BALWINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE prayer in this writ petition filed on 17th August 2010 is for a direction to Respondent Nos. 2 and 3, i.e. Foreigner Regional Registration Offices ( 'FRRO ') and the Regional Passport Officer ( 'RPO '), Jalandhar to release all the documents seized from the Petitioner on 22nd February 2010; to make arrangements for departure of the Petitioner to Spain and for a direction to the Respondents to pay compensation for the mental agony and torture suffered by the Petitioner.

(2.) THE Petitioner holds an Indian passport issued by the Regional Passport Officer ( 'RPO '), Jalandhar (Respondent No. 13 herein) on 17th February 2006, valid upto 16th January 2016. The Petitioner was unemployed and had a desire to work abroad. He applied for a job at Jarona in Spain in 2007. The Petitioner was considered for the post of peon by a company at Jarona in Spain. He submitted necessary documents with the Embassy of Spain at New Delhi for issuance of work visa for Jarona in Spain. It is stated that the documents were verified by the officers of the Embassy at Spain. The Petitioner 's credentials were also checked by the police and a certificate to that effect was issued on 6th July 2007. It was specifically stated in the said certificate as under:

(3.) THE Petitioner states that on return to India his trauma increased. Instead of verifying the genuineness of his work permit from the Embassy at Spain the airport authority in Delhi kept the Petitioner in illegal confinement till the evening of 22nd February 2010. They took away all the personal documents of the Petitioner, including his passport, the residential permit, medical cards, driving licence and bank card etc. Thereafter, the Petitioner kept approaching the Respondents for return of his documents but in vain. Thereafter he filed the present petition.