GURRAM RAMU Vs. UNION OF INDIA

JUDGEMENT

(1.) Impugning the inaction of respondent No.2 in changing the date of birth of the petitioner in the passport bearing No.H1761616 issued on 22/11/2008, as per the Secondary School Certificate issued by the Board of Secondary Education, Andhra Pradesh, the above writ petition has been filed.

(2.) Heard Sri M. Solmon Raju, learned counsel for the petitioner, and Sri T. Niranjan, learned panel counsel, appeared for respondents.

(3.) In pursuance of the application made by the petitioner, respondent No.2 issued a passport/travel document bearing No.H1761616 on 22/11/2008 for 10 years valid up to 21/11/2018, based upon the information furnished by the petitioner. The petitioner made an application vide reference No.14-1007420857, for re-issuance of passport with correct date of birth as 16/6/1992 instead of 23/8/1987, wherein an endorsement was made as 'D.O.B may call for court change order' by the authority.