E. RAM SUNDAR Vs. THE PASSPORT OFFICER

JUDGEMENT

(1.) HEARD both sides

(2.) ACCORDING to the Petitioner, in the early 2012, he had decided to search for a job in abroad and perused his Passport and found that the date of birth was mentioned as 16.09.1989 against the column of date of birth instead of 08.05.1990.

(3.) THE grievance of the Petitioner is that the respondent had passed orders on 16.09.2014 to the following effect(Advised for court direction to change the date of birth). This order passed by the respondent, according to the Petitioner, is not legally tenable one because of the simple reason that in the instant case on hand, the Petitioner had already approached the Learned Judicial Magistrate No. I, Mannargudi, Thiruvarur District and obtained necessary orders in Crl.M.P.No. 3215 of 2013, dated 29.05.2013 in the subject - matter in issue and in pursuance to the order so passed, the Petitioner was issued with Birth Certificate on 5.6.2013. Under such circumstance, the impugned order passed by the respondent on 16.09.2014 is clearly unsustainable in the eye of law.