NITINKUMAR NATVARBHAI PATEL Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) RULE . Ms. Archana Amin learned Additional Central Govt. Standing Counsel waives service of rule on behalf of the respondent. 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 brith is 5th September, 1973, which is stated in the birth certificate, but in the passport it is mentioned as 31st August, 1973. He, therefore, seeks to correct the birth date in the passport on the basis of his brith certificate.

(3.) HAVING heard Mr. B. G. Patel learned advocate for the petitioner and Ms. Amin learned Additional Central Government Standing Counsel for the respondent, 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 Shri Swami Samarth College of Physical Education. The copy of the birth certificate issued by Anand Nagarpalika is annexed at annexure -A, which shows that the birth date of the petitioner is 5th September, 1973. This Court has 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 come into existence subsequently.