PARVINDER KAUR Vs. UNION OF INDIA THROUGH SECRETARY

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Unfortunately for the appellants their counsel has not been able to present the case before the learned Single Judge in a proper manner.

(3.) Appellant's No.1 is the biological mother of appellant No.2. She claims to be a single unwed parent. To maintain her privacy she does not want to disclose the name of the biological father of appellant No.2. The problem which she faced to obtain passport for her child was the profroma of an affidavit to be submitted by a parent, be it a mother or father of the minor, without the consent of the other parent. The proforma of the affidavit is Annexure-C to the compendium of documents required to be filed while obtaining passport. The affidavit requires the applicant parent to disclose the name of the child and that the applicant is either the mother or the father, which the applicant can do easily. The problem arises on account of second declaration. The second declaration to be made is that the signatures/consent of the parent who is not a signatory, stating the name of the parent, followed by a declaration of the reason why signatures of that parent has not been obtained. This means that the declaration would require the name of the biological father of the child to be disclosed thereby violating appellant No.1's right of privacy.