AYESHAUNNISA Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) This Court ordered notice before admission on 22.11.2006. Heard Sri Moin Ahmed Quadri, counsel representing the petitioner.

(2.) The writ petition is filed for a writ of Mandamus directing the respondent to correct the date of birth of the petitioner in his passport vide passport No.A 6074335 issued on 13.8.1998, as 18.7.1982 instead of 18.7.1975 in accordance with the school record of the petitioner and pass such other suitable orders.

(3.) It is stated that the petitioner is a holder of passport bearing No.A6074335 issued on 13.8.1998. His actual date of birth is 18.7.1982. At the time of filling up of his application form, as he was minor, his uncle who was working as an agent in the passport office mentioned his date of birth as 18.7.1975 instead of 18.7.1982 saying that no passport would be issued to a minor. It is also stated that the petitioner never travelled on his passport and he was not aware of legal complications and how to correct the same. It is also stated that the petitioner had realized that the said mistake had to be corrected and his correct date of birth had to be mentioned in the passport in accordance with his educational record. It is also further stated that in order to get his date of birth corrected, he approached the respondent on 10.11.2006 and tried to submit an application, but the respondent did not accept the same.