Kerala High Court
Sreelatha S vs The Director on 18 August, 2025
Author: N.Nagaresh
Bench: N.Nagaresh
2025:KER:62330
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
MONDAY, THE 18TH DAY OF AUGUST 2025 / 27TH SRAVANA, 1947
WP(C) NO. 38744 OF 2024
PETITIONER:
SREELATHA S
AGED 55 YEARS
D/O.MANIRAJAN, ASWATHI NILAYAM,
KARATTU KARUVALLIYAD, VAMANAPURAM P.O.,
THIRUVANANTHAPURAM DISTRICT, PIN - 695606
BY ADVS.
SRI.BABU S. NAIR
SMT.SMITHA BABU
RESPONDENTS:
THE DIRECTOR
UNIQUE IDENTIFICATION AUTHORITY OF INDIA
(UIDAI), STATE OFFICE, DOOR SANCHAR BHAVAN,
PMG JUNCTION, VIKAS BHAVAN,
THIRUVANANTHAPURAM, PIN - 695031
BY ADV.
SRI.C.DINESH, CGC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.08.2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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WP(C) No.38744 of 2024
2
JUDGMENT
Dated this the 18th day of August, 2025
The petitioner is a citizen of India. The petitioner had
studied only up to 8th standard. The petitioner had studied in
the NGPM High School, Venchempu and Ext.P1 is the extract
of the admission register issued by the Headmaster, NGPM
High School. The petitioner states that her name and the date
of birth is correctly shown in Ext.P1.
2. The petitioner was born on 03.05.1969.
However, in many of the other identity documents of the
petitioner, the name and the date of birth have been wrongly
shown as Latha Kumari and in the Aadhar Card, the year of
birth of the petitioner is wrongly shown as 1974. Ext.P2 is the
Aadhar Card of the petitioner. The respondent is the authority
to make corrections in the Aadhar Card.
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3. For the purpose of correcting the Aadhar
Card, the petitioner had approached the respondent with an
application submitted through online producing the other
documents including Ext.P1 with a request to correct the
Aadhar Card of the petitioner. Ext.P3 is the first and last
pages of the Passport of the petitioner. The petitioner had
made Ext.P4 application online for the correction of the
Aadhar card on 11.12.2023. The request of the petitioner was
to correct her name and date of birth, as correctly shown in
her School certificate.
4. However, the respondent insisted that a
Digital School Certificate alone is acceptable and since the
petitioner had studied only upto 8th standard, it is not possible
for getting the Digital School Certificate. The petitioner had
also made Ext.P5 Gazette publication to correct the name and
date of birth in all the identity documents concerned.
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5. In the meantime, since the name of the
petitioner in the Ration Card was also Latha Kumari, she had
made an application before the Public Distribution Department
and her name is corrected in Ext.P6 Ration Card. It is
submitted that the respondent ought to have acted upon
Ext.P1 School Certificate and also Ext.P3 Passport of the
petitioner and ought to have corrected the name and date of
birth of the petitioner.
6. The respondent submitted that the petitioner
had tried to update her name and date of birth in Aadhaar on
11.12.2023 by submitting Passport as supporting document.
As per the approved / acceptable list of supporting documents
for Aadhaar, Passport is acceptable document only for
updation of date of birth.
7. The respondent submitted that as per the
Aadhaar (Enrollment and Update) Sixth Amendment
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Regulations, 2018 and as per Standard Operation Procedure
dated 28.10.2021, the name of the Aadhaar Number Holder
("ANH") can be updated twice by the ANH in his / her
Aadhaar. As per Standard Operation Procedure dated
19.07.2021, the date of birth of the ANH can be updated once
by the ANH in his / her Aadhaar.
8. The respondent submitted that as far as the
petitioner is concerned, the Gazette Notification for name
change from Latha Kumari S. to Sree Latha is an acceptable
document for name change in Aadhaar. However, it is seen
that Gazette Notification is dated 27.08.2024 whereas, her
Aadhaar update request is dated 11.12.2023, which means,
the Gazette Notification has been done post Aadhaar
updation request.
9. The respondent further submitted that the
petitioner may visit any of the enrollment centers and change
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name with the assistance of the operator or supervisor by
providing Gazette Notification of name change to Sree Latha
along with any supporting POI document of old name (Latha
Kumari) with photograph. For the date of birth change from
1974 to 03.05.1969, the petitioner may provide any of the
documents mentioned in the list of acceptable documents for
enrollment and update her date of birth. The respondent had
contacted the petitioner and the petitioner visited the
Grievance Cell of SOT and SOT has explained her regarding
the procedures. Also, a reply dated 07.03.2025 was given by
the respondent on the grievance letter dated 05.03.2025.
10. I have heard the learned counsel for the
petitioner and the learned Senior Panel Counsel representing
the Unique Identification Authority of India (UIDAI).
11. The grievance of the petitioner is regarding
refusal to correct the name and date of birth of the petitioner.
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The respondent would submit that the petitioner has to
produce necessary supporting documents and some of the
documents produced by the petitioner were not clear in order
to effect change. Be that as it may, the petitioner would
submit that the petitioner is ready to upload all the documents
again, so that appropriate direction can be granted to the
respondent.
12. In the circumstances, the writ petition is
disposed of directing that the petitioner shall visit the venue of
the Enrollment Centre seeking change of name and date of
birth providing Gazette Notification of name change along with
supporting POI document of old name with photograph. For
date of birth change from 1974 to 03.05.1969, the petitioner
shall provide any of the documents mentioned in the list of
acceptable documents for enrollment.
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If the petitioner uploads all the requisite documents
through the Enrollment Centre, the respondent shall take
necessary steps to correct the date of birth and name of the
petitioner as expeditiously as possible and at any rate, within
a period of one month from the date of uploading the
documents.
Sd/-
N.NAGARESH
JUDGE
spk
2025:KER:62330
APPENDIX OF WP(C) 38744/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE EXTRACT OF THE
ADMISSION REGISTER ISSUED BY THE
HEADMASTER, NGPM HIGH SCHOOL,
VENCHEMPU DATED, 20-4-2015
Exhibit P2 A TRUE COPY OF THE AADHAR CARD OF THE
PETITIONER
Exhibit P3 A TRUE COPY OF THE 1ST AND LAST PAGES
OF THE PASSPORT OF THE PETITIONER
Exhibit P4 TRUE COPY OF THE APPLICATION SUBMITTED
BY THE PETITIONER THROUGH ONLINE FOR
THE CORRECTION OF THE AADHAR CARD,
DATED, 11-12-2023
Exhibit P5 A TRUE COPY OF THE GAZETTE
NOTIFICATION PUBLISHED BY THE
PETITIONER DATED, 27-8-2024
Exhibit P6 A TRUE COPY OF THE RATION CARD OF THE
PETITIONER
Exhibit P7 A TRUE COPY OF THE ACKNOWLEDGMENT OF
THE SUBMISSION OF THE APPLICATION
THROUGH ONLINE DATED, 6-12-2024
Exhibit P8 A TRUE COPY OF THE SCREENSHOT SHOWING
THE REJECTION OF THE APPLICATION
DATED, 6-12-2024
Exhibit P9 A TRUE COPY OF THE ACKNOWLEDGMENT
SHOWING THE SUBMISSION OF APPLICATION
THROUGH ONLINE DATED, 11-2-2025
Exhibit P10 A TRUE COPY OF THE SCREENSHOT SHOWING
THE REJECTION OF THE APPLICATION
DATED,11-2-2025
Exhibit P11 A TRUE COPY OF THE REQUEST MADE BY ME
BEFORE THE RESPONDENT DATED, 11-2-2025
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RESPONDENT ANNEXURES
Annexure-R1(a) TRUE COPY OF THE LETTER DATED
07.03.2025 ISSUED BY RESPONDENT
