J K TRAVELS Vs. UOI

JUDGEMENT

(1.) CM No. 858/2015 (Exemption)

(2.) THIS writ petition is directed against the order dated 30.10.2014, passed by the Secretary, Ministry of Overseas Indian Affair, Government of India, New Delhi (hereinafter referred to as the Appellate Authority).

(3.) THE impugned order was passed on an appeal preferred by the petitioner concern against the order of the Protector General of Emigrants (in short PGE). The order of the PGE is dated 03.01.2013. A perusal of the order would show that the petitioner, who had obtained a RAL under the Emigration Act, 1983, facilitated emigration of several persons by submitting a false demand requisition dated 16.02.2011; which ostensibly emanated from a foreign employer, by the name of, M/s Al -Magwa Engineering and Construction Company. Enquiries revealed that the concerned emigrants, were in fact sponsored by another entity, by the name of M'/s Heavy Engineering Industries and Shipbuilding Co., KSC, Kuwait.