P.SURESH KUMAR Vs. CHAIRMAN

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner, as well as the learned counsel appearing on behalf of the respondents.

(2.) IT has been stated that the petitioner had appeared in the Customs House Agent written examination and the oral examination, held under Regulation 9 of the Customs House Agents Licensing Regulations, 1984. It had been declared that the petitioner had qualified in the examinations by the communication issued by the office of the Commissioner of Customs.

(3.) IT has been further stated that this Court had passed an order, dated 31.3.2010, in W.P.No.5472 of 2010, directing the Commissioner of Customs (CHA Section) Chennai, to issue Customs House Licence to the petitioners therein, who had qualified in the written examination, prior to the coming into force of the regulations issued in the year, 2004. The said petitioners had qualified in the oral examination after the new regulations had come into force. The writ appeal filed against the said order, by the Department of Customs, in W.A.No.1182 of 2011, had been dismissed by this Court, by its order, dated 26.9.2011.