SURENDRA KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) - Brief facts of the case are that the petitioner is the recruiting agent of M/s Sharma Manpower Service which is registered recruiting agency at ministry of Overseas Indian Affairs/pravasi bhartiya Karya Mantralaya (Office of Protector General of Emigrants) and the petitioner's younger brother Ravindra kumar running the trade inspection and coaching at M/s Sharma Travel and Trade centre at National Highway Road, near ashirvad Hotel, Fatehpur Shekhawati, District Sikar.

(2.) THE Managing Director of M/s airwings Services Private Limited authorised his employee Shri Nishant Saini for conducting interviews on his behalf at sharma Travel and Trade Test Centre, near ashirwad Hotel, National Highway Road, fatehpur, Shekhawati, District Sikar and also authorised to carry passports and emigration papers on behalf of the aforesaid agency.

(3.) VIDE letter dated 14. 8. 2007, M/s airwings Services Pvt. Ltd, jhalandar intimated the Protector General of Emigrants, chandigarh that it wants to conduct interview at Sharma Travel and Trade Centre, fatehpur, Shekhawati and one another centre on 18. 8. 2007.