Kerala High Court
Roshan P.G vs The Regional Passport Officer on 11 April, 2024
Author: N.Nagaresh
Bench: N.Nagaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
WP(C) NO. 13700 OF 2024
PETITIONER:
ROSHAN P.G.,
AGED 42 YEARS, S/O. GOPI,
RESIDING AT PULLAYIL HOUSE,
EZHIKKARA P.O., NORTH PARAVUR,
ERNAKULAM DISTRICT, PIN - 683513.
BY ADVS.
C.K.SREEJITH
KOZHIPURATH PRASEETHA GOPALAKRISHNAN
RESPONDENTS:
1 THE REGIONAL PASSPORT OFFICER,
REGIONAL PASSPORT OFFICE,
PANAMPILLY NAGAR P.O., KOCHI - 682036.
2 UNION OF INDIA,
REP. BY THE SECRETARY TO THE GOVERNMENT
MINISTRY OF EXTERNAL AFFAIRS,
ROOM NO. 4095,B-WING JAWAHARLAL NEHRU BHAWAN,
23-D JANPATH NEW DELHI, PIN - 110011.
3 THE SUPERINTENDENT OF POLICE,
OFFICE OF THE SUPERINTENDENT OF
POLICE,ERNAKULAM, PIN - 682002.
4 STATION HOUSE OFFICER,
NORTH PARAVUR POLICE STATION,
NORTH PARAVUR P.O., ERNAKULAM - 683513.
BY ADVS.
SREEJITH V.S., GOVERNMENT PLEADER
SHRI.T.C.KRISHNA, CENTRAL GOVERNMENT COUNSEL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 11.04.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C)No.13700 of 2024
:2:
JUDGMENT
Dated this the 11th day of April, 2024
The petitioner has approached this Court seeking the
following reliefs:-
"i) Issue a writ of mandamus or such other writ
or direction directing the 1st respondent to accept Ext.P3
certificate as it contained the details referred in judgment
Siju v. Regional Passport Officer [2021 SCC Online
KER 9667] and there is no adverse remarks against the
petitioner ineligible or grant of travel facility.
ii) Issue a writ of mandamus or such other writ
or direction directing the 1st respondent to issue Police
Clearance Certificate pursuant to application
No.CO4086868541524.
iii) Dispense with filing of the translation of
vernacular documents.
iv) Issue any other relief that this Hon'ble Court
may deem fit to grant in the facts and circumstances of
the case."
2. The petitioner states that since Ext.P3 Police
Clearance Certificate has been issued on 13.09.2023, it will
create problem for the petitioner to go abroad for
employment. The petitioner seeks a fresh Police Clearance
Certificate.
3. Senior Panel Counsel representing the Central
Government submits that if the petitioner makes a fresh
application for issue of Police Clearance Certificate online,
the same can be considered in accordance with law.
In the circumstances, the writ petition is disposed of
directing that if the petitioner makes an online application for
issuance of a fresh Police Clearance Certificate within a
period of one week from today, the 1 st respondent-Regional
Passport Officer shall consider the same and issue fresh
Police Clearance Certificate to the petitioner within a further
period of two weeks, if all other parameters are satisfied.
Sd/-
N. NAGARESH
JUDGE
ams
APPENDIX OF WP(C) 13700/2024
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE ORDER IN CRL.M.C.
NO. 2509/2023 ON THE FILE OF HON'BLE
HIGH COURT OF KERALA, ERNAKULAMDT.
13/4/2023
Exhibit P2 THE TRUE COPY OF THE ORDER IN CMP. NO.
3776/2023 IN CR. NO. 94/2008 OF NORTH
PARAVUR POLICE STATION ON THE FILE OF
HON'BLEJUDICIAL MAGISTRATE OF THE
FIRST CLASS-I, NORTH PARAVURDT.
29/7/2023
Exhibit P3 THE TRUE COPY OF THE POLICE CLEARANCE
CERTIFICATE ISSUED BY 1ST
RESPONDENTDT. 13/9/2023
Exhibit P4 THE TRUE COPY OF THE REPRESENTATION
ISSUED TO THE 1ST RESPONDENTDT.
26/3/2024
Exhibit P5 THE TRUE COPY OF THE JUDGMENT IN W.P.
(C) NO. 17204/2021 ON THE FILE OF
HON'BLE HIGH COURT OF KERALA,
ERNAKULAMDT. 16/9/2021
Exhibit P6 THE TRUE COPY OF THE JUDGMENT IN W.P.
(C) NO. 1839/2024 ON THE FILE OF
HON'BLE HIGH COURT OF KERALA,
ERNAKULAMDT. 5/2/2024
