MOHAMMED AHSAN KHAN Vs. REGIONAL PASSPORT OFFICER SECUNDERABAD

JUDGEMENT

(1.) The petitioner seeks issuance of a new passport incorporating his correct date of birth. It is his case that he was born on 12/8/1978, but the same is erroneously shown as 10/2/1972 in his existing passport. He therefore seeks a direction to the Regional Passport Officer, Secunderabad, to take necessary action in this regard.

(2.) Learned Central Government Standing Counsel representing the Regional Passport Officer, Secunderabad, relied on Circular Instructions dated 29.10.2007 issued by the Ministry of External Affairs, Government of India and stated that the petitioner would have to produce a declaratory order from a competent Court to seek modification of his date of birth.

(3.) It would therefore be necessary for the petitioner who is seeking a change in his date of birth by six years to produce a declaratory order from a competent Court certifying his date of birth. The petitioner is at liberty to approach the competent Civil Court in this regard, obtain a declaratory order as to his correct date of birth and thereafter approach the passport issuing authority in accordance with the extant guidelines.