DINESH PRATAP SINGH Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) THE broad contours of the writ petition have been narrated in the order dated 12 -4 -2013. For the sake of brevity, the said order is reproduced hereinafter:

(2.) MR . Nijhawan is, however, right in submitting that the judgment of the Kerala High Court would have only a persuasive value for this Court. Though the submission is correct, what concerns this Court is that an applicant or a petitioner in the Kerala High Court will enjoy a particular kind of dispensation, whereas the petitioners in other States would be subjected to another kind of dispensation. If Courts in the country were to take a different view in a matter, such as this, it would create a strange anomaly insofar as petitioners in different States are concerned.

(3.) IN these circumstances, the writ petition is disposed of with a direction to the respondent to accord an opportunity to similarly circumstanced persons to take the oral examination if, his/her case falls within the time frame fixed by the aforementioned judgments of the High Court of Kerala.