AJAY BHOLA Vs. UNION OF INDIA

JUDGEMENT

(1.) Prayer in the instant writ petition filed under Articles 226/227 of the Constitution of India is for issuance of a writ in the nature of Mandamus, directing respondent No.3 - Regional Passport Officer, Chandigarh, to re-issue the passport of the petitioner by making correction in the Date of Birth from 1/1/1967 to 17/10/1967 on the basis of the Birth Certificate (Annexure P-8).

(2.) Briefly, the petitioner was initially issued passport bearing No.T694053 (valid from 20/1/1983 to 19/1/1993), wherein his Date of Birth was recorded as 1/1/1967. The said passport was thereafter renewed and a second passport bearing No.R776963 was issued (valid from 1/7/1994 to 30/6/2004), carrying the same Date of Birth. Subsequently, a third passport bearing No.P0304360 was issued (valid from 3/9/2004 to 2/9/2014), again reflecting the Date of Birth as 1/1/1967. The petitioner claims to have lost this third passport on 14/4/2017, for which he lodged an FIR and furnished his statement to the authorities, following which a fresh passport bearing No.R6482932 was issued (valid from 27/10/2017 to 26/10/2027).

(3.) In the aforementioned circumstances, the present writ petition has been filed before this Court, seeking relief(s) as noticed hereinabove.