lead any evidence on their behalf. Hence, defendant No.1 to 3 side evidence is closed.
10. Heard the arguments of Learned Counsel for Plaintiff and Learned ADGP for defendant No.1 to 3 and perused the evidence on record.
11. My findings on the above issues are as under:
Issue No.1: In the Affirmative Issue No.2: In the Negative Issue No.3: In the Affirmative Issue No.4: As per final order for the following:9
O.S.No.5100/2025 REASONS
12. ISSUE NO.1: PW-1 has stated that, he has completed his 1st and 2nd standard in the school defendant, 3 rd standard to 7th standard in the school of defendant No.3 and 7 th standard to 9th standard in the defendant No.4 and he is completely in SSLC in Loyala High School Bannerghatta Road, Bangalore. He has further stated that, due to typographical mistake, there was spelling mistake in his name, correct name is Tippareddy, but letter P was committed and his father's name is Shivaraj as recorded in all documents such as the ration card, Aadhaar card and other documents. He has also stated that, due to typographical mistake, his father's name was incorrectly entered as Shivappa in the transfer certificate and marks card issued by the defendants. He has further stated that, he approached all defendants requesting for correction of his name in the records, but they denied to entertain request of name of plaintiff and his father's name in the transfer certificate, marks card and other certificates. He has further 10 O.S.No.5100/2025 stated that, he has studied 2nd Standard in Government Primary School during the academic year 2017-18 under admission No.88/2017-18 and his name has been recorded as Tipareddy and his father's name Shivappa and he has studied in 9th Standard at Arya Vaidya School during academic year 2023-24 and school records continued to reflect his name Tipareddy and his father's name Shivappa. It is further stated that, presently he is studying at Loyala High School where again his name and his father's name have been entered incorrectly and Principal of said school also approached through letter to the defendants to requesting the correction of plaintiff's and his father's name.
13. In the cross examination of PW-1, he has stated that, Tippa Reddy is his son who is studying 10 th standard and his name is wrongly mentioned in the transfer certificate of his son and in the spelling of his son's name, one P letter has been left out in English. He has further stated that, his son informed him about wrong entry in the transfer certificate about 4 months back and he requested to the school 11 O.S.No.5100/2025 authority to correct his name and his son's name in his school records who advised to get corrected from the Court. He has also stated that, his correct name mentioned in Aadhaar card of his son and his Aadhaar card. In further cross examination, he has admitted that, there is no mistake on the part of school authority and said mistake is on his part.
14. On appreciating the documentary evidence on record, the plaintiff has produced his Transfer Certificate as per Ex.P1, and in the said document his name is mentioned as Tippareddy and his father's name is mentioned as Shivappa. He has produced his Aadhaar Card as per Ex.P2 and as per the said document his name is mentioned as Tippareddy. He has also produced the Aadhaar Card of his father as per Ex.P3 in which his name is mentioned as Shivraj. He has produced office copy of the legal notice as per Ex.P4. He has also produced true copy of the Transfer Certificate, in which his name is mentioned as Tippareddy and his father's name is mentioned as Shivappa. He has given paper publications in 12 O.S.No.5100/2025 Hosadiganta newspaper and Indian Express newspaper as per Ex.P6 and P7 about change of his name. In the Aadhaar Card of the plaintiff, his name is mentioned as Tippareddy and his father's name is mentioned as Shivraj and in the Aadhaar Card of his father, his name is mentioned as Shivraj and he has also got declared the correct name in the newspaper. He has also produced the document about the correct name of himself and his father. So, I hold that, the plaintiff has proved that, in his name the letter "P" is omitted and his his father's name is wrongly mentioned as Shivappa in his educational records. So, I answer Issue No.1 in the affirmative.
15. ISSUE No.2: The defendants have taken contention that, the suit is barred by law of limitation. In the cross- examination of PW-1 he has stated that, his son is studying in the 10th standard and his son informed him about the wrong entry in the Transfer Certificate about 4 months back which goes to show that, the plaintiff and his father were not having previous knowledge about wrong entry in the school 13 O.S.No.5100/2025 records and that they came to know about wrong entry recently about 4 months back. Hence, the suit is not bared by law of limitation and filed within the period of limitation. So, the contention taken by the defendant is not acceptable. Therefore, I answer Issue No.2 in the Negative.
16. ISSUE No.3: In view of the discussion above, I hold that the plaintiff is entitled to the relief of declaration and mandatory injunction. So, I answer Issue No.3 in the Affirmative.
17. ISSUE No.4 : For the reasons discussed above, I proceed to pass the following:
ORDER The suit of the plaintiff is hereby decreed. It is hereby declared that, the plaintiff's name is Tippareddy and his father's name is Shivaraj.
Decree of mandatory injunction is granted directing the defendant Nos.1 to 6 to correct the name of the plaintiff as declared above in 14 O.S.No.5100/2025 the Transfer Certificate, mark cards, and other school records.
No order as to costs.
Draw decree accordingly.
(Dictated to the Stenographer Grade-III, transcribed and computerized by her, transcript thereof corrected and then pronounced by me in open court, on this the 14th day of January , 2026) (GANAPATI GURUSIDDA BADAMI) VI Addl.City Civil & Sessions Judge Bengaluru City.
AN NEXURE
1. List of Witnesses examined on behalf of Plaintiff/s P.W.1 : Shivaraj S/o Mareppa
2. List of documents exhibited on behalf of Plaintiff/s Ex.P.1 : Original transfer certificate Ex.P.2 : Aadhaar card of Tippa Reddy Ex.P.3 : My original Aadhaar card Ex.P.4 : Letter issued by Loyola school Ex.P.5 : True copy of TC Tippa Reddy Ex.P.6 : Hosadigantha newspaper dated 01-01-2026 Ex.P.7 : The New Indian Express newspaper dated 07-01-2026 15 O.S.No.5100/2025
3. List of Witnesses examined on behalf of Defendant/s : - Nil -
4. List of documents exhibited on behalf of Defendant/s : - Nil -
VI Addl. City Civil & Sessions Judge Bengaluru City.