AMRITA GOVIND PARDASANI Vs. UOI

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner who has complained that she has not been permitted access to her son Shri Sunil G. Pardasani who was admitted for studies in B. E. (Electronics) course being conducted by the aston University, Aston Triangle, Birmingham B 47 ET, United Kingdom.

(2.) THE petitioner complained that she has addressed communications to the respondents especially the Consulate General of India arrayed as respondent no. 2 herein to facilitate meetings with her son. However, despite repeated representations between 2006 and 2007, the petitioner has not been permitted meeting.

(3.) THE petitioner has placed before this court copies of communication dated 21st March, 2007 addressed by Aston University and also a letter dated 25th October, 2007 addressed by the respondent no. 2 to her enclosing a letter dated 22nd October, 2007 written by her son.