REGISTRAR OF BIRTHS AND DEATHS Vs. THOMAS JACOB

JUDGEMENT

(1.) 1st respondent in WP(C) No.22222/2010 is the appellant.

(2.) 1st respondent herein is the father of Mr.Joshwa Thomas Jacob, who was born at Pulinkunnu on 1/9/1981. Based on the report of birth made by Dr.Murali Krishnan of St.Reethas Hospital, his date of birth was registered by the appellant. According to the 1st respondent, for the purpose of applying for a green card in the United States of America, his son wanted a birth certificate from the appellant, and therefore, on an application made by him, a birth certificate was issued. From the certificate, it was found that the name was recorded as Joseph Thomas Jacob and the date of birth was wrongly recorded as 8.9.1981.

(3.) Thereupon, on behalf of his son, 1st respondent submitted Ext. P-5 application to the appellant requesting him to correct the date of birth from 8/9/1981 to 1/9/1981. He also applied for correction of the name of his son from Joseph Thomas Jacob to Joshwa Thomas Jacob. By Ext. P-7 order, the appellant allowed correction of name but declined to correct the date of birth. That order was challenged before this Court in WP(C) No.3154/2010 and by Ext. P-8 judgment, this Court directed reconsideration of the application duly adverting to the documents produced by the 1st respondent. It was directed that fresh orders will be passed within 4 weeks. It is to be mentioned here that the documents which were produced by the 1st respondent to substantiate his claim were Ext. P-1 baptism certificate, Ext. P-2 SSLC Book and Ext. P-3 copy of the passport of his son, which showed his son's date of birth as 1/9/1981.