DEEPAK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has cleared the written examination conducted by the Director General of Inspection for being licensed as a Custom House Agent held under the Customs House Agents Licensing Regulations, 2004. The said examination was held on 29th December, 2006 and result was declared in the month of March 2007.

(2.) IN terms of the Regulation 8(1), the petitioner is also required to clear the oral examination before the said licence is granted. The Regulation 8(1) also stipulates that written as well as oral examination shall be conducted by the Director General of Inspection at specified centres and specified dates, twice every year and intimation shall be sent to individual in advance. The said Regulation reads: - '8. Examination of the applicant:

(3.) IN view of the Regulation 8(3), a person who cleares the written examination but fails in the oral examination, is required to clear the oral examination within two years. In other words, each candidate, who has cleared the written examination, has four opportunities to clear the oral examination within a period of two years i.e. he gets two opportunities each year.