RAJU LACCHMAN DAS BATHIJA Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) THE prayer in this writ petition is seeking for a mandamus directing the respondent to amend the petitioner's date of birth in the passport bearing PP No.E763884 as 31.07.1961 instead of 31.07.1966.

(2.) THE case of the petitioner is as follows: The petitioner is a permanent resident of Chennai and his date of birth is 31.07.1961, as supported by the Birth Certificate issued by the Corporation of Chennai. In the year 1990, the petitioner applied for passport and on 05.12.1980, a passport bearing No.PP.P.883605 was issued by showing the petitioner's date of birth as 31.07.1961. The said passport was subsequently renewed on 26.11.1985, by giving a new passport in PPW No.757245. There also, the petitioner's date of birth was correctly shown as 31.07.1961. Further renewal was applied and a renewed passport was given in PP Q739363, valid for a period of ten years. But due to typographical mistake, the date of birth of the petitioner was shown as 31.07.1966. The said passport also expired and when the petitioner sought for further renewal, he brought to the knowledge of the authorities about the wrong mentioning of the date of birth. Inspite of the same, a fresh passport was issued in PP No.E5763884 with effect from 20.06.2003 for a period of ten years by showing the date of birth once again wrongly as 31.07.1966 without amending the same. Therefore, the present writ petition is filed before this Court.

(3.) HEARD the learned counsels appearing on either side.