Haskar vs Secretary, Regional Transport Authority

Admit. The Government Pleader takes notice for the Respondent. The Writ petition has been filed, praying for a direction to the respondents to

comply with Exhibit P3 judgment of the Tribunal and to pass final orders by circulation invoking Rule 130 of the Kerala motor vehicles Rules.

The petitioner, who is an existing stage-carriage operator, operating service on the route Chalikkal-Manjeri, had applied for variation of the permit

by curtailing the trip between Nilambur-Manjeri and including a trip to the Appankavu colony. The 1st respondent considered the application at the

meeting held on 07.01.2020 and rejected the same. The petitioner took up the matter with the State Transport Appellate Tribunal and the Tribunal by

Exhibit P3 judgment allowed the appeal, set aside the order of the 1st respondent and directed the 1st respondent to reconsider the application for

variation taking into consideration the report submitted by the enquiry officer who had stated that the variation is beneficial to the travelling public.

Even though in Exhibit P3, the Tribunal had directed issuance of orders within 2 months, the grievance of the petitioner is that no orders have so far

been issued.

In the light of the limited prayer that has been made in the writ petition, it is ordered that the 1st respondent shall pass orders on the application

submitted by the petitioner for variation, having due regard to Exhibit P1 report and the directions contained in Exhibit P3 judgment of the Tribunal,

within one month from the date of receipt of a copy of this judgment. The final orders shall be issued if necessary, by circulation as provided in Rule

130 of the Kerala Motor Vehicles Rules. The Writ petition is disposed of as above.