UNION OF INDIA Vs. ROOPESH

JUDGEMENT

(1.) Heard learned counsel for the appellant Sri. N. Nagaresh, Assistant Solicitor General of India and learned counsel appearing for the respondent/writ petitioner.

(2.) This writ appeal has been filed against the judgment dated 2.12.2014 passed by the learned Single Judge in Writ Petition No.31115 of 2014 by which judgment, the learned Single Judge has allowed the writ petition directing for issue of emigration clearance to the petitioner within three working days.

(3.) Brief facts of the case are: