CHAITRAM CHINDHUJI WASNIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner, the document-Bond writer has filed this petition challenging the direction contained in circular dated 21-6-2001 issued by the Inspector General and Stamp Controller, Maharashtra State, Pune; wherein the directions are issued not to grant or renew licence to the document-Bond writer, who has completed sixty years of his age. Factual Aspects :

(2.) Undisputed factual matrix is that the petitioner was granted licence to practice as a document-Bond writer in the year 1982 for the area of Tahsil Sakoli, district : Bhandara. The said licence was renewed from time to time right up to the year 2002.

(3.) The petitioner on 11-12-2002 applied for renewal of his licence as document writer for the year 2003-04. While accepting the application for renewal, the District Registrar, Bhandara called upon the petitioner to submit certificate showing his date of birth. Accordingly, the birth certificate was produced by the petitioner which revealed that the petitioner had already completed age of sixty years on the date of application seeking renewal of his licence.