SIMAR CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed for issuance of writ of mandamus for taking action on legal notice for correction of date and place of birth in the passport of the petitioner.

(2.) The petitioner was issued a passport on 4.7.1973 for 5 years which was further renewed for 5 years. Thereafter, he was issued another passport on 13.6.1988 and then on 8.5.1993 by Indian Embassy at Riyadh, which was valid upto 07.05.03. Thereafter, another passport was issued to the petitioner by Indian Embassy at Jeddah on 21.06.2003 valid upto 20.06.2013. As per allegations in the petition, another passport was issued to the petitioner on 19.04.2006, valid upto 18.04.2016.

(3.) It is further alleged in the petition that the petitioner came to know on 15.01.1996 that the date of birth of the petitioner was not 02.03.1941, as mentioned in various passports issued but was 20.12.1936. The petitioner had earlier filed CWP No. 5341 of 2006 seeking direction for decision of legal notice dated 13.01.2006 for change of date of birth and the name, in his passport, which was disposed of by this Court by passing the following order: