SHARMILA O. Vs. CHIEF PASSPORT OFFICER

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India seeking the following reliefs:

(2.) The learned counsel for the petitioner submitted that the petitioner, Sharmila O., is a widow belonging to a vulnerable Sec. of the society with a disadvantaged socio-economic background. She is aggrieved by the decision of the respondents in refusing to incorporate her deceased husband's name in her passport. It is submitted that her husband died on 13/3/2021.

(3.) Pursuant to the application submitted by the petitioner, the competent authority, Regional Passport Officer, issued passport to her on 25/2/2025, having number C7951029. The petitioner had produced and exhibited a copy of the said passport as Ext.P1.