SRIKARAN V. Vs. DIRECTOR OF REHABILITATION EZHILAGAM

JUDGEMENT

(1.) The prayer sought for herein is for a Writ of Mandamus directing the respondent No.1 to issue a photo ID to the petitioner within a reasonable time as may be fixed by this Hon'ble Court.

(2.) The petitioner is a Sri Lankan national and currently he is in a Special Camp at Trichy. Enabling him to travel back to his country ie., Sri Lanka, the Sri Lankan High Commission had already given temporary travel documents. This had been communicated by the Additional Secretary to the Government, Public Department, Government of Tamil Nadu addressed to the Foreigners Regional Registration Office, (In short 'FRRO'), Shastri Bhavan, Chennai 600 006.

(3.) The letter dtd. 25/3/2024 inter-alia states as follows: