CASSIANO D. CASTELINO Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) Rule. With the consent of the parties, Rule is made returnable forthwith and heard finally. Learned Central Government Standing Counsel waives notice on behalf of the Respondent.

(2.) The above Petition is filed seeking to quash and set aside the Order dtd. 22/2/2022, passed in Criminal Misc. Application No. 559/2021/C/A passed by the Court of Judicial Magistrate First Class at Mapusa, Goa. A further direction is sought that the Respondent (Regional Passport Officer, Patto, Panaji, Goa), be directed to correct (i) the Petitioner's date of birth to 13/8/1960; (ii) the Petitioner's name from "Cassian Dominic Castelino" to "Cassiano Domingos Castelino"; (iii) his father's name from "Joseph Xavier Castalino" to "Jose Xavier Castelino"; (iv) his mother's name from "Isabella Castalino" to "Isabel Fernandes"; and (v) his spouse's name from "Carmeline Castalino" to "Maria Margarida Carmelina Fernandes", in the Passport issued to the Petitioner.

(3.) It is the case of the Petitioner that in 2017, after going through the various documents, namely the Passport, the Birth Certificate, the Baptism Certificate, the Marriage Certificate, the Senior Citizen Identity Card, the Pan Card and the Aadhar Card, he realized that his Passport details do not correctly tally with the details as reflected in his Birth Certificate, the Baptism Certificate and the Marriage Certificate. In these circumstances, he sought a correction of these entries in the Passport for changing his date of birth, correcting his father's name, his mother's name as well as his wife's name. Such an Application was originally made before the Passport Authorities. The Passport Authorities refused to carry out the corrections as sought for by the Petitioner on the ground that the Application was made beyond the period of five years from the date of first issuance of Passport which was in 1992.