Aneeshkumar vs Secretary

P.V.Kunhikrishnan, J

The writ petition is filed with the following prayer:

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 making necessary changes in the timings of his service on the route Kulathupuzha – Varkala in respect of vehicle KL-24-Q-4008, after affording an opportunity to the petitioner and interest operators, within a reasonable time limit to be fixed by this Honourable Court, in the interest of justice.

The petitioner submitted Ext.P1 request for revision of his own timing. The petitioner is an existing operator operating on the route Kulathupuzha – Varkala in respect of vehicle KL-24Q-4008.

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

After hearing both sides, I think this writ petition itself can be disposed of directing the respondent to consider Ext.P1 as expeditiously as possible.

Therefore, this writ petition is disposed of with the following directions:

There will be a direction to the respondent to consider and pass appropriate orders in Ext.P1 as expeditiously as possible and also as per seniority