THOMAS Vs. CHIEF REGISTRAR OF BIRTHS AND DEATHS

JUDGEMENT

(1.) Petitioner is the father of Mr.Saminson Thomas. In the birth certificate of Saminson Thomas, the petitioner's name was originally shown as 'Sunny'. According to the petitioner, it was an erroneous entry and that his correct name is 'Thomas V.T'. Seeking to have the correction made in the register and the birth certificate, he approached the respondents. On the petitioner's application, correction was effected in the manner "Sunny @ Thomas V.T".

(2.) The petitioner's son is stated to be employed in Auckland in New Zealand. In connection with obtaining of permanent residency, there it is necessary to produce birth certificate before the concerned authorities. In the passport and other documents of the petitioner's son Saminson Thomas, the petitioner's name is shown as 'Thomas V.T'. Apprehending that since the name of the petitioner is shown as 'Sunny @ Thomas V.T' in the birth certificate, there might arise the same issues at the concerned offices, the petitioner approached the respondents for correction of the petitioner's name to 'Thomas V.T' by deleting the name 'Sunny'. The application was rejected by the authorities as per Ext P6 stating that since the concerned records were corrected earlier, there is no provision for effecting a second correction/alteration. It is aggrieved thereby that the petitioner has approached this Court.

(3.) Heard the learned counsel for the petitioner and the learned senior Government Pleader. Despite service of notice on 2nd respondent, there is no appearance.