A. ARULRAJ Vs. SECRETARY

JUDGEMENT

(1.) This Writ Petition has been filed for a Mandamus seeking for a direction to the fourth respondent to secure the passport of the petitioner's grandchildren, Minor.V.Marc Roshan S/o.Vino Raja Passport bearing No.UOO43362 and Minor.Michelle Claire D/o.Vino Raja Passport Number UOO43153 from the eighth respondent and permit them to move along with their mother i.e., the petitioner's daughter Aruna Frank, Passport No.T6703693 and facilitate their smooth departure from Riyadh, Saudi Arabia to their home place at Nagercoil, Tamilnadu, India, based on the petitioner's representation dtd. 3/1/2022 and the petitioner's daughter's representation, dtd. 6/1/2022 within a time frame to be fixed by this Court.

(2.) The case of the petitioner is that he is the father of Aruna Frank, who is a Doctor working at Dammam, Saudi Arabia. According to the petitioner, their native place is Nagercoil, Tamil Nadu. It is the case of the petitioner that Aruna Frank, his daughter, was married to Vino Raja, the eighth respondent and out of the said wedlock, they have got two children, both minors, named, Minor.V.Marc Roshan, having Passport bearing No.UOO43362 and Minor.Michelle Claire, having Passport bearing No.UOO43153 issued by the Government of India.

(3.) According to the petitioner, his daughter and his son-in-law, namely, the eighth respondent herein, are both Doctors and working in Saudi Arabia. Since 2009, the petitioner's daughter and her family have been living in Saudi Arabia. It is the case of the petitioner that his daughter, Aruna Frank has been physically assaulted by the eighth respondent and it is his case that the eighth respondent has been having illicit relationship with several women in Saudi Arabia and there has been verbal assault made on the petitioner's daughter frequently by the eighth respondent.