HABSONS JOBSUP LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner had earlier preferred W.P. (C) 5074/2011 challenging the order dated 24th/ 28th June, 2011 suspending for a period of 30 days, the Registration Certificate, issued to the petitioner under the Emigration Act, 1983, permitting the petitioner to recruit workers for overseas employment.

(2.) THE aforesaid writ petition came up before this Court on 20th July, 2011 when Ld. ASG appearing on advance notice stated that the suspension for 30 days was coming to an end on 27th July, 2011 and that under Section 14(2) of the Act the certificate could be suspended for a period of not exceeding 30 days without any show cause notice; it was further contended that the notices given to the petitioner were to show cause against cancellation of Registration Certificate and not to show cause against extension of suspension and thus the fears expressed by the petitioner of extension of suspension were misplaced.

(3.) IN view of the categorical statement of the respondents contained in the order dated 20th July, 2011 disposing of the earlier writ petition that no notice to show cause against extension of suspension beyond 30 days had been given, it has been enquired from the respondents as to how the suspension could be so extended vide order dated 27th July, 2011 impugned in this petition.