A. PAVITHRA Vs. COMMISSIONER OF CUSTOMS, CHENNAI-VIII

JUDGEMENT

(1.) The singular issue, which has been raised in this writ petition is, whether the respondents were required to give individual intimation to the petitioner with regard to oral examination held by them, for obtaining Customs House Agents Licence?

(2.) A perusal of the affidavit filed by the respondents, would clearly show, that there was no individual intimation given to the petitioner with regard to the oral examination.

(3.) By virtue of this writ petition, challenge is laid to the order dated 9-9-2015, passed by the second respondent.