E.A. George, Elavumkudiyil House, Kothamangalam vs The Secretary, Regional Transport Authority, Idukki, Pin- 685 602

K. Surendra Mohan, J.—The petitioner, a stage carriage operator, complains that though he has been granted a regular permit as per Ext.P1 on 14.02.2012, the timings thereof have not been settled and the same has not been issued till date. It has been directed in Ext.P1 that the grant of the permit shall be subject to the settlement of timings. The petitioner complains that the timings of other permits granted to similar operators have already been settled. The learned Government Pleader on instructions submits that a Timing Conference would be held to settle the timings of the petitioner''s service, without further delay. In the above circumstances, this Writ Petition is disposed of directing the respondent to convene a Timing Conference for the purpose of settling the timings of the petitioner pursuant to the permit granted as per Ext.P1, to settle the timings of the petitioner''s service, and to issue the permit to him, as expeditiously as possible and at any rate within a period of four weeks from the date of receipt of a copy of this judgment.