VOOLA JOSHUA PAUL Vs. MINISTRY OF EXTERNAL AFFAIRS

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The Petitioner - Mr. Voola Joshua Paul has approached this court seeking re-issuance of his passport for a period of ten years from the date of issuance. The grievance of the Petitioner is that the Passport Office has been renewing the passport only for a period of one year, contrary to the Rules.

(3.) The ld. Counsel for the Petitioner submits that the Trial Court, having issued an order directing the Passport Authorities in terms of the Rules, the Passport is liable to be issued for a period of ten years in terms of Rule 12 of the Passport Rules, 1980.