WNS CARES FOUNDATION Vs. UNION OF INDIA

JUDGEMENT

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

(2.) The present petition has been filed by the Petitioners seeking directions to the Respondent - Union of India, Ministry of Home Affairs to amend Form FC-4 so as to enable the Petitioners to file annual returns for FY 2019 - 2020 and FY 2020 - 2021 without providing details of the FCRA Account, SBI Main Branch, New Delhi as also to extend the last date for filing annual returns for FY 2019 - 2020 and FY 2020-21.

(3.) The Petitioner No.1 - WNS Cares Foundation, is a non-for profit company, which operates in the education sector. The Petitioner No. 1 was registered under Sec. 11(1) of the Foreign Contribution (Regulation) Act, 2010 (FCRA) for a period of 5 years vide letter 26/5/2015 issued by the Respondent. The Petitioner No. 2 is the Director of the Petitioner No. 1. The Petitioner No.1 was governed by the FCRA and as per the extant provisions of the FCRA, the Petitioner had opened a bank account with HSBC Bank.