SANGEET LODHA,J. - (1.) By way of this writ petition, the petitioner is seeking I directions to the respondent to re-issue the passport after necessary correction I regarding his date of birth as prayed for, without "insisting upon a declaratory order from the First Class Judicial Magistrate.
(2.) The petitioner was issued a passport Bearing No. AS774635 on I 10.11.1998, which was renewed on 4.6.2007. In the passport issued, the date of I birth of the petitioner is mentioned as '29.5.1988' whereas the actual date of birth I of the petitioner is '29.3.1988'. The petitioner made an application for correction I in date of birth alongwith the requisite documents, which include the Secondary School Examination Certificate, mark-sheet of Secondary School Examination, PAN card, etc.
(3.) The correction in the date of birth, as prayed for is refused by the respondent on the ground that the as per the guidelines the correction in the date of birth is permissible only, if the petitioner produces a declaratory order from 1 First Class Judicial Magistrate regarding his correct date of birth.;