Madras High Court
R.Suloshana vs The Union Of India on 19 November, 2025
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.P(MD)No.21350 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 19.11.2025
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P(MD)No.21350 of 2024
R.Suloshana ... Petitioner
Vs.
1.The Union of India,
Represented by
The Unique Identifications Authority
of India (UIDAI),
The Chief Executive Officer,
Bangla Sahib Road,
Behind Kali Mandir,
Gole Market,
New Delhi – 110 001.
2.The Union of India,
Represented by
The Unique Identifications Authority
of India (UIDAI),
The Deputy Director,
Regional Office,
Khanija Bhavan,
No.49, 3rd Floor,
South Wing Race Course Road,
Bengaluru – 560 001.
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W.P(MD)No.21350 of 2024
3.The Union of India,
Represented by
The Unique Identifications Authority
of India (UIDAI),
The District Coordinator,
Pudukkottai Collector Office,
Near South Sandhaipettai,
Pudukkottai,
Pudukkottai District – 622 005.
4.The Revenue Divisional Officer,
Pudukkottai.
(R.4 is suo motu impleaded vide
order of this Court dated 19.11.2025) ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Mandamus, directing the
respondents to make necessary correction of the date of birth of the
petitioner as 01.01.1935 instead of 20.06.1954 in her Aadhaar Card
Number 6457 7950 5359 by considering her email sent to the
respondents dated 02.08.2024 within a time stipulated by this Court.
For Petitioner : Mr.M.J.Ameer Hussain
For Respondents : Mr.K.Govindarajan
Deputy Solicitor General of India
for R.1 to R.3
Mr.M.Lingadurai
Special Government Pleader
for R.4
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W.P(MD)No.21350 of 2024
ORDER
Heard both sides.
2.The writ petitioner / Suloshana got married to Rangaraju.
Through the wedlock as many as 7 children were born (5 daughters and 2 sons). Bhuvaneshwari was the sixth child. Bhuvaneshwari joined southern railways as clerk. In the year 2023, she was working as office superintendent. She passed away on 16.03.2024. Bhuvaneshwari died as spinster. The petitioner is therefore entitled to her death benefits. In fact, Bhuvaneshwari before her demise had given a declaration in favour of the writ petitioner. However, on account of discrepancy in the date of birth found in the writ petitioner's Aadhaar Card, the death benefits could not be disbursed by the employer (railways). In these circumstances, the writ petition was filed seeking correction of the petitioner's details in the Aadhaar Card.
3.The learned Deputy Solicitor General of India submitted that if one's date of birth had been wrongly entered in the Aadhaar Card, it can be corrected only if the following documents are furnished:
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1.Valid Indian passport
2.Service photo identity card issued by Central Government / State Government / PSU / Regulatory Body / Statutory Body
3.Pensioner photo identity card/freedom fighter photo identity card/pension payment order issued by Central Government/State Government/PSU/Regulatory Body/Statutory Body.
Unfortunately, in the case on hand, the petitioner is not having any of those documents. In these circumstances, the petitioner can obtain relief only if the birth certificate is issued in her favour. That is why I suo motu impleaded the Revenue Divisional Officer, Pudukkottai as the fourth respondent.
4.The Revenue Divisional Officer is the authority to register and issue birth certificates in cases of belated registrations. I have already held vide order dated 25.03.2024 in W.P.(MD) No.6943 of 2024 (Abdul Majeeth V. The Revenue Divisional Officer) that even if the birth had taken place before the Registration of Births and Deaths Act, 1969 came into force, the authority can still register the same. However, certain documents such as Non-availability certificate, etc will have to be furnished.
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5.In the case on hand, the petitioner's date of birth has been entered as 20.06.1954. It is seen that Bhuvaneshwari / the petitioner's sixth daughter was born on 28.06.1965. Therefore, the petitioner's date of birth could not have been 20.06.1954. In such cases, the authority can very well act on the self-declaration of the applicant. Of course, such cases will have to be exceptional. The case on hand falls under such category. The petitioner is more than 90 years old and she may not be able to be physically present before the Revenue Divisional Officer, Pudukkottai. On her behalf, her son may present the application along with the self-declaration affidavit. Thereupon, the Revenue Divisional Officer, Pudukkottai shall accept the same and register the writ petitioner's birth at Pudukkottai and issue birth certificate certifying that she was born on “01.01.1935”. This shall be done as expeditiously as possible by the Revenue Divisional Officer, Pudukkottai. The petitioner shall be then appear before the local e-Seva Kendra and furnish her biometric details. On production of the birth certificate issued by the Revenue Divisional Officer, Pudukkottai, the date of birth in the Aadhaar Card shall be corrected as “01.01.1935”.
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6.This Writ Petition is allowed on these terms. No costs.
19.11.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
MGA
To
1.The Chief Executive Officer
The Union of India,
The Unique Identifications Authority of India (UIDAI), Bangla Sahib Road, Behind Kali Mandir, Gole Market, New Delhi – 110 001.
2.The Deputy Director, The Union of India, The Unique Identifications Authority of India (UIDAI), Regional Office, Khanija Bhavan, No.49, 3rd Floor, South Wing Race Course Road, Bengaluru – 560 001.
3.The District Coordinator, The Union of India, The Unique Identifications Authority of India (UIDAI), 6/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/12/2025 12:37:26 pm ) W.P(MD)No.21350 of 2024 Pudukkottai Collector Office, Near South Sandhaipettai, Pudukkottai, Pudukkottai District – 622 005.
4.The Revenue Divisional Officer, Pudukkottai.
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