MADAN LAL YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Matter comes up on an interim application number 6/2018, in the backdrop of the order dated 16 th May, 2018, informing this Court of the fact that the original record with regard to the passport issued to the petitioner has been weeded out and a scanned copy is retained for the purpose of record, which has already been annexed with the counter affidavit filed.

(2.) By order dated 16th May, 2018, counsel for the respondent - Passport Authority, was directed to furnish record relating to earlier passport issued to the petitioner to ascertain whether the petitioner utilized the earlier passport for travel or not.

(3.) Learned counsel for the respondent gives out that from the details furnished and materials available on record, use of the passport by the petitioner for travel is apparent on the face of record and he also sought employment too on the basis of earlier passport.