AKHILESH VERMA Vs. UNION OF INDIA AND ANR

JUDGEMENT

(1.) This is a writ petition which seeks to assail the order dated 14.05.2015, passed by the respondent no.2. Not only is the petitioner seeking quashing of the impugned order, as indicated above, he is also seeking writ of mandamus for issuance of a fresh passport after correcting his name and date of birth.

(2.) According to the petitioner, his date of birth as per the ClassX certificate is 06.06.1989, whereas in the passport which he presently holds, respondent no.2 has entered his date of birth as 105.1985.

(3.) Upon notice being issued in the writ petition, counter affidavit has been filed on behalf of the respondents. The respondents along with their counter affidavit have appended documents which, inter alia, includes the application form as well as the character certificate dated 18.08.2003, filed on behalf of the petitioner for issuance of passport. The character certificate appears to have been attested by, one, Mr. S.R. Suri, Principal of Rukmani Devi, Jaipur Public School. The character certificate pertains to Government Boys Senior Secondary School (GBSSS), C-Block, Yamuna Vihar, New Delhi.