Kerala High Court
M.Kunhimoideenkutty vs The Regional Passport Officer on 30 November, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 30TH DAY OF NOVEMBER 2021/9TH AGRAHAYANA, 1943
WP(C) NO. 5717 OF 2021
PETITIONER:
M.KUNHIMOIDEENKUTTY
AGED 55 YEARS, S/O BAVA MANKADAVATH,
MANKADAVATH HOUSE,
NEAR NMH SCHOOL,
POST TIRUNAVAYA,
MALAPPURAM DISTRICT, PIN-676301.
BY ADV R.RAMADAS
RESPONDENTS:
1 THE REGIONAL PASSPORT OFFICER
REGIONAL PASSPORT OFFICE,
BYPASS ROAD, NEAR CO-OPERATIVE HOSPITAL,
ERANHIPALAM,
KOZHIKODE, PIN-673006.
2 THE PASSPORT OFFICER
REGIONAL PASSPORT OFFICE,
BYPASS ROAD, NEAR CO-OPERATIVE HOSPITAL,
ERANHIPALAM,
KOZHIKODE, PIN-673006.
3 THE ASSISTANT PASSPORT OFFICER,
MALAPPURAM PASSPORT SEVA KENDRA,
SAJIDHA TOWER, JUBILEE ROAD,
MOONAMPADI, MALAPPURAM, PIN-676509.
4 UNION OF INDIA
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
MINISTRY OF EXTERNAL AFFIARS,
NEW DELHI-110011.
BY ADV.
SHRI.S.MANU, ASG OF INDIA
W.P.(C) No.5717/21 -:2:-
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.11.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C) No.5717/21 -:3:-
BECHU KURIAN THOMAS, J.
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W.P.(C) No.5717 of 2021
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Dated this the 30th day of November, 2021
JUDGMENT
Petitioner seeks for correction of his date of birth in the passport.
The present passport of the petitioner contains his date of birth as
02.10.1961. It is claimed that as per the SSLC book, driving licence and
Aadhar card, the actual date of birth of the petitioner is 28.05.1965.
2. Petitioner alleges that the initial passport of the petitioner was
issued when he was only 15 years of age and after obtaining the said
passport, he went to the United Arab Emirates where he worked for
several years. Subsequently, when the petitioner noticed a mistake in the
date of birth entered in his passport, he applied for correction on
01.10.2020. However, it was informed that petitioner has to produce his
birth certificate to enable the passport authorities to correct the mistake. It
is thereafter that petitioner registered his date of birth with the Local Self
Government and obtained Ext.P9 birth certificate. Petitioner has a further
case that Ext.P9 birth certificate was issued after the Sub Divisional
Magistrate considered the claim of the petitioner regarding his date of birth
and by virtue of proceedings dated 03.12.2020, the date of birth of the
petitioner was directed to be registered under the Registration of Births
and Deaths Act, 1969. It is in such circumstances that, petitioner sought
for correction of the date of birth in all the records available.
3. A statement has been filed on behalf of respondents wherein it is
mentioned that, when petitioner applied for correcting his date of birth in
the passport, a screening was done, which revealed that petitioner's initial
passport was issued on 27.02.1981 with the date of birth 02.10.1961. The
said passport was reissued several times with the same date of birth.
Since it was obvious that petitioner had obtained his initial passport and
the subsequent ones, by furnishing false information based upon some
documents with a different date of birth, petitioner has committed offences
under the Passports Act, 1967. Respondents have also stated that, it fails
all logic to accept the pleadings of the petitioner that he had not noticed
the mistake in his date of birth for 39 years. On the other hand, now the
attempt of the petitioner to correct his date of birth is only to suit his
present requirement, especially to facilitate his employment abroad.
Relying upon the instructions of the Ministry of External Affairs, the
respondents stated that petitioner's date of birth cannot be corrected, that
too, after almost four decades.
4. I have considered the arguments of Sri.R.Ramadas, learned
counsel for the petitioner as well as Sri.S.Manu, learned Assistant Solicitor
General of India on behalf of the respondents.
5. Admittedly, petitioner's passport was issued several decades
ago. Every passport is issued and its particulars are entered by referring
to the documents submitted by the applicants for such passports. The
documents required to be submitted obviously include certificates to prove
the date of birth and other documents of identification. The dates entered
in those certificates were obviously acted upon by the passport issuing
authority. Petitioner utilized the said passport for his travel and
employment abroad creating rights and obligations not only upon the
petitioner, but even upon others. The date of superannuation and benefits
that accrues on account of employment abroad would all be based on the
date of birth in the passport. Since the passport is a solemn document,
the entries once made, remains on record for a long period of time. It is
not open for this Court to direct correction of date of birth, unless there are
exceptional circumstances.
6. No exceptional circumstances have been pointed out by the
petitioner in the present case. This fact warrants this Court not to issue a
direction to correct the petitioner's date of birth in his passport. It fails all
logic and comprehension as to why the petitioner had not noticed the
alleged mistaken entry in his date of birth in the passport all these years.
This is all the more so, since, petitioner had utilised the passport for his
travel, several times.
7. The certificates and documents produced as Ext.P1 to Ext.P4
and even Ext.P8 cannot advance the case of the petitioner, since, those
documents only indicate that a different date of birth of the petitioner is
available in official records. Those records do not justify the entry of a
different date of birth in the passport of the petitioner. In fact, it is an
intimation that some other documents would have been utilised by the
petitioner to obtain his earlier passports.
8. Reliance can be made to the decisions in Union of India v.
Sunil Kumar Sarkar (2015 (3) KLT 501) Vasu Sasi v. Union of India and
Others (2020 (4) KHC 405). Every passport is issued and the particulars
entered into, by referring to the documents submitted by the applicants for
such passports. The documents required to be submitted obviously
include certificates to prove the date of birth and other documents of
identification. Thus, when petitioner obtained his initial passport 39 years
back, some documents would have been submitted by the petitioner to
prove his date and place of birth. There is no mention in the writ petition as
to which were those documents submitted by the petitioner for obtaining
the present entries in his passport. In the absence of any reference to
such documents, it is not proper for this Court, in exercise of its
discretionary jurisdiction under Article 226 of the Constitution of India, to
direct the passport issuing authority to rely upon the documents now
submitted by the petitioner for carrying out corrections.
9. It would be apposite to notice that the documents of identity like
the birth certificate, Aadhar card and PAN card submitted by the petitioner
for the correction now sought for, are all documents of recent origin. The
passport issuing authority cannot determine the veracity of date of birth
now seen in the certificates produced, since such a power of
determination on the veracity of the contents of documents is not vested
with the said statutory authority.
10. In view of the above, there is no reason to direct the passport
issuing authority to correct the date of birth of the petitioner.
The writ petition is accordingly dismissed.
Sd/-
BECHU KURIAN THOMAS
JUDGE
vps
APPENDIX OF WP(C) 5717/2021
PETITIONER'S/S' EXHIBITS
EXHIBIT P1 TRUE COPY OF THE 1ST PAGE OF THE
PETITIONER'S SSLC BOOK SHOWING THE DATE
OF BIRTH AS 28.05.1965.
EXHIBIT P2 TRUE COPY OF THE TRANSFER CERTIFICATE
ISSUED BY THE NAVA MUKUNDA HIGH SCHOOL,
TIRUNAVAYA TO THE PETITIONER.
EXHIBIT P3 TRUE COPY OF THE DRIVING LICENCE
NO.602/92/MT ISSUED TO THE PETITIONER BY
THE MOTOR VEHICLES DEPARTMENT WITH TYPED
COPY OF THE SAME.
EXHIBIT P4 TRUE COPY OF THE AADHAR CARD OF THE
PETITIONER NUMBER 346865530782.
EXHIBIT P5 TRUE COPY OF THE RELEVANT PAGES OF THE
FIRST PASSPORT ISSUED TO THE PETITIONER
ON 27/02/1981, PASSPORT NO. Q.285539.
EXHIBIT P6 TRUE COPY OF THE RELEVANT PAGES OF THE
PRESENT PASSPORT WHICH WAS RENEWED ON
29/03/2011, PASSPORT NO. J.6257620.
EXHIBIT P7 TRUE COPY OF THE ON-LINE APPOINTMENT
RECEIPT ISSUED BY THE MINISTRY OF
EXTERNAL AFFAIRS, GOVERNMENT OF INDIA,
DATED 01.10.2020 (APPOINTMENT ON
6.10.2020)
EXHIBIT P8 TRUE COPY OF THE ORDER DATED 03.12.2020
ISSUED BY THE SUB DIVISIONAL MAGISTRATE,
TIRUR WITH ENGLISH TRANSLATION.
EXHIBIT P9 TRUE COPY OF THE BIRTH CERTIFICATE DATED
24.12.2020 ISSUED BY THE TIRUVANAYA
GRAMA PANCHAYATH TO THE PETITIONER.
EXHIBIT P10 TRUE COPY OF THE ONLINE APPOINTMENT
RECEIPT ISSUED BY THE MINISTRY OF
EXTERNAL AFFAIRS, GOVERNMENT OF INDIA
(APPOINTMENT ON 29/12/2020)
