RAMESH GANERIWAL Vs. UNION OF INDIA AND ANR.

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, impugning orders dated 13.01.2017 and 07.04.2017 passed by respondent no.1 revoking Overseas Citizenship granted to the petitioner and calling upon the petitioner to surrender his OCI Card.

(2.) The petitioner was born in Gwalior in the year 1946 and after completing his primary education in India, he proceeded to the United States of America (USA) for further studies. The petitioner was admitted to the Stanford University in California for undergoing a course in Engineering.

(3.) After completion of his studies, the petitioner took up employment in USA wherein the petitioner was employed with the California Energy Commission (hereinafter 'the CEC') during the years 1982 to 2004. He became a citizen of the USA in the year 1997 while in employment with the CEC. After his retirement from service, he returned to India, however, he continued to retain his US citizenship.