INDUBEN @ KEVALBHAI DULLABHBHAI PATEL Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) RULE . Mr. Harin Raval learned Assistant Solicitor General waives service of rule on behalf of respondent no. 1 and Ms. K. N. Valikarimwala learned Additional Central Govt. Standing Counsel waives service of rule on behalf of respondent no. 2. At the request of the learned advocates the matter is taken up for final hearing today itself.

(2.) THE petitioner has sought correction of the birth date in the passport issued by the respondent authority. According to the petitioner his correct date of birth is 9th August, 1951, as per the record of the birth and the certificate issued by competent authority under the Registration of Birth and Death Act. However, in the school leaving certificate the birth date is shown as 2nd June, 1951. It appears that in the passport entry with regard to the birth date is made on the basis of the school leaving certificate. She, therefore, seeks to get the birth date corrected in the passport on the basis of the certificate of the birth issued by the competent authority.

(3.) HAVING heard Mr. Prashant Mankad learned advocate for the petitioner and Mr. Raval learned Assistant Solicitor General appearing for respondent no. 1 and Ms. Valikarimwala learned Additional Central Government Standing Counsel for respondent no. 2, it appears that in the passport the entry with regard to the birth date is made on the basis of the school leaving certificate issued by Adarsh School, Surat. The copy of the record of the birth issued by the competent authority is annexed at annexure -A, which shows that the birth date of the petitioner is 9th August, 1951. This Court has often held that the birth certificate is the authenticate document, so far as the date of birth is concerned. It will prevail upon any other document that may have come into existence subsequently and necessary change can be effected on the basis of the same.