TENZIN TSELHA Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The petitioner seeks a direction to the respondents to consider the petitioner, who is a child of Tibetan parents and born in India on or after 26.01.1950 and before 01.07.1987, as citizens of India in view of Sec. 3(1) (a) of the Citizenship Act, 1955 (hereinafter referred to as 'the Act') and to issue Indian passports.

(2.) The petitioner was born on 11.5.1987. The petitioner, in this petition, claims citizenship of India on the basis of Sec. 3(1)(a) of the Act.

(3.) It is contended by the petitioner that the petitioner being citizen of India, cannot be discriminated against and cannot be denied the Indian passport by the respondents. It is also contended that the petitioner, being Indian citizens by virtue of the Citizenship Act, 1955, has no requirement of making any application with the respondents for being so declared and is entitled to all benefits and privileges, as are available to citizens of India.