Iqra vs Unique Identification Authority Of India And Others

Pankaj Purohit, J

With the consent of learned counsel for the parties, matter is being finally disposed of after hearing both the parties.

The controversy involved in the present writ petition lies in a very narrow compass. Petitioner-Iqra wants to get change of her date of birth in Aadhaar Card No.330007913753 (Annexure No.1), wherein, her date of birth is written as 03.06.2007.

It is the contention of the petitioner that she has passed high school examination in the year 2023 and in high school certificate, her date of birth is written as 03.06.2004.

Petitioner contends that on the basis of date of birth mentioned in high school certificate, she wants Aadhaar Card to be corrected, wherein date of birth has wrongly been written as 03.06.2007.

Counter affidavit was called from respondents. Counter affidavit has been filed by respondents along with Misc. Application, which is taken on record. Misc. Application (IA/3/2026) stands disposed of.

In the counter affidavit, it has been stated that earlier date of birth in the Aadhaar Card was 03.06.2004, which was got updated by the petitioner herself in the year 2022 as 03.06.2007 producing the birth certificate issued by Government Combined Hospital Roorkee. Now, petitioner wants to get correct the date of birth in Aadhaar Card by issuance of new birth certificate issued by Nagar Nigam Roorkee, wherein, the date of birth is mentioned as 03.06.2004.

It is contended by learned counsel for respondents that Aadhaar Card cannot be updated in a routine manner and it can be updated only once. For subsequent updating of Aadhaar Card, Standard Operating Procedure (SOP) has to be followed by the petitioner. Clause 4 of the SOP dated 24.12.2025 is reproduced as under:-

"4.UIDAI cannot turn a btind eye to the cases where fatse or fraudulentty obtained documents have been submitted by ANH (or the parent or guardian of the ANH, if the ANH is a chitd) to get a wrong date of birth recorded in Aadhaar database. At the same time, UIDAI woutd not tike to prevent them forever from correcting their past mistake. This is atso essentiaI to ensure the integrity and continued accuracy of the Aadhaar database and maintain the trust of the user entities. Therefore, such ANH witt be provided one tast opportunity to correct the DoB in his/her Aadhaar. The Aadhaar of such ANH woutd be deactivated whenever such a case comes to tight either during DoB update request or otherwise. The deactivated Aadhaar witt be considered for reactivation when a DoB update request is mandatority accompanied by a genuine ontine- verifiabte PDB document along with an affidavit by the ANH (or the parent or guardian of the ANH, if the ANH is a chitd). ln such cases, depending on the circumstances, an FIR may also be todged against the ANH or the parent or th8 guardian, as the case may be."

From bare perusal of the aforesaid Clause 4, it is reflected that mistake committed by the Aadhaar Number Holder can be corrected and he/she cannot be prevented from correcting past mistake.

Be that as it may. The mistake has been committed by petitioner in getting the date of birth written in Aadhaar Card on the basis of certificate provided by her at the time of registration of Aadhaar Card, but now the mistake can be rectified, for which, petitioner has to make an application before the respondent No.3-Deputy Director General, Unique Identification Authority of India (UIDAI), Government of India, Regional Officer (Uttarakhand), who will rectify the mistake and correct the date of birth of petitioner in Aadhar Card in accordance with law.

The writ petition is accordingly disposed of. It is provided that petitioner shall apply before the respondent No.3 along with the necessary documents as required under SOP and the respondent No.3 shall update/correct the date of birth of petitioner i.e.03.06.2004 in the Aadhaar Card strictly in accordance of law within a period of 10 days from today.

Pending application stands disposed of.

Let a certified copy of this order be supplied to learned counsel for parties today itself, as per Rules.