State of U P U P Board of High School and Intermediate Education for short the Board and its Regional Secretary are in intra court appeal under Chapter VIII Rule ... of the High Court Rules assailing the validity of the judgment and order dated whereby the learned Single Judge while allowing Writ-C No of Md Sameer Rao Vs State of U P and others has set aside the order dated passed by the Regional Secretary of the Board and has also issued a writ of mandamus commanding the respondents of the writ petition to allow the application of the writ petitioner to change his name from Shahnawaz to Md Sameer Rao and accordingly issue fresh High School and Intermediate Certificates incorporating the said change Learned Single Judge has also issued various other directions like surrender of public documents of identity like Adhar card Ration card Driving Licence Passport Voter I D card etc to the competent authorities with a direction to them to register the change of name dispose off or destroy the earlier identity documents as per law and issue fresh documents consistent with his changed name