Kerala High Court
Raison Palathingal vs First Secretary / Sr.Pps on 16 February, 2013
Author: Babu Mathew P.Joseph
Bench: Babu Mathew P.Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE BABU MATHEW P.JOSEPH
TUESDAY, THE 14TH DAY OF MAY 2013/24TH VAISAKHA 1935
WP(C).No. 12292 of 2013 (J)
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PETITIONER :
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RAISON PALATHINGAL
S/O.PALATHINGAL DEVASSYKUTTY, CHAIPAMKUZHI.P.O.
THRISSUR, KERALA- 680 724, NOW RESIDING AT 33C
CAMPBELL STREET, FRANKTON HAMILTON, NEW ZEALAND
REPRESENTED BY HIS BROTHER RAIGON
S/O.PALATHINGAL DEVASSYKUTTY, CHAIPAMKUZHI.P.O.
THRISSUR, KERALA. 680 724.
BY ADVS.SRI.SHEEJO CHACKO
SRI.SANGEETH C. SUBRAMANIAN
SRI.P.JINISH PAUL
RESPONDENT(S):
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1. FIRST SECRETARY / SR.PPS
HIGH COMMISSION OF INDIA, WELLINGTON, NEW ZEALAND.
2. THE REGIONAL PASSPORT OFFICER
PANAMPILLY NAGAR, KOCHI-682 036.
3. UNION OF INDIA
REPRESENTED BY ITS SECRETARY
MINISTRY OF EXTERNAL AFFAIRS, NEW DELHI-110 001.
BY ADV. SRI.P.PARAMESWARAN NAIR, ASGI
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14-05-2013, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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WP(C).No. 12292 of 2013 (J)
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APPENDIX
PETITIONERS' EXHIBITS :
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EXT.P1- THE TRUE COPY OF THE RELEVANT PAGES OF THE PASSPORT OF THE
PETITIONER.
EXT.P2- THE TRUE COPY OF THE WORK VISA AND WORK PERMIT ISSUED TO THE
PETITIONER.
EXT.P3- THE TRUE COPY OF THE BIRTH CERTIFICATE DATED 16.2.2013 ISSUED
BY THE REGISTRAR OF BIRTH AND DEATHS AND MARRIAGES,
KODASSERY GRAMA PANCHAYAT.
EXT.P4- THE TRUE COPY OF THE PROCEEDINGS OF THE JOINT COMMISSIONER
FOR GOVERNMENT EXAMINATIONS.
EXT.P5- A TRUE COPY OF THE RELEVANT PAGE OF THE SECONDARY SCHOOL
LEAVING CERTIFICATES OF THE PETITIONER.
EXT.P6- TRUE COPY OF THE APPLICATION FOR CHANGE OF DATE OF BIRTH AND
PLACE OF BIRTH FILED BY THE PETITIONER.
EXT.P7- THE TRUE COPY OF THE POWER OF ATTORNEY DATED 29.1.2013 IS
PRODUCED HEREWITH.
RESPONDENTS' EXHIBITS : NIL
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//TRUE COPY//
P.A. TO JUDGE
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BABU MATHEW P. JOSEPH, J.
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W.P.(C) No. 12292 of 2013
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Dated this the 14th day of May, 2013
JUDGMENT
This writ petition is filed for a direction to the first respondent to receive Ext.P6 application for correcting the date of birth and place of birth of the petitioner in his Passport.
2. Learned Assistant Solicitor General takes notice for respondents 1 to 3. Heard both the sides.
3. Learned counsel for the petitioner submits that the date of birth of the petitioner has been corrected in his SSLC by the competent authority. Therefore, necessary correction has to be effected in his Passport as well. The petitioner's place of birth is also wrongly noted in his Passport. That also has to be corrected in the light of his Birth Certificate. For these purposes, the petitioner has submitted Ext.P6 application before the first respondent. But, the first respondent has not received the same. Therefore, he prays for issuing a direction to the first respondent for accepting Ext.P6 application and considering the same in the light of the relevant documents. Having heard both the sides, W.P.(C) No. 12292 of 2013 -2- this Court is satisfied that a direction as prayed for by the learned counsel for the petitioner can be issued to the first respondent.
4. Therefore, the first respondent is directed to receive Ext.P6 application submitted by the petitioner and consider the same for the purpose of correcting his date of birth and place of birth in his Passport in the light of relevant documents as expeditiously as possible, at any rate, within a period of thirty days from the date of receipt of a copy of this judgment.
This writ petition is disposed of as above.
BABU MATHEW P. JOSEPH, JUDGE.
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