Jisha Philip vs The Regional Passport Officer
2021 Latest Caselaw 756 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

                       WP(C).No.186 OF 2021(W)


PETITIONER:

               JISHA PHILIP, AGED 43 YEARS
               D/O. PHILP, VALLIYELIL HOUSE, AYARKUNNAM P.O.
               KOTTAYAM DISTRICT.

               BY ADVS.
               SRI.SHOUKATH HUSAIN
               SRI.HARISHKUMAR UMBIKKAKKATTU

RESPONDENTS:

      1        THE REGIONAL PASSPORT OFFICER
               SHIHAB THANGAL ROAD, NEAR IDBI CORPORATE BRANCH,
               PANAMPILLY NAGAR, KOCHI, KERALA 682 036.

      2        GOVERNMENT OF KERALA,
               REPRESENTED BY THE SECRETARY, GENERAL EDUCATION,
               SECRETARIAT, THIRUVANANTHAPURAM 695 001.

      3        THE JOINT COMMISSIONER FOR GOVENREMNT EXAMIANTIONS,
               PAREEKSHABHAVAN, GOVERNMENT OF KERALA, SECRETARIAT,
               THIRUVANANTHAPURAM 695 001.

      4        THE HEADMASTER, ST. JOSEPH JS HIGH SCHOOL,
               MATTAKKARA, KOTTAYAM, 686 564.

               SRI. JAYASANKER NAIR - CGC.

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.186 OF 2021(W)

                                      2



                                JUDGMENT

Dated this the 8th day of January 2021

The petitioner has approached this Court seeking that

the respondents be directed to correct her date of birth

recorded in her Passport and to issue a fresh one, after

incorporating such corrections.

2. The learned Central Government Counsel,

Sri.Jayasankar Nair, appearing for the respondent, submitted

that the first respondent is willing to consider the petitioner's

application for correction of her date of birth in Ext.P1

Passport in tune with the date of birth entered in Ext.P7

Secondary School Leaving Certificate and that a fresh

Passport will be issued without any avoidable delay.

In the afore circumstances, I order this writ petition and

direct the first respondent to correct the date of birth in the

Passport of the petitioner in terms with the date of birth

entered in Ext.P7 Secondary School Leaving Certificate; and

to issue to her a fresh Passport as expeditiously as is possible,

but not later than two weeks from the date of receipt of a

copy of this judgment.

                                          Sd/- DEVAN RAMACHANDRAN

     Stu                                           JUDGE
 WP(C).No.186 OF 2021(W)






                                 APPENDIX
     PETITIONER'S EXHIBITS:

     EXHIBIT P1           TRUE COPY OF THE RELEVANT PAGES OF INDIAN
                          PASSPORT NO. M2552381.

     EXHIBIT P2           TRUE COPY OF THE BIRTH CERTIFICATE OF THE
                          PETITIONER ISSUED BY THE PALA
                          MUNICIPALITY.

     EXHIBIT P3           TRUE COPY OF THE AADHAR CARD OF THE
                          PETITIONER.

     EXHIBIT P4           TRUE COPY OF DRIVING LICENSE ISSUED BY THE
                          MOTOR VEHICLE DEPARTMENT.

     EXHIBIT P5           TRUE COPY OF THE GOVERNMENT ORDER DTD.

30.11.2020 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE PROCEEDINGS DTD.

23.12.2020 OF THE 3RD RESPONDENT.

EXHIBIT P7 TRUE COPY OF THE SECONDARY SCHOOL LEAVING CERTIFICATE (CORRECTED) OF THE PETITIONER.

EXHIBIT P8 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P8 (A) TRUE COPY OF THE ONLINE APPOINTMENT RECEIPT ISSUED BY THE 1ST RESPONDENT.