MOHAMMED RASHID K.P. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner applied to the respondent authorities and secured a passport. That passport showed his date of birth as 10.09.1990. And that date of birth was recorded based on the Birth Certificate the petitioner himself produced before the passport authorities.

(2.) Later, the petitioner wanted his date of birth changed in the passport. So he applied to the authorities. To have that correction, the petitioner produced School Leaving Certificate, Adhar Card, and other proofs. They all reflect his date of birth as 10.12.1990.

(3.) Aggrieved that the authorities have not acted on his application, the petitioner has filed this Writ Petition.