LAWS(P&H)-2019-11-261

RUPINDER SINGH Vs. REGIONAL PASSPORT OFFICER

Decided On November 29, 2019
RUPINDER SINGH Appellant
V/S
REGIONAL PASSPORT OFFICER Respondents

JUDGEMENT

(1.) CM-4661-CWP-2019 Application is for placing on record online appointment receipts (Annexure P-11). Same is allowed.

(2.) Online appointment receipts (Annexure P-11) are taken on record.

(3.) Main case The petitioners have filed the instant petition seeking issuance of a writ of mandamus to the respondent for directing it to issue fresh passports to the petitioners with endorsement of words "ECNR" (Emigration Check Not Required) as the petitioners satisfied the condition for the same.