ZOHRA JABEEN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Smt. P. Pallavi, learned counsel for the respondents.

(2.) This writ petition is filed challenging the order, dtd. 26/4/2022 issued by the 3rd respondent rejecting the request made by the petitioner seeking correction of Date of Birth in the passport bearing No.J1248515. The said passport was issued on 2/11/2010 and in the said passport, date of birth of the petitioner is mentioned as 12/1/1975 instead of 12/12/1979. In proof of the same, she has filed copy of SSC marks memo and also birth certificate issued by the GHMC and the same was not considered. Further in the rejection order, dtd. 26/4/2022 and written instructions produced by the 3rd respondent would reveal that there is delay of 24 years by the petitioners in seeking correction of said date of birth. Though, the passport of the petitioner was issued twice, she never sought for correction of date of birth. Thus there is delay on the part of the petitioner in seeking correction.

(3.) Referring to office memorandum, dtd. 22/9/2016, Smt. P. Pallavi, learned counsel for the respondents submitted that consideration of correction/ change with regard to date of birth in the passport after a period of five (5) years from the date of issuance of passport is not permissible.