CINTHIA TANJAPPA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed for issuance of a fresh passport to the petitioner with correct date of birth as 25/10/1994 by cancelling the passport bearing No.C1589858 in which the date of birth of the petitioner has wrongly been mentioned as 25/10/1992.

(2.) Learned counsel for the petitioner submits that when the petitioner was a minor, she was issued a passport bearing no.G6385110 valid from 15/7/2008 to 14/7/2018, wherein, inadvertently, her date of birth was mentioned as 25/10/1992. After attaining majority, the petitioner while intending to get her passport renewed, realized that there was an error in the date of birth mentioned in her passport since her correct date of birth is 25/10/1994 as recorded in her all certificates. Thereafter, the petitioner approached the Regional Passport Office, Ranchi (the respondent no.2) for correction of date of birth mentioned in her passport, whereupon vide letter dtd. 12/10/2021, she was asked to re-apply with all supporting documents.

(3.) It is further submitted that the petitioner submitted the application form along with all the documents i.e., Class-X marks sheet, admission card of Annual Secondary Examination, 2010, PAN card, Voter Identity card and AADHAR card. However, the same was not entertained and she was orally asked to bring an order from a competent court with declaration that her date of birth is 25/10/1994. The petitioner also applied before the Jamshedpur Notified Area Committee for issuance of corrected date of birth certificate and the same was issued by the Registrar (Birth & Death), Jamshedpur Notified Area committee on 24/1/2023 mentioning her date of birth as 25/10/1994.