TEJASWINI VISHWANATH Vs. UNION OF INDIA

JUDGEMENT

(1.) Aggrieved by the action of the respondent No.2, Regional Passport Officer, in refusing to process the Passport Application No.HY1066442243124 dtd. 10/4/2024 under Service Type Fresh and Type of Application Normal for Tejaswini Vishwanath, who is a minor petitioner represented by her biological father Sri Shailender Vishwanath, the present writ petition is filed.

(2.) The father of the minor petitioner married one Vanapally Varalaxmi on 27/3/2008 and out of their wedlock they were blessed with a baby girl, who is minor petitioner (hereinafter referred to as 'the petitioner'), on 8/12/2009 and now she is studying X Class at Olivemount Global School, Attapur, Hyderabad.

(3.) Thereafter, the mother of the petitioner deserted petitioner's father company on 12/12/2012 while he was working in USA and at that time the petitioner was three years old. At present, the father of the petitioner is a permanent citizen of USA.