AMEY SITARAM SHIRODKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) By this Writ petition, the petitioner has challenged order dtd. 4/11/2020, issued by the respondent no.2-Mamlatdar rejecting the request of the petitioner for issuance of residence certificate for a period of 25 years.

(3.) It is submitted that the respondent no.2 passed the impugned order on the ground that the petitioner had failed to produce a copy of his passport. According to the petitioner, such insistence of producing a copy of the passport was unreasonable, particularly, when the petitioner had placed on record sufficient documents pertaining to his date of birth certificate, secondary school certificate and other such documents to show his continuous residence for a period of more than 25 years up to the year 2008. It is stated in the petition that the petitioner joined a bank at Dubai on 24/3/2008 and that he was working in the said capacity in Dubai till September 2019.