BONDWELL ENTERPRISES Vs. UOI

JUDGEMENT

(1.) The petitioner herein on 4th February, 1995 was granted certificate under Section 11 of the Emigration Act, 1983 to commence and carry on the business of recruitment for deployment of workers in foreign countries. Initially the certificate was valid for 3 years and for 100 workers.

(2.) The validity of the certificate was extended/renewed from time to time and on 22nd March, 2000, the certificate was modified and was made valid for 300 workers, which was later on increased to 1000 plus workers.

(3.) The petitioner last applied for renewal of the said registration certificate on 3rd November, 2006 as the last renewal was expiring on 3rd February, 2007.