The Punjab and Haryana High Court has pulled up state authorities for not sending the police verification for issuing passports in the prescribed proforma, despite specific directions issued in different cases repeatedly.
Brief Facts:
The present petition was filed by the petitioner, who was denied a passport due to adverse police verification.
Contentions of the Respondent:
The learned counsel appearing on behalf of the respondent contended that the order passed by the Court in Mohan Lal @ Mohan case has not been circulated to field staff, thus, police officials are still sending reports as per old proforma.
Observations of the Court:
The court stated that in the present case, despite specific orders passed in Mohan Lal @ Mohna as well as an order dated 13.09.2023 in CWP No. 19314 of 2020, the State authorities have not started sending police verification report in the prescribed proforma and further stated that the passport authorities are also not asking the police officials to send their report in the prescribed proforma.
Further, it was stated that the court has passed afore-stated orders to avoid undesired litigation but neither passport authorities nor the police authorities are interested in avoiding litigation. And further directed the passport authorities to implement the aforesaid orders in letter and spirit.
The decision of the Court:
The court disposed of the petition and directed the passport authorities to, implement the aforesaid orders.
Case Title: Vikramjeet Singh vs Union of India and ors.
Coram: Hon’ble Mr Justice Jagmohan Bansal
Case No.: CWP No.27712 of 2023
Advocate for the Applicant: Mr. Kushagra Beniwal
Advocate for the Respondent: Mr. Amit Sharna and Mr. Raman Sharma
Read Judgment @LatestLaws.com
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