S BALAJI FORWARDERS Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) THE Order of the Court is as follows :-

(2.) WRIT petitioner filed the above writ petition seeking to issue writ of mandamus directing the respondents to permit the petitioners sponsored candidates to write next ensuing Regulation 9 examination under Customs House Agents Licensing Regulations, 1984 to be held in the year 2000 and thereafter thereby consequently directing the respondents to extend the validity of petitioner's temporary Custom House Agents Licence No. 150/98 till such examination and publication of the result thereof.

(3.) WHEN the Regulation 9 of the Regulations, 1984 is very specific that the candidates should be passed the examination within two years, that too, within three chances, the petitioner cannot seek for extension of period, by filing the above writ petition. Even in Paragraph 9 of the abovesaid judgment of the Apex Court has held that the Court cannot issue a mandate contrary to the Regulations. In view of the above, I do not find any merit in this writ petition and it is dismissed. No costs. Consequently, W.M.P. No. 13000 of 2000 is also dismissed.