Ranii V Shajjy Vettooran vs Union Of India

P.B.Suresh Kumar, J

Petitioner was appointed as a Notary by the Government of India for a period of five years with effect from 17.07.2013. Ext.P3 is the application preferred by the petitioner for renewal of the term of appointment. As there was some delay in the matter of preferring Ext.P3 application, the petitioner has explained the delay in Ext.P4 affidavit filed before the competent authority. The grievance of the petitioner in the writ petition concerns the delay on the part of the respondents in considering Ext.P3 application.

Heard the learned counsel for the petitioner as also the learned Central Government Counsel.

It is seen that an identical matter has been disposed of by this court in terms of Ext.P6 judgment. In the circumstances, the writ petition is disposed of directing the competent authority of the first respondent to take a decision on Ext.P3 application preferred by the petitioner, if the same is received and pending, within two months, having regard to Ext.P6 judgment. The petitioner shall be afforded an opportunity of hearing before orders are passed as directed above. The hearing ordered in terms of this judgment can be held through video conferencing.