LOURDES JENNIFER LOBO W/O.HENRY VITAL NEVEL RODRIGUES Vs. REGIONAL PASSPORT OFFICER, REGIONAL PASSPORT OFFICE,GOA PASSPORT BHAVAN EDC COMPLEX PATTO, PANAJI, GOA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, the petition is heard and disposed of finally at the stage of admission.

(2.) This Writ Petition invokes this Court's jurisdiction under Article 226 of the Constitution of India seeking an appropriate writ to quash and set aside Order dtd. 21/4/2020 passed by the Joint Secretary (PSP) and Chief Passport Officer from the Ministry of External Affairs, which confirms the Order dtd. 3/10/2019 passed by the Passport Officer, rejecting the Petitioner's application for issuing a passport, in terms of Sec. 6(2)(a) of the Passport Act, 1967 (The Act).

(3.) The Petition is founded upon the following undisputed facts :