SATISH NAMBIAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. The respondents waive service. By consent, Rule is made returnable forthwith. Heard counsel appearing for parties.

(2.) The Central Government issued Overseas Citizen of India registration card bearing No. A 0202250 and life long Visa Sticker No. U-020250 dated 18th May, 2006 to the petitioner under the provisions of Section 7A(1) of the Citizenship Act, 1955, which was cancelled in public interest under the provisions of Section 7D(e) of the Citizenship Act vide order dated 14th February, 2007. The petitioner, Shri Satish Nambiar, in this petition challenges the legality and propriety of this order, inter alia, on the following grounds:

(3.) The above grounds have to be examined by the Court in the light of the factual matrix, which emerges from the record of the case filed, and are that the petitioner was born in Mumbai on 14th January, 1950. He was employed as a driver with an American diplomat from 1973 to 1976, and in the year 1982, he was transferred to American Consulate General at Mumbai. The petitioner was appointed as a Works Control Clerk at the same Consulate. The petitioner was appointed as a Security Investigator at American Consulate, Mumbai in 1985. In the year 1999, he received special immigrant visa to migrate to America. In order to take the benefit, the petitioner resigned from the Consulate, and left for America with his wife where he lived till the year 2005, and worked with private establishments.