MOHAMMAD SHAFEEQ Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) By the medium of instant petition, petitioner seeks a writ of mandamus commanding respondents to issue permanent passport in his favour.

(2.) The main facts emanating from the case set up by the petitioner, in nutshell, are that he had applied for issuance of Passport in his favour vide File No.JM1068493125815 and after applying visited the office of Passport Officer, Gandhi Nagar, Jammu several times but every time he was told that police report is awaited. Thereafter, petitioner approached respondents No.5 and 6 to process and forward his case of police/CID verification, but according to petitioner, they failed to discharge their statutory obligations/duties which deprived the petitioner to get passport to go abroad.

(3.) It is contended that respondent No.3, i.e., Passport Officer, Gandhi Nagar, Jammu informed petitioner vide his communication dated 23.06.2015 that as per the police verification report case for grant of passport was not recommended by respondents No.4 to 6 and he was advised to liaise with CID Headquarter for certain clarifications/explanations.