DATA RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Petitioner has a grievance that his request for grant of license as a Document Writer has not been properly considered and wrongly denied. The Petitioner accordingly has filed the present writ petition, commanding the Respondents to grant him license of Document Writer under Rule 6 of the Punjab Document Writer's Licensing Rules, 1961 (for short, "the Rules"), which has been denied to him.

(2.) The Petitioner is resident of Village Bilaspur, Tehsil Jagadhri, District Yamuna nagar. He applied for license of Deed Writer in Sub Tehsil Bilaspur, Tehsil Jagadhri, then District Ambala (now Yamuna nagar). A written test was conducted and the Petitioner appeared thereat. He was declared successful on 29.3.1988. The extract of the result is annexed with the petition as Annexure P-1. The Petitioner moved an application for grant of license. Sub Tehsildar, Bilaspur, then had written a letter to Respondent No. 3, intimating that there were six vacancies of Deed Writers and only five had been filled and one was lying vacant. Despite the existence of vacancy, the Petitioner was not granted the license. When he learnt that denial was only on the ground that the Petitioner was having a license of Stamp Vendor, he approached Respondent No. 2 for grant of license, giving instances of those Document Writers, who were also having license of Stamp Vendors. Despite this, representation of the Petitioner was rejected. The Petitioner ultimately filed the present writ petition.

(3.) The stand of the Respondents in the reply is that case of the Petitioner was considered on merits and it was decided that such applicants who were having Stamp Vendor's license were not fit and eligible for grant of license of Document Writer in view of Rule 14(i) of the Rules, which provides that the Document Writer is not supposed to engage himself in any trade or business without the previous permission of the Inspector General of Registration. Since the Petitioner was already engaged in the business of stamp vendor, his request for grant of license was not considered desirable.