SMITA MAAN Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present petition has been filed by Petitioner No. 1/Ms. Smita Maan and her minor son - Vedant Singh Maan/Petitioner No. 2 seeking the deletion of the name of the father of the minor child/Petitioner No. 2 from his existing passport or in the alternative, the Petitioner seeks re-issuance of a fresh passport to the minor child/Petitioner No. 2 without mentioning the name of the father therein.

(3.) The Petitioner No.1 was married on 9/12/2012 and conceived a child/Petitioner no. 2 from the said wedlock. However, the case of the Petitioner No. 1 is that the husband had deserted her during the pregnancy itself i.e., with effect from 19/8/2013. The Petitioner No.2/minor son was thereafter born on 19/3/2014 and since then has been raised by Petitioner No. 1 as a single parent. In terms of the extant Passport Manual and Regulations, in 2015, Petitioner No. 1 had applied for a passport for Petitioner no. 2/minor son which was issued to him on 23/9/2015 bearing no. N3138881. In the said passport, the names of both the biological father and mother of the minor child were mentioned. The said passport expired on 22/9/2020.