Praveen Kandanchirayath Preman vs Union Of India on 27 September, 2013

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Kerala High Court

Praveen Kandanchirayath Preman vs Union Of India on 27 September, 2013

Bench: P.R.Ramachandra Menon

       

  

  

 
 
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT:

        THE HONOURABLE MR.JUSTICE P.R.RAMACHANDRA MENON

     TUESDAY, THE 11TH DAY OF FEBRUARY 2014/22ND MAGHA, 1935

                   WP(C).No. 2871 of 2014 (H)
                   ---------------------------


   PETITIONER:
   -----------

     PRAVEEN KANDANCHIRAYATH PREMAN
     KANDANCHIRAYATH HOUSE, MAMPALLY, KANDASSANKADAVU.P.O
     THRISSUR DISTRICT.

     BY ADV. SRI.AJEESH S.BRITE



   RESPONDENTS:
   ------------

   1. UNION OF INDIA
     REPRESENTED BY JOINT SECRETARY (PSP)AND CPO
     MINISTRY OF EXTERNAL AFFAIRS, ROOM NO.8, PATIALA HOUSE
     TILAK MARG, NEW DELHI-110001.

   2. REGIONAL TRANSPORT OFFICER,
     REGIONAL PASSPORT OFFICER, PANAMPILLY NAGAR.P.O
     ERNAKULAM, PIN-682036.

     R1,R 2  BY ADV. SRI.P.PARAMESWARAN NAIR,ASG OF INDIA



THIS WRIT PETITION (CIVIL)  HAVING BEEN FINALLY HEARD  ON
11-02-2014, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C).No. 2871 of 2014 (H)
---------------------------

                              APPENDIX


PETITIONER(S)' EXHIBITS
-----------------------

EXT.P1  TRUE COPY OF THE PASSPORT ISSUED BY THE 2ND RESPONDENT IN
FAVOUR OF THE PETITIONER

EXT.P2  TRUE COPY OF THE NOTICE SEEKING CLARIFICATION FROM THE
PETITIONER DATED 27/09/2013


RESPONDENT(S)' EXHIBITS:  NIL
-----------------------



                                               TRUE COPY

                                               PA TO JUDGE
SCL.



                  P.R. RAMACHANDRA MENON, J.
                ========================
                      W.P.(C). No. 2871 of 2014
                --------------------------------------------
              Dated this the 11th day of February, 2014

                              JUDGMENT

The petitioner is the holder of Ext.P1 Passport issued under the 'Tathkal Scheme'. Pursuant to an adverse police verification report, Ext.P2 has been issued to the petitioner seeking for explanation. Being aggrieved of Ext.P2, the writ petition has been filed.

2. Heard the learned Central Government Counsel as well, who submits that no explanation has been submitted by the petitioner so far. It is also stated that the issue is squarely covered by the decision reported in Asok Kumar v. State of Kerala [2009 (2) KLT 712 = 2012 (4) KHC 553].

3. Considering the facts and circumstances, this Court finds that, the petitioner is also entitled to have similar relief. In the said circumstance, the 2nd respondent is directed to consider the application, if any, filed by the petitioner in the light of the law declared by this Court as per the decision cited supra.

Writ petition is disposed of.

P.R. RAMACHANDRA MENON, JUDGE.

kp/-

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