Boota Singh Johal vs Union Of India & Ors
2015 Latest Caselaw 8893 Del

           *IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                  Date of decision: 30th November, 2015

+                         W.P.(C) No.11070/2015

       BOOTA SINGH JOHAL                                   ..... Petitioner
                    Through:             Mr. Kirti Uppal, Sr. Adv. with Mr.
                                         Vishesh Wadhwa, Mr. Shrey Chathly
                                         & Mr. Sidharth Chopra, Advs.

                                    Versus

       UNION OF INDIA & ORS.                            ..... Respondents
                    Through:             Mr. Manish Mohan with Ms. Sidhi
                                         Arora & Mr. Debajyoti Behuria,
                                         Advs. for UOI.
CORAM:-
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
CM No.28642/2015 (for exemption)

1.     Allowed, subject to just exceptions.

2.     The application is disposed of.

W.P.(C) No.11070/2015

3.     The petition impugns the order dated 9th September, 2014 of the

respondent no.2 Joint Secretary (PSP) & Chief Passport Officer, New Delhi

dismissing the appeal preferred by the petitioner against the letter dated 29 th

January, 2014 of the respondent no.3 Passport Officer, Jalandhar, Punjab



W.P.(C) No.11070/2015                                                 Page 1 of 5
 intimating to the petitioner the decision not to issue passport to the petitioner

for a period of five years i.e. up to 7th January, 2016.


4.     It is the case of the petitioner, i) that he had on a passport earlier

issued to him travelled to United States of America (USA) where he

remained from 26th July, 1994 till the year 2011 i.e. even after the expiry of

his passport and without a proper passport; ii) that he approached the United

States authorities and applied for political asylum but which was denied and

the petitioner was forced to return to India on an Emergency Certificate on

8th June, 2011; iii) that on his return to India, he applied for re-issue of his

passport, disclosing all the aforesaid facts; iv) that however his application

was rejected vide letter dated 29th January, 2014 supra on the ground that he,

by seeking political asylum in USA, had violated the declaration made by

him while obtaining the earlier passport that "I owe allegiance to the

sovereignty, unity and integrity of India and have not voluntarily acquired

citizenship or travel of any other country. I have not lost, surrendered or

been deprived of citizenship of India" and a decision had thus been taken not

to issue passport to the petitioner for five years from the date of his

deportation i.e. till 7th June, 2016; v) that he preferred a statutory appeal but

the Appellate Authority vide impugned order dated 9th September, 2014 has

W.P.(C) No.11070/2015                                                  Page 2 of 5
 dismissed the appeal of the petitioner on the ground that by applying for

asylum before a foreign government, the petitioner had compromised the

prestige of the nation; vi) that his sister is a citizen of USA for the last 40

years and had in accordance with the United States laws / Policies applied

for issuance of immigration visa to the petitioner and the National Visa

Centre of USA has vide letter dated 6th August, 2014 invited the petitioner

and his family for a visa interview for the grant of immigration visa and the

petitioner urgently needs a passport therefor.


5.     Though the petition has come up before this Court for the first time

but finding the legal question entailed to be no longer res integra, it is not

deemed appropriate to issue formal notice of the petition, invite counter

affidavits and thereafter hear the parties and dispose of the petition. It is also

felt that if any delay is caused in the disposal of the petition, the reason for

which the petitioner has filed this petition inspite of the period for which the

petitioner has been denied passport expiring after just six months, would be

rendered infructuous.


6.     A Coordinate Bench of this Court in Kulvir Singh Vs. Union of India

and other connected petitions 2015 (147) DRJ 295 has held that though the


W.P.(C) No.11070/2015                                                   Page 3 of 5
 action of a citizen of India in applying for political asylum may result in bad

publicity for our country but that does not mean that the same is prejudicial

to the sovereignty and integrity of India" and cannot be considered as a

ground for denying passport.


7.     The counsel for the respondents appearing on advance notice is not

able to point out any ground / reason for which the aforesaid dicta would not

apply to the facts of the present case. All that he can say is that in LPA

No.210/2015 titled Union of India Vs. Inderdeep Chumber against a

similar order of a Single Judge of this Court, notice has been issued by the

Division Bench and the appeal is pending.


8.     Even if I were to disagree with the view taken by the Coordinate

Bench in Kulvir Singh supra, the only option available would be to refer the

matter to the Division Bench. Instead of that it is deemed appropriate to

follow Kulvir Singh supra and to allow the present petition.               The

respondents if so desire can prefer an appeal to the Division Bench and have

the matter tagged along with Inderdeep Chumber supra.




W.P.(C) No.11070/2015                                                Page 4 of 5
 9.     Accordingly, the petition is allowed. The impugned orders are set

aside and the respondents are directed to process the application of the

petitioner for issuance of passport.


       No costs.



                                              RAJIV SAHAI ENDLAW, J.

NOVEMBER 30, 2015 „gsr‟ (corrected & released on 4th January, 2016)