NIRMAL SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The petitioner has challenged the impugned order dated 29.03.2016 (Annexure P-6) whereby application of the petitioner seeking renewal of the certificate of practice as Notary had been rejected on the ground that it has not been submitted as per Rule 8B of the Notary Rules, 1956 read with the Notaries (Amendment) Rules, 2014, as the petitioner was required to submit the application for renewal before six months of its expiry i.e. upto 13.10.2014 but as per the submissions of learned counsel for the petitioner, the application for renewal was submitted on 26.03.2015, as the licence aforementioned had misplaced.

(2.) He further submits that proviso to Rule 8 B envisages to relax the condition of submission of the application submitted before six months. In view of the reasons explained herein, the judgment relied upon by the respondent passed in CWP No.27445 of 2015 decided on 05.01.2016 titled as "Pritpal Singh Vs. Union of India and others" would not be applicable as the stand of the petitioner was not that he was not aware of the Rules but the writ petition primarily was dismissed on the ground that ignorance of law is not a bliss. However, the facts of the case are different.

(3.) This is precisely the argument of Mr. Vikram Pamboo to contend that once the petitioner has not submitted the application within a period of six months and the application submitted belatedly, has rightly been rejected, there is no illegality and perversity.