NITU JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner submitted passport application form in the prescribed formate which was signed by her on 28.12.98. In this application, her date of birth was mentioned as 15.6.1983, which was duly supported by the birth certificate registered with the Registrar Births and Deaths. Passport No. A- 8537993 was issued on 19.1.2000 in favour of the petitioner from the Passport Office, Bhopal, showing 15.6.1983 as her date of birth.

(2.) Case of the petitioner is that her real date of birth is 15.6.1982 as is entered in her High School Certificate Examination and marks list of High School Certificate Examination, 1998. Copy of High School Certificate Examination, Certificates issued from Saraswati Higher Secondary School, Kareli, and Saraswati Shishu Mandir, Kareli, as also School Leaving Certificate issued by Saraswati Shishu Mandir, Kareli, District Narsinghpur are cumulatively marked as Annx.P/2. Further, the case of the petitioner is that her date of birth was wrongly mentioned in the application as 15.6.1983 which was a bonafide mistake on the part of her father. She submitted representation for rectification of the date of birth as mentioned in the documents contained in Annx.P/2. This representation was not decided. Consequently, the present writ petition has been preferred.

(3.) It is contended by Shri V.K. Shukla, learned counsel for the petitioner that real date of birth of the petitioner being 15.6.1982, the same is to be entered in the passport and the bonafide mistake with respect to the date of birth of the petitioner deserves to be corrected.