JAIN TRAVELS Vs. UOI

JUDGEMENT

(1.) This appeal is directed against the order dated 10th August, 2007 passed by the learned Single Judge dismissing the writ petition of the appellant on the ground that the contentions raised by the appellant/writ petitioner are devoid of merit.

(2.) By filing the aforesaid writ petition, the petitioner had challenged the conditions imposed by the Railways as a part of the licence issued to him. The aforesaid conditions stated to have been imposed by the Railways require each agent to wear a yellow armband with letters RTSA in red colour written thereon.

(3.) The appellant herein is a Railway Travellers' Service Agent and has been granted a licence. A scheme was finalized by the Supreme Court wherein in addition to other conditions, it is stipulated that the Railway Traveller's Service Agent shall carry an identity card with a photograph countersigned by the competent authority for purchase of tickets and for making reservation.