IN THE HIGH COURT OF DELHI AT NEW DELHI
  
  W.P.(CRL) 1426/2013
  
  SHEIKH ABDUL AZIZ
  
  ..... Petitioner
  
  Through: Ms. Manvi Priya, Advocate for
  
  Mr. Dayan Krishnan, Sr. Adv. (Amicus Curiae)
  
  
  
  
versus
  
  
  
  STATE NCT OF DELHI
  
  ..... Respondent
  
  Through: Mr. Saleem Ahmed, Standing Counsel a/w ASI Suraj Bhan, FRRO
  
  Mr. Ajay Digpaul, Adv for UOI
  
  
  
  CORAM:
  
   HON'BLE MR. JUSTICE S. RAVINDRA BHAT
  
   HON'BLE MR. JUSTICE VIPIN SANGHI
  
  
  
   O R D E R
  
   11.12.2014
  
  
  
  It is stated by learned counsel for the respondents that the
  petitioner has since been appointed as a security guard by Aggarwal
  Packers and Movers with effect from 24.11.2014. A copy of the
  appointment letter has been placed on record along with the proportionate
  salary slip, which is taken on record.
  
  Counsel appearing on behalf of the amicus submits that the
  directions with respect to the deposit of compensation, i.e. Rs.2 lacs
  and its monthly follow up have not been done. It is secondly urged that
  the respondents have also not indicated compliance with the previous
  order vis-a-vis, the appointment of a Welfare Officer and monthly
  reporting based upon his periodic assessment of the petitioner?s well
  being.
  
  
  This Court is of the opinion that the respondents should within two weeks ? nominate a Welfare Officer in coordination with the concerned
  agency, i.e. Department of Social Welfare, who shall thereafter visit and
  assess the petitioner?s well being, and furnish the necessary reports to
  the FRRO ? copies thereof shall be furnished to the learned amicus too,
  in addition to the petitioner. The supervision shall be made for a
  period of one year.
  
  In case of any difficulty, it is open to the petitioner to approach
  the Court in appropriate proceedings. Likewise, the compensation paid
  till date shall also be indicated in the form of a chart/statement to the
  FRRO along with a copy to the amicus. The balance, if any, out of the
  amount of Rs.2 lacs, may be appropriately kept in a fixed deposit receipt
  in the name of the petitioner, after duly ascertaining his views ? for
  such period of time as is suitable.
  
  Learned counsel for amicus has handed over draft suggestions in the
  form of draft guidelines to be taken into account while dealing with
  stateless individuals like the present petitioner. These shall be placed
  on record in W.P.(C.) No. 4663/2008.
  
  Likewise, the counsel appearing for the Union of India shall ensure
  that the same is transmitted to the FRRO as well as to the Ministry of
  External Affairs and the other concerned departments for due examination.
  
  This Court hereby records appreciation of the efforts of Mr. Dayan
  Krishnan, learned Senior Counsel who assisted the Court in these
  proceedings as amicus, as well as M/s. Aggarwal Packers and Movers, who
  came forward and offered employment to the petitioner.
  
  The writ petition is disposed of in the above terms.
  
  Order Dasti.
  
  
  
  
  
  S. RAVINDRA BHAT, J
  
  
  
  
  
  VIPIN SANGHI, J
  
  DECEMBER 11, 2014
  
  sr
  
  $ 3.