MOHAMMED ABDUL FAHEEM Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks a mandamus declaring the action of respondent No.2 in not correcting his date of birth as illegal and arbitrary.

(2.) Petitioner states that he obtained passport bearing No.H0893875, dated 29.09.2008, with date of birth as 17.08.1977 instead of 17.08.1979 . However, SSC Certificate issued by the Board of Secondary Education, Andhra Pradesh and, in other school certificates, the date of birth was recorded as 17.08.1979. Inadvertently, the date of birth of petitioner was wrongly recorded as 17.08.1977 . Petitioner further states that he did not notice wrong entry of his date of birth after issuance of passport. Very recently, the petitioner is said to have noticed wrong entry of his date of birth in passport and made representation dated 11.05.2015 seeking correction of his date of birth.

(3.) Petitioner s grievance is that, respondent No.2 did not receive the application and orally stated that, if the Court gives a direction to correct the date of birth, the same would be corrected. Pursuant to the order of this Court dated 17.08.2016,