KONDRAM VALLAPIL SRINIVAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Respondents waive service. By consent, Rule made returnable forthwith.

(2.) The Petitioner is a citizen of India. He is permanent resident of Andheri, Mumbai. However, he made an application for issuance of Passport and accordingly, the Passport Authorities issued the Passport in his favour, details of which are disclosed in paragraph 2 of the Writ Petition. The Writ Petition then narrates as to how the Petitioner's Passport was renewed from time to time for a period of five years. The new Passport, details of which are set out in paragraph 4 of the Writ Petition, was issued by the Indian Embassy at Riyadh, Saudi Arabia and the Petitioner has annexed the first and last page of this Passport.

(3.) The Petitioner's case is that the Passport Authorities inserted his Date of Birth as 26.03.1955, however, his correct Date of Birth is 26.03.1958. He came to know about this mistake sometime in the year 2013 and that is how on 07.08.2013 he applied to the Passport Authorities to effect the change in Date of Birth. He relied upon the School Leaving certificate, Secondary School Board Certificate, Secondary School Certificate marksheet and in which the date of birth is reflected as 26.03.1958. The grievance is that no decision has been taken on his application although it was followed up by the Advocate's letter dated 04.09.2013. Finding no response that the present Writ Petition has been filed.