GURINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Misc. applications are allowed. Written statement along with annexures are permitted to be taken on record.

(2.) The petitioner has invoked the extra-ordinary jurisdiction of this Court by filing present writ petition under Articles 226/227 of the Constitution of India for setting aside the order annexure P-3 dated May 4, 2016 passed by the Regional Passport Officer, Amritsar. The petitioner has also sought the following corrections in his passport:- Correction sought Incorrect entry Father's Name Ravail Singh Rewail Singh Mother's Name Kamaljeet Kaur Kanwaljit Kaur Place of Birth Amritsar Mianey Amritsar. The petitioner claims that the above said entries are incorrect entries in his passport, copy of which has been appended as annexure P-1. Petitioner applied to respondent No.2 for correction of the above said mistakes in the passport by attaching all the requisite documents with correct spelling vide application dated April 25, 2016 along with affidavit annexure P-2. His application was rejected on May 4, 2016 mentioning therein that "as per Ministry of Law, deceased parents' name are not permissible? Rejected." Copy of the said order dated May 4, 2016 has been appended as annexure P-3.

(3.) In order to establish the correct name of father, mother and place of birth, the petitioner has placed on record the following documents:- "i) Copy of Birth Certificate of petitioner;