Vemula Pradeep vs The Union Of India
2026 Latest Caselaw 57 Tel

Telangana High Court

Vemula Pradeep vs The Union Of India on 25 March, 2026

Author: Nagesh Bheemapaka

Bench: Nagesh Bheemapaka

   IN THE HIGH COURT FOR THE STATE OF TELANGANA
                         AT HYDERABAD

  THE HONOURABLE SRI JUSTICE NAGESH BHEEMAPAKA

                WRIT PETITION No.7410 of 2026
                         25.03.2026
Between:
Vemula Pradeep
                                                     ...Petitioner
                                AND
The Union of India
Represented by its Secretary,
Ministry of External Affairs,
New Delhi and another
                                                  ...Respondents
ORDER:

This Writ Petition is filed under Article 226 of the

Constitution of India praying that this Hon'ble Court may be

pleased to issue an appropriate writ, order or direction, more

particularly one in the nature of Writ of Mandamus, declaring the

inaction of the respondents in not correcting the date of birth of

the petitioner in his Passport bearing No. H8338408 from

22.01.1976 to 22.01.1983, as illegal, arbitrary and violative of

Articles 14 and 21 of the Constitution of India, and consequently

direct the respondents to correct the same in accordance with the

school records and pass such other order or orders as this

Hon'ble Court may deem fit and proper in the circumstances of

the case.

2. Heard Sri S.Syam Sunder Rao, learned counsel for the

petitioner and Smt NVR Rajyalakshmi, learned Standing Counsel

for Central Government appearing for respondent No.1. Perused

the record.

3. The brief facts of the case, as stated by the petitioner, are

that the petitioner was issued Passport bearing No. H8338408.

However, the date of birth of the petitioner was wrongly

mentioned therein as 22.01.1976 instead of the correct date of

birth as 22.01.1983, as reflected in the school records. It is

stated that the said error occurred at the time of issuance of

passport when the petitioner was a minor and the particulars

were furnished by his guardian.

4. The petitioner further contends that upon noticing the said

discrepancy, he approached the respondents and submitted an

application seeking correction of his date of birth along with

supporting documents. However, no action has been taken sofar.

Learned counsel for the petitioner submits that the petitioner is

entitled for correction of date of birth in the passport in

accordance with law and that the inaction of the respondents is

arbitrary and contrary to the principles of natural justice.

5. Learned Standing Counsel appearing for respondents, on

instructions, submits that if the petitioner submits a

representation, the same will be considered in accordance with

law.

6. Without expressing any opinion on the merits of the case,

this writ petition is disposed of directing the respondents to

consider the case/representation of the petitioner for correction

of his date of birth in Passport bearing No. H8338408, in

accordance with law, duly verifying the supporting documents.

The respondents shall pass appropriate orders, after affording an

opportunity of hearing to the petitioner, within a period of four

(04) weeks from the date of receipt of a copy of this order.

Pending miscellaneous applications, if any, shall stand

closed.

____________________________ NAGESH BHEEMAPAKA, J

Dated:25.03.2026 AQS