Ansif.P.A vs Regional Passport Officer
2023 Latest Caselaw 11468 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    WEDNESDAY, THE 8TH DAY OF NOVEMBER 2023 / 17TH KARTHIKA, 1945
                         WP(C) NO. 35553 OF 2023
PETITIONER:

              ANSIF.P.A
              AGED 24 YEARS
              S/O ALI P.M,PADIYATH HOUSE, KONOOR, NALUKETTU P.O.,
              KORATTY, THRISSUR DISTRICT., PIN - 680308
              BY ADVS.
              P.P.BIJU
              C.V.SHAJU
              SAFNA P.S.


RESPONDENTS:

     1        REGIONAL PASSPORT OFFICER
              REGIONAL PASSPORT OFFICE, PANAMPILLY NAGAR, KOCHI., PIN -
              682036
     2        THE DISTRICT POLICE CHIEF, THRISSUR (RURAL).,
              OFFICE OF THE DISTRICT POLICE CHIEF THRISSUR (RURAL),
              AYYANTHOLE NORTH, THRISSUR, PIN - 680003
     3        THE STATION HOUSE OFFICER
              KORATTY POLICE STATION KORATTY, THRISSUR DISTRICT., PIN -
              680308
     4        THE STATION HOUSE OFFICER
              MALA POLICE STATION MALA, THRISSUR DISTRICT, PIN - 680732
              BY ADV MANU S. DSG OF INDIA
              SMT. DEEPA NARAYANAN - GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(c) . No. 35553 OF 2023

                                  2

                              JUDGMENT

The petitioner who has got a job offer from

Kuwait has applied for police clearance certificate for

the purpose of attestation of visa. Ext. P3 is the

application for police clearance certificate submitted

by the petitioner before the 1st respondent. The

grievance of the petitioner is that the 1st respondent

has not so far issued police clearance certificate.

2. Heard the learned counsel for the petitioner,

the learned Government Pleader and the learned

DSGI.

3. The learned DSGI, on instructions, submits

that the petitioner will be issued with police

clearance certificate within a period of two weeks,

after endorsing the details of the criminal cases

pending against him and Ext. P8 judgment of the W.P.(c) . No. 35553 OF 2023

Judicial First Class Magistrate Court, Chalakkudy. The

said submission of the learned DSGI is recorded.

Accordingly, there will be a direction to the 1 st

respondent to issue police clearance certificate to the

petitioner as stated above, within a period of two

weeks from the date of receipt of a certified copy of

this judgment.

The writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE bnu W.P.(c) . No. 35553 OF 2023

APPENDIX

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE OFFER LETTER DATED 25.05.2023 ISSUED FROM GULF CENTRE UNITED FOR INDUSTRIAL EQUIPMENT CO., KUWAIT Exhibit P2 TRUE COPY OF THE ONLINE APPOINTMENT RECEIPT DATED 24.08.2023 Exhibit P3 TRUE COPY OF THE PCC APPLICATION FORM DATED 08.09.2023 SUBMITTED BY THE PETITIONER Exhibit P4 TRUE COPY OF THE MEMO DATED 18.09.2023 IN WPC NO.29269/2023 SUBMITTED BY THE GOVERNMENT PLEADER TO THIS HON'BLE COURT Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 20.09.2023 IN WPC NO.29269/2023 OF THIS HON'BLE COURT Exhibit P6 TRUE COPY OF THE STATUS TRACKER RETRIEVED FROM THE WEBSITE OF PASSPORT SEVA DATED 25.10.2023 Exhibit P7 TRUE COPY OF THE VISA DATED 14.09.2023 ISSUED BY THE STATE OF KUWAIT TO THE PETITIONER Exhibit P8 TRUE COPY OF THE ORDER DATED 12.10.2023 PASSED BY THE JUDICIAL FIRST CLASS MAGISTRATE COURT, CHALAKKUDY IN CRL.M.P. NO.5394 OF 2023 IN CC 3407 OF 2020 (CRIME NO.1087/2020 OF MALA POLICE STATION) Exhibit P9 TRUE COPY OF JUDGMENT DATED 22.07.2022 IN WP(C) NO.23559/2022 OF THIS HON'BLE COURT