BIJU JACOB Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner applied for a passport. As proof of his date of birth petitioner has two records. One is his birth certificate, copy of which is Ext.Pl as per which his date of birth is 28-9-1971. However in his SSLC book the date of birth shown is 14-4-1972. In view of the discrepancy the second respondent Passport Officer refused to entertain the petitioner's application for passport. The petitioner's, submission is that the date of birth was wrongly entered in the school records which happened to be carried over to the SSLC book. In the above circumstances, the petitioner has sought the following reliefs:-