P.JOTHI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition has been filed to issue a writ of Mandamus to direct the respondents 3 and 4 to accept the application for Passport of the petitioner without insisting for production of Birth Certificate from the Municipal Authority and further direct the respondents to issue Passport to the petitioner vide application No.12-7406007 dated 09.07.2012 taking the date of birth as 07.04.1991 as recorded in the petitioner's educational certificates, within the stipulated time as may be fixed by this Court.

(2.) HEARD Mr.G.Prabhu Rajadurai, learned Counsel appearing for the petitioner and Mr.K.K.Senthilvelan, learned Assistant Solicitor General of India, appearing for the respondents.

(3.) THE petitioner is a nubile lady and her educational qualification is B.Tech., (Information Technology). She was adopted by Thiru.S.Purushothaman and Tmt.R.Packialakshmi in the year 1996. The petitioner, in order to go abroad after marriage, filed an application for issuance of a Passport which has been returned by the Passport authority stating that it is not accompanied by a Birth Certificate.