Ajeesh vs Secretary, Regional Transport Authority Kollam, Office Of The Regional Transport Officer, Civil Station, Kollam, Pin 682030

P.V.Kunhikrishnan, J

This writ petition is filed with following prayers:

i. To issue a writ of mandamus or any other appropriate writ, direction or order directing the respondent to consider and dispose Exhibit.P1 application submitted by the petitioner for revision of timings on the route Ayoor -Malayalapuzha with his stage carriage KL-58/T -8100, after affording an opportunity to the petitioner and interested operators, forthwith, or at any rate within a time limit to be fixed by this Hon'ble Court, in the interest of justice.

ii. To issue any other appropriate writ, direction or order which this Hon'ble Court deem fit in the circumstances of the case.

(SIC)

Petitioner is the holder of a regular permit conducting service on the route Ayoor – Malayalapuzha with settled set of timings issued on 05.09.2022. It is the case of the petitioner that after the introduction of timings to the other services there has arisen vacant set of timings on the route. It is stated in the writ petition that even though the petitioner submitted Ext.P1 request before the respondent for revision of timings in order to utilize the said timings, the same is not considered. Hence this writ petition.

Heard the learned counsel for the petitioner and the learned Government Pleader.

The counsel for the petitioner reiterated his contentions in the writ petition. The Government Pleader, on the other hand, submitted that there is no change of circumstances to consider Ext.P1. The counsel for the petitioner submitted that he will be able to establish before the respondent that there is change of circumstances. These are matters to be considered by the respondent in accordance to law. I do not want to make any observation about the same. Since Ext.P1 is pending, there can be a direction to the respondent to consider the same and pass appropriate orders in accordance to law.

Therefore, this writ petition is disposed of in the following manner:

The respondent is directed to consider and pass appropriate orders in Ext.P1, after giving an opportunity of hearing to the petitioner and other affected parties, as expeditiously as possible, and also in accordance to seniority.

The respondent will consider the question of convening the timing conference based on the submission of the petitioner regarding the change of circumstances.