SUDHIR MITTAL, J.

1. The petitioner was issued a passport in the year 2011 in which the father’s name has been mentioned as Kuldeep Rai and mother’s name is mentioned as Sangita Bajaj. The said passport has now expired and thus, an application has been filed for re-issuance of the same with the name of father as ‘Kuldeep Rai Bajaj’ and the name of the mother as ‘Sangita Kumari’. In support of the application, the Class-X and Class-XII certificates of the petitioner, passport of the mother and passport of the father have been annexed.

2. Reply on behalf of the respondents has been filed, according to which, the names mentioned in the earlier passport were on the basis of middle school certificate. The said certificate has not been got corrected till date and thus, the request cannot be granted.

3. The reply suffers from a total non-application of mind and reflects the bureaucratic attitude adopted by the respondents. After passing the middle school examination, the petitioner has now passed the Class-X and Class-XII examination also, wherein, the correct name of parents has been mentioned. Their passports also support the case of the petitioner and yet, the respondents are placing reliance upon the middle school certificate.

4. In view of the above, the writ petition is allowed. Respondent No.2 is directed to take the documents (Annexures P-2 to P-4) into consideration and re-issue the passport with the corrected parents’ name. In case, the same is not possible, the reason for rejection of the request be communicated to the petitioner. The needful be done within four weeks from today.