R. SABITHA Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

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

(2.) Heard Smt. R. Sabitha, petitioner, in-person, Sri Adhithya Singh, learned Central Government Counsel for respondent No.1 and Sri T.S.Suresh, learned counsel for respondent No.2.

(3.) The petitioner, appearing in-person, the mother of one Nithin Karthik, the son, aged about 12 years, is said to be suffering from Autism Spectrum disorder. The petitioner is employed in a software company. The employment opportunity according to the petitioner permits her to travel abroad and wants to use the permission of such travel for the purpose of medical treatment to her son. She would submit that the application is submitted before the Regional Passport Authority and the same is not considered on the score that on the application, the signature of the father of the child is blank. She would submit that the father of the child is not willing to sign on the application owing to family dispute between the wife and the husband. She would also submit that a representation is also submitted on 10/1/2023 and the legal notice is also issued on 13/1/2023, to both the respondents requesting them to issue a passport to her minor child.