SUMINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner, who is the father of minor Ms. Siya Singh, has filed the present petition impugning the communication dated 13.05.2019, vide which the counsel for the petitioner was informed that file fresh application be filed for issuance of passport of Ms. Siya Singh. Earlier file has been closed as mother had objected to the issuance of the passport.

(2.) Learned counsel for the petitioner submitted that there is a matrimonial dispute between the couple. As per the court order, the custody of the child is with the petitioner/father.

(3.) In terms of Column 16 mentioned in Schedule III attached to the Passport Rules 1980, either of the parent can apply for the passport, however, on fulfillment of the conditions laid down therein. The daughter of the petitioner has been selected for participation in the 11th International Kemer Bocce Tournament at Kemer Antalya from October 25-29, 2019. In case, the passport is not issued, she may not be able to participate in the event. Earlier also, she missed the opportunity when she had been selected to participate in such an event in Malaysia.