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Madras High Court
Jannath Beevi vs The Regional Passport Officer on 23 March, 2026
W.P.(MD)No.7584 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 23.03.2026
CORAM
THE HONOURABLE MR.JUSTICE HEMANT CHANDANGOUDAR
W.P.(MD)No.7584 of 2026
Jannath Beevi ... Petitioner
vs.
The Regional Passport Officer,
Regional Passport Office,
Bharathi Ula Veethi,
Race Course Road, Madurai – 625 002. ... Respondent
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India for issuance of Writ of Mandamus, to direct the respondent to
accept the date of birth mentioned in the Indian Passport bearing
No.N6646033 issued on 02.02.2016 and the date mentioned in the
Aadhar Card bearing No.7854 5106 2236 as (date of birth) correct date
of birth in terms of the Circular issued by the Government of India as
correct date of birth on the basis of the Notarized Affidavit filed along
with the Passport Application and issued the Passport in the name of the
petitioner based on the petitioner’s representation dated 07.03.2026
within the time frame as fixed by this Court.
For Petitioner :Mr.S.Maya Perumal
For Respondent :Mr.A.Veluchamy
Central Government Standing Counsel
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W.P.(MD)No.7584 of 2026
ORDER
The petitioner is before this Court seeking issuance of a Writ of
Mandamus directing the respondent to accept the date of birth mentioned
in the petitioner’s passport bearing No. N6646033 dated 02.02.2016 and
in the Aadhaar Card bearing No. 7854 5106 2236 as the correct date of
birth, in terms of the circular issued by the Government of India.
2. The petitioner was earlier issued a passport, which was valid up
to 01.02.2026, wherein the date of birth is recorded as 28.10.1949. The
petitioner has now applied for re-issuance of the passport. However, the
respondent has called upon the petitioner to produce a birth certificate or
school leaving certificate to substantiate the date of birth.
3. Heard the learned counsel appearing on either side and perused
the materials available on record.
4. The Ministry of Home Affairs, Government of India, has issued
guidelines specifying the documents that may be produced for issuance
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of a passport. As per the said guidelines, documents such as Aadhaar
Card, Elector’s Photo Identity Card (EPIC), Service Identity Card issued
by the State or Central Government, Birth Certificate issued under the
Registration of Births and Deaths Act, and other specified documents are
acceptable for establishing the date of birth.
5. In the present case, the petitioner has produced the Aadhaar
Card, which is one of the valid documents recognized under the said
guidelines. When such a document is available, insistence on production
of a birth certificate or school leaving certificate, without justification, is
unwarranted.
6. In view of the above, this Court is of the opinion that the
respondent is bound to consider the petitioner’s application based on the
documents produced, subject to verification in accordance with law.
7. Accordingly, this writ petition is disposed of, directing the
respondent to process the petitioner’s application dated 02.02.2026 for
re-issuance of passport without insisting upon production of a birth
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certificate or school leaving certificate, subject to the petitioner satisfying
all other eligibility criteria.
8. The above exercise shall be completed within a period of four
(4) weeks from the date of receipt of a copy of this order.
9. No costs.
Index :Yes / No 23.03.2026
Internet :Yes / No
NCC :Yes / No
cmr
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HEMANT CHANDANGOUDAR, J.
cmr
23.03.2026
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