Shahul Hameed Muhammed Ibrahim vs Union Of India

P.V.Kunhikrishnan, J

The above writ petition is filed with the following prayers:

“ i. Issue a writ of mandamus or other appropriate writ, order or direction commanding the respondents to correct the date of birth of petitioner in Ext.P1 passport corresponding to Exts.P2, P3, P4, P5 and P6.

ii. Grant the petitioner such other further reliefs which this Hon’ble Court deems just and fit under the circumstances of the case.”

The main prayer in the writ petition is for correcting the date of birth in Ext.P1 passport as 15.05.1958 instead of 25.05.1962 in the light of Exts.P2 to P6. There is a circular issued by the Central Government regarding the correction of date of birth as per office memorandum dated 26.11.2015 and 22.09.2016. The petitioner submits Ext.P7 representation for date of birth correction.

Heard the learned counsel for the petitioner and the learned Government Pleader.

After hearing both sides, I think this writ petition itself can be disposed of directing the 1st respondent to consider Ext.P7 representation in the light of those circular in office memorandum dated 26.11.2015 and 22.09.2016.

Therefore, the writ petition is disposed of with the following directions;

1) There will be a direction to the 1st respondent to consider Ext.P7 representation in the light of Exts.P2 to P6 as expeditiously as possible, at any rate, within a period of one month from the date of receipt of a copy of the judgment.

2) While passing orders in Ext.P7, the 1st respondent will follow the procedure prescribed in office memorandum dated 26.11.2015 and 22.09.2016.