A NILOFAR NASREEN Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS Writ Petition has been filed praying for a Writ of Mandamus to direct the second respondent, to issue to the Petitioner a rectified Passport, duly entering the correct date of birth of the Petitioner and the correct spelling of her father's name.

(2.) THE petitioner has stated that she was born on 21. 9. 1985, at Mayiladuthurai. Both in her Birth Certificate and in the Certificate of marks obtained from her school, her date of birth is shown as 21. 9. 1985 and her father's name has been shown as Alavudeen. The grandfather of the petitioner had applied for passport before the passport office, Trichy, which was duly issued, on 30. 11. 1989, bearing No. G. 538807. However, while issuing the passport, an error of entry had occurred in respect of the Petitioner's date of birth and her father's name. The petitioner's date of birth was wrongly stated as 2. 9. 1985 instead of 21. 9. 1985 and her father's name had been spelt as Alaudeen instead of Alavudeen. As soon as the error had been noticed by the petitioner, a representation, dated 24. 3. 2009, had been submitted to the second respondent with the request to enter the correct date of birth of the petitioner and her father's name with the correct spelling. Since, no order had been passed by the second respondent, based on the representation of the petitioner, dated 24. 3. 2009, the present writ petition has been filed by the petitioner before this Court, under Article 226 of the Constitution of India.

(3.) THE learned counsel appearing on behalf of the petitioner had submitted that if the petitioner approaches the second respondent by submitting a fresh application with the correct date of birth and the correct spelling of her father's name, along with necessary fee of Rs. 1000/- for the issuance of a fresh booklet and a sum of Rs. 500/- as penalty for each correction, along with her original Birth Certificate, the corrected version of the passport would be issued, expeditiously.