SMT. SUNITA GULATHI Vs. UNION OF INDIA (UOI) THROUGH ITS SECRETARY, MINISTRY OF FINANCE, GOVERNMENT OF INDIA AND CENTRAL BOARD OF EXCISE AND CUSTOM THROUGH ITS CHAIRMAN, GOVERNMENT OF INDIA, MINISTRY OF FINANCE

JUDGEMENT

(1.) RULE D.B.

(2.) THE Petitioner sat for a written examination conducted by the Director General of Inspection for being licensed as a Custom House Agent in terms of the Customs House Agents Licensing Regulations, 2004 (hereinafter referred to as the Regulations). She sat for the written examination on 14th June, 2004 and was declared successful on 20th April, 2005.

(3.) IN terms of Regulation 8(1) of the Regulations, an examination is to be conducted by the Director General of Inspection twice a year. Regulation 8(2) of the Regulations postulates not only a written examination but also an oral examination. Consequently, on reading of Regulation 8(1) and Regulation 8(2) of the Regulations, the written examination as well as the oral examination is required to be conducted twice a year. Regulation 8(1) and Regulation 8(2) of the Regulations read as follows: