C.PRABAHARAN Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) This writ petition has been filed for issuance of a Writ of Mandamus, directing the respondents to consider the petitioner's representation, dtd. 27/1/2024 and consequently direct the first respondent to issue passport to the petitioner within a stipulated period.

(2.) The case of the petitioner is that he obtained a passport in Passport No.M1313690. The said passport expired on 21/8/2024. Therefore, on 19/1/2024, the petitioner made an application before the first respondent for renewal of his passport in File No.MD2076181282524. Subsequently, the petitioner approached the second respondent for getting police verification report, who in turn, stated that since a criminal case is pending against the petitioner in Crime No.215 of 2023 on the file of the Karungal Police Station, Kanyakumari District, "clear " police verification report cannot be given.

(3.) The grievance of the petitioner is that he is working abroad. His employer asked the petitioner to join duty on 5/2/2024. Hence, he has to get the passport. Therefore, he made a representation before the first respondent on 27/1/2024 requesting to issue passport to him. Since the same has not been considered, the petitioner has filed this writ petition with the aforesaid prayer.