Harikumar vs State Of Kerala
2022 Latest Caselaw 10968 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                      THE HONOURABLE MR. JUSTICE AMIT RAWAL
         THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944
                             WP(C) NO. 35094 OF 2022
PETITIONER:

               HARIKUMAR
               AGED 34 YEARS, S/O GIREESHAN,
               RESIDING AT G.R HOUSE, THOOTTIKKAL, MATHIRA P.O, MANCODE.,
               KOLLAM DISTRICT - 691559

               BY ADV MITHUN P.


RESPONDENTS:

     1         THE STATE OF KERALA
               HOME DEPARTMENT, REPRESENTED BY ITS PRINCIPAL SECRETARY,
               THIRUVANANTHAPURAM, PIN - 695001

     2         THE DISTRICT POLICE CHIEF
               KOLLAM RURAL, KOTTARAKARA, KOTTARAKKARA,
               KOLLAM DISTRICT, PIN - 691506

     3         STATION HOUSE OFFICER
               CHITHARA (VALAVUPACHA) POLICE STATION,
               KOLLAM DISTRICT, PIN - 691559

     4         PASSPORT AUTHORITY OF INDIA
               REPRESENTED BY THE REGIONAL PASSPORT OFFICER,
               SNSM BUILDING, 3,4TH FLOOR, KAITHAMUKKU, PETTA ROAD,
               THIRUVANANTHAPURAM, KERALA, PIN - 695024

     5         PASSPORT SEVA KENDRA
               GROUND FLOOR, CARMEL TOWERS, OPP COTTON HILL GIRLS HIGH
               SCHOOL, VAZHUTHACAUD, THIRUVANANTHAPURAM, PIN - 695014

               BY ADVS.
               SRI.V.K.SUNIL -SR. GP
               MANU S. DSG OF INDIA


     THIS     WRIT   PETITION     (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
03.11.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 35094 OF 2022
                                 2

                           JUDGMENT

The petitioner has approached this Court for issuing

direction to the 5th respondent - Passport Seva Kerndra, Ground

Floor, Carmel Towers, Thiruvananthapuram to consider the

request of the petitioner for issuance of Police Clearance

Certificate within two weeks in view of the fact that the

petitioner has been offered an appointment letter. Though the

copy of the appointment letter has not been attached, it has

been contended that the appointment is scheduled on

14.11.2022 which is very far off.

2. Respective counsel for the respondents accept notice

and submit that in case the petitioner makes a request to the

respondents along with offer of appointment showing the

urgency in the matter, the department would not be averse in

sending a fresh intimation to the police for verification within a

time line so that the request of the petitioner for issuance of

passport can be entertained. Keeping in view the submission

made by the learned counsel for the passport authority, WP(C) NO. 35094 OF 2022

I dispose of the writ petition with liberty to the petitioner to

approach the passport authority with documents showing the

urgency in the matter and thereafter the department to take

action in view of the observation made hereinabove.

Sd/-

AMIT RAWAL JUDGE nak WP(C) NO. 35094 OF 2022

APPENDIX OF WP(C) 35094/2022

PETITIONER EXHIBITS

Exhibit P1 COPY OF THE APPLICATION PREFERRED BY THE PETITIONER DATED 24.10.2022 BEFORE THE 4TH RESPONDENT

Exhibit P2 COPY OF THE RECEIPT ISSUED BY THE 4TH RESPONDENT