Sukhwinder Singh vs State of H.P. and Others

Kurian Joseph, C.J.—The petition has been filed with the following prayers:

(i) Directing respondents to allow the petitioner to ply his bus in accordance with time table already issued in his favour, which is valid upto 31.12.2010 qua his bus No. HP-23A-1786, being plied by him as per route permit such as (a) Ghumarwin - Barian via Sunhani-Berthin - Deothsidh -Koshriyan - Talai - Jaddu - Mafraon = 1RT, (b) Ghumarwin - Sundernagar via Ghagas = 1RT, (c) Ghumarwin - Berthin via Sunhani = 1RT, and further directions be issued to respondent No. 4 to countersign the time table, Annexure P-2.

(ii) Respondents be restrained from changing the time table of the petitioner''s bus No. HP-23A-1786, which time table has already been reissued upto 31.12.2010.

(iii) Directing the respondents to consider the representation of the petitioner Annexure P-4, within a time bound period and take appropriate steps, in accordance with provisions of Motor Vehicle Act, 1988 (as amended upto date).

According to the petitioner, the time schedule is valid upto 31.12.2010 as can be seen from Annexure P-2. However, the same has not been countersigned by the 4th respondent. The learned Counsel for the petitioner submits that Annexure P-4 is pending before the 4th respondent. There will be a direction to the 4th respondent to take appropriate action in accordance with law on Annexure P-4 in light of Annexure P-2 within one week from the date of production of the copy of the judgment along with copy of the writ petition by the petitioner. The petition is disposed of, so also the pending application, if any.

Copy dasti.