REMEDIANA FERNANDES Vs. THE PASSPORT OFFICER

JUDGEMENT

(1.) Heard Shri D. Pangam, learned Counsel appearing for the Petitioner and Shri Mahesh Amonkar, learned Central Government Standing Counsel for the Respondents.

(2.) Rule. Heard forthwith with the consent of the learned Counsel. Learned Central Government Standing Counsel appearing for the Respondents, waives service.

(3.) Briefly the facts of the case are that : It is the contention of the Petitioner that the birth date of the Petitioner as reflected in the birth certification of the Petitioner is 17.04.1969. It is further her case that in all public documents such as the driving licence, PAN card, election card, the date of birth of the Petitioner is shown as 17.04.1969. It is further her case that the Passport issued to the Petitioner bearing No. G9596698 by inadvertence, the date of birth of the Petitioner is shown as 17.04.1963 which is clearly an error. The Petitioner states that when she realised about the said mistake in the date of birth as shown in the passport, she immediately by an application dated 19.06.2015 applied to the Respondent No. 1 for correction of the date of birth but, despite of such requests, the Petitioner has been informed by the Officer of the Respondent No. 1 that unless the Petitioner obtains an Order of the Court, the said date of birth in the passport of the Petitioner cannot be corrected. Consequently, the above Petition came to be filed, inter alia, seeking for a direction to the Respondent No. 1 to correct the date of birth of the Petitioner on the said passport to 17.04.1969.