Ashish Srivastava vs Goverment Of India Cabinet Secretariat ... on 25 July, 2016

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Patna High Court - Orders

Ashish Srivastava vs Goverment Of India Cabinet Secretariat ... on 25 July, 2016

Bench: Kishore Kumar Mandal

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Civil Writ Jurisdiction Case No.1192 of 2014
                 ======================================================
                 1. Ashish Srivastava Son Of Umesh Chandra Srivastava Resident Of Ajad
                 Nagar Mohanpur Road, Southern Side Of B.R.B. College, Samastipur

                                                                     .... .... Petitioner/s
                                                 Versus
                 1. Government Of India         Cabinet Secretariat, Director Of Public
                 Grievances, New Delhi
                 2. The Union Of India, Ministry Of External Affairs, New Delhi, Chief Pass
                 Port Officer
                 3. Regional Pass Port Officer, Patna
                 4. Superintendent of Police Samastipur
                 5. Station Head Officer, Muffasil Thana, Samastipur

                                                                .... .... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s :   Mr. Damodar Prasad Tiwary
                                          Braj Bhushan Mishra
                 For the Respondent/s   : None
                 For the UoI/           : Kanak Verma, C.G.C
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE KISHORE KUMAR
                 MANDAL
                 ORAL ORDER

2   25-07-2016

No one appears on behalf of the respondents-State Heard Mr. Damodra Prasad Tiwary.

The petitioner was an applicant for issue of passport. Vide order dated 23.09.2011, he was advised to apply afresh owing to change in the entire system adopted for grant of passport. It further appears from Annexure-18 that the matter was agitated before the Directorate of Public Grievance, (Cabinet Secretariat), Government of India, whereon he was communicated vide letter dated 12.06.2013 that the petitioner shall have to apply afresh for issue of passport in the new system. Patna High Court CWJC No.1192 of 2014 (2) dt.25-07-2016 2/2

Having appreciated the reasons spelt out in the said communication dated 12.06.2013, Mr. Tiwari states that the petitioner shall apply afresh for issue of passport.

If he does so, the respondent-Regional Passport Officer, Patna shall consider/examine his application and take appropriate decision without unnecessary delay.

The writ application is disposed of.

(Kishore Kumar Mandal, J) rohit/-

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Patna High Court - Orders