UOI Vs. BALWINDER SINGH

JUDGEMENT

(1.) This intra court appeal is filed by the Union of India impugning the judgment dated 29 th April, 2011 given by a learned Single Judge of this Court in writ petition filed by the respondent No.1 herein whereby compensation of Rs. 50,000/- along with litigation expenses of Rs. 5,000/- are awarded in favour of the respondent No.1 with direction to the appellants to pay the same. There is also a direction that documents of the respondent No.1 which were seized by the appellants be also returned, if not already done. The prayers made in the petition give some reflection of the grievance of the respondent No.1 made in the writ petition filed by him and we reproduce these prayers:

(2.) The documents have since been returned. The only dispute is as to whether the learned Single Judge was right in awarding the compensation of Rs. 50,000/- along with litigation expenses of Rs. 5,000/-.

(3.) The respondent No.1 is an Indian citizen who holds an Indian passport issued by the Regional Passport Officer, Jalandhar. This passport was issued on 17 th February, 2006 and is valid up to 16 th January, 2016. He got a job at Jarona in Spain in the year 2007. On getting this job, he applied for work visa with the Embassy of Spain at New Delhi. His documents were verified by the Embassy and certificate dated 6 th July, 2007 was issued on 6 th July, 2007 reading as under: