SUNIL KUMAR GOYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record. By means of this writ petition, the petitioner has sought a writ in the nature of certiorari to quash the order dated 10- 2-2010 (Annexure-5 to the petition) passed by the respondent no.2. Further prayer for a writ of mandamus commanding the respondent to consider the application of the petitioner for renewal of licence as per Notary Rules 1956 by condoning the delay has been made.

(2.) According to the petitioner, he was appointed as Notary in Tehsil Roorkee, district Haridwar for a period of five years i.e. upto 5-1-2010. The petitioner applied for renewal/extension of his tenure as Notary along with prescribed fee by his application dated 22-12-2009.

(3.) The grievance of the petitioner is that by the impugned order dated 10-2-2010 renewal of his notary certificate has been refused even though the petitioner had shown reasonable cause of his illness along with the application. The impugned order has been passed without considering the factum of illness of the petitioner, which caused delay in submitting the application for renewal of Notary Certificate.