VASU SASI Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against the judgment of the learned Single Judge dated 29.05.2020 in W.P.(C) No. 10610 of 2020, whereby the writ petition was dismissed declining the relief sought for by the writ petitioner for a direction to the Passport Officer, Kollam Passport Seva Kendra, Kollam, to carry out the correction of date of birth of the appellant in the passport.

(2.) Brief material facts for the disposal of the writ appeal are as follows:

(3.) The appeal is filed basically contending that the judgment rendered by the learned single Judge is against the proposition of law laid down by a Division Bench of this court in Union of India v. Sunil Kumar [2015 (3) KLT 501 =2015 KHC 3697]) placing reliance on the Passport Manual, 2010, and therefore, the impugned judgment of the learned single Judge is irregular and is liable to be interfered with by this Court exercising the power conferred under Section 5 of the Kerala High Court Act. It is also submitted that the Passport Issuing Authority ought to have proceeded as per the Passport Manual, 2018, whereby the procedure for correction of wrong entry in the passport with regard to the date of birth is prescribed .