KARUNA SAGAR, RESIDING AT KUWAIT, REP. BY G.P.A. Vs. UNION OF INDIA, REP. BY REGIONAL PASSPORT OFFICER, HYDERABAD

JUDGEMENT

(1.) The petitioner obtained a passport. In the passport the date of birth is recorded as 22-2-1969. The petitioner realised that this is not in accordance with date of birth recorded in S.S.C. Certificate. Therefore he sought to obtain afresh passport. As Rule 5 of Passport Rules, 1968 do not permit for correction of the passport once issued, the respondent refused to entertain the application for fresh passport. When the matter is called for admission, I directed the learned Standing Counsel for Central Government to obtain instructions. After obtaining instructions, the learned Standing Counsel for Central Government submits that as and when a fresh application is submitted for new passport along with necessary documents and the passport already issued, the same shall be considered in accordance with rules. Therefore, this writ petition is disposed of directing the petitioner to submit an application for fresh passport * with correct date of birth. As and when the same is submitted the respondent I shall issue new passport in accordance with law. The Writ petition is accordingly disposed of. No costs.