LAWS(KER)-2021-8-58

DEEPNAMOL SEBASTIAN Vs. REGIONAL PASSPORT OFFICER

Decided On August 31, 2021
Deepnamol Sebastian Appellant
V/S
REGIONAL PASSPORT OFFICER Respondents

JUDGEMENT

(1.) Petitioner is a B.Sc. Nursing graduate, who proposes to work abroad and claims to have received several offer letters from various reputed hospitals. She holds an Indian Passport bearing No.T5329697. However, it was noticed that petitioner 's date of birth and her father 's name were wrongly entered in the passport. The date of birth is shown as '03.05.1987 ' while her father 's name is shown as 'Sebastian '. According to the petitioner, the date of birth ought to have been '23.05.1986 ' while her father 's name ought to have been 'Devasia '.

(2.) Petitioner asserts that when she downloaded the birth certificate recently, she noticed that her father 's name is mistakenly shown as 'Devasia ' instead of 'Sebastian '. On realizing the mistake, petitioner verified the other documents she decided to correct the mistake even though her father had expired. Petitioner sought correction of her Matriculation Certificate. By Ext.P4, the Joint Commissioner for Government Examinations, Thiruvananthapuram after verifying the records, corrected the name of the petitioner 's father from 'Sebastian ' to 'Devasia. All the records now produced by the petitioner show that petitioner 's father 's name is 'Devasia ' while the passport alone shows the name of petitioner 's father as 'Sebastian '. Records are also produced to show that the date of birth of the petitioner is '23.05.1986 '. Based on the facts that there are mistakes in the passport presently held by the petitioner, she had applied for correction of the date of birth as well as the name of her father. Ext.P6 is the online appointment received. Petitioner has also made a representation as Ext.P8 seeking to carry out the correction at the earliest.

(3.) A statement has been filed on behalf of respondents 1 and 2 stating that petitioner 's initial passport was issued on 07.12.2009 and that she had travelled using the said passport. It is also mentioned that the renewed passport issued on 25.06.2019 also shows the date of birth and the name of the father as '03.05.1987 ' and as 'Sebastian '. According to respondents 1 and 2, there is no law under which a person can change the name of the deceased parents and that the existing passport is also subject to revocation if the same has been fraudulently obtained.