DIVYAMOL T C Vs. JOINT SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The grievance of the petitioner is that, Ext.P1 certificate produced by the petitioner before the first respondent for 'authentication', in view of such requirement as insisted by some countries for getting employment, is not returned after doing the needful.

(2.) Petitioner is a nursing graduate who submitted Ext.P1, complying with all the requirements as prescribed, before the first respondent in September 2010. But, the certificate was not returned despite many a request. It is the case of the petitioner that, she got selected as 'Nurse' in Muscat, where such authentication is not necessary. Because of the inordinate delay on the part of the first respondent in returning Ext.P1, she is not in a position to produce the same for securing the job, for which she has been selected. Petitioner wants to have the original of Ext.P1 returned, which however is not properly dealt with making the petitioner to approach this Court by filing this Writ Petition.

(3.) Heard the learned Govt. Pleader as well. Considering the nature of the grievance projected herein, this Court finds that there is absolutely no rationale in keeping the original of Ext.P1 with the first respondent any further; so far as no authentication is now sought to be made, but for returning the original as prayed for.