GEES MARINE PRODUCTS PRIVATE LIMITED REP BY ITS DIRECTOR GRINSEL KAGOO Vs. UNION OF INDIA REP. BY ITS JOINT SECRETARY

JUDGEMENT

(1.) THE petitioner has approached this Court for issuance of a writ in the nature of Mandamus, directing the respondents to consider and decide the representation dated 07.12.2011, filed by the petitioner, for grant of permission to send Foreign Nationals on Board of Indian Vessel for imparting instructions regarding catching and preservation techniques to the Indian Crews.

(2.) THE case of the petitioner is that in order to improve the quality of Tuna fishing and to improve the preservation techniques of Tuna fishing on the Vessel, the petitioner has engaged the service of two experts from Japan and eight Indonesian Tuna Fishing Technicians.

(3.) LEARNED counsel for the respondents states that the request made by the petitioner is not in order.