MISS PHUNTSOK DOLMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is before this Court seeking the following reliefs:

(2.) The petitioner claims to have taken birth on 26/12/1996 at Kushalnagar. An Identity Certificate was also issued by respondent No.2 on 19/2/2003. On attaining the age of 18 years and coming to realize that there was a mistake in the date of birth indicated in her Identity Certificate which depicted as 29/7/1996, and ought to have been 26/12/1996, the petitioner submits a representation to respondent No.2 - the Regional Passport Office to correct her identity in the Identity Certificate that was issued by respondent No.2. The representation having gone unheeded drives the petitioner to this Court in the subject petition.

(3.) The learned counsel Sri B.J.Rohith appearing for the petitioner would submit that the parents of the petitioner while filling up the form for issuance of the Identity Certificate and owing to their limited knowledge of consequences, indicated the Date of Birth as 29/7/1996 instead of 26/12/1996 and would submit that the correction is imperative in the light of the further studies of the petitioner or issuance of any other documents. The learned counsel also places on record several documents which depict that the petitioner has been born on 26/12/1996 and not on 29/7/1996.