RAVI GANJOO Vs. UNION OF INDIA

JUDGEMENT

(1.) This application has been filed by the petitioner with the following prayers:

(2.) The writ petition has been filed by the petitioner praying for a direction against the Passport Authority for issuance of a passport to a minor girl Trisha Ganjoo ( 'minor girl ' hereinafter) by recording the names of the petitioner and his wife as father and mother on her passport. A further direction has been sought against the Central Board of Secondary Education ( 'CBSE ', for short) to change the name of the parents of the minor girl on her matriculation certificate and record the petitioner and his wife 's name as adoptive parents.

(3.) It is the case of the petitioner that he is the paternal uncle of the minor girl, whose parents namely Sanjay Ganjoo and Alka Ganjoo had expired in a road accident on June 2, 2005. The petitioner and his wife Illa Ganjoo have legally adopted the minor girl under the provisions of Hindu Adoptions and Maintenance Act, 1956 ( 'HAMA ', for short) after taking due permission from the District Judge in terms of the Judgment dated December 23, 2008. His request for issuance of passport was rejected by the passport authority. The passport authority vide letter dated July 5, 2021 addressed to the minor girl had called upon the petitioner to furnish certain documents including 'No Objection Certificate ' from Central Adoption Resource Authority ( 'CARA ' for short).