PRINCIPAL SECRETARY TO GOVERNMENT Vs. RANJITH K.P.

JUDGEMENT

(1.) Ministry of Road Transport and Highways (hereinafter referred to as 'MORTH'), Government of India, by its Notification bearing No.GSR 594(E) dtd. 26/8/2021 as per Annexure-D introduced a new registration mark for new motor vehicles called Bharath Series (hereinafter referred to as "BH Series"), process of which would not require assignment of new registration mark, if the owner of the vehicle moves from one State to another. The said facility was made available on voluntary basis to defence personnel, employees of Central Government/State Government, Central/State Government Public Sector undertakings, private sector companies/organisation, which are having their offices in four or more States/Union Territories.

(2.) In furtherance to the said notification, the appellant No.2- Commissioner of Transport, Road Safety, Bengaluru, had issued a communication bearing No.TC/Regn.-1-PR-412/2021-22 dtd. 20/12/2021, as per Annexure-G to register new non transport vehicles of persons in the first phase, excluding private sector employees, under BH series registration.

(3.) Writ petitioners/respondent No.1 in both the appeals aggrieved by the aforesaid communication dtd. 20/12/2021 issued by appellant No.2 excluding registration of new non-transport vehicles of private sector employees under BH series, filed the present writ petitions.