MUKESH KUMAR SRIVASTAVA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, impugning the e-mail dated 03.04.2019, whereby respondent no.2 (The First Secretary (CPV), Embassy of India, Rome) had rejected the petitioners request to change the date of birth of the petitioner in the petitioner's passport. The petitioner further prays for issuance of directions to the respondents to change the date of birth of the petitioner in the petitioner's passport.

(2.) The petitioner joined the Indian Statistical Service as a Direct Recruit of the 1981 batch through the Union Public Service Commission and joined the post on 01.09.1981. The petitioner was selected and joined the Food and Agriculture Organization (FAO) of the United Nations on 11.05.2004. The petitioner took Voluntary Retirement from the Government of India on 09.06.2009.

(3.) In April, 2018, the petitioner made attempts to apply for an immigration/ permanent residency abroad and came to understand that a birth certificate and a passport was required for the same. Since the petitioner did not possess a birth certificate, he applied to Municipal Corporation of Lucknow for the issuance of a birth certificate for his known date of birth (i.e. 10.04.1957).