LAWS(KER)-2010-11-226

ANNAMMA VARGHESE Vs. REGIONAL TRANSPORT AUTHORITY

Decided On November 08, 2010
ANNAMMA VARGHESE Appellant
V/S
REGIONAL TRANSPORT AUTHORITY Respondents

JUDGEMENT

(1.) THE petitioner is a regular permit holder operating an ordinary service on the route Wadakkancherry - Ayyanthole with the stage carriage bearing registration No.KL- 8/U 4032.

(2.) THE grievance of the petitioner is that the 3rd respondent who is granted with a regular stage carriage permit to operate on the route Vadakkanchery- Palakkad with vehicle bearing registration No.KL-8/AL 3274 as a limited stop fast passenger is illegally stopping on each and every stop fixed for ordinary services. Raising such grievances and making objections against the aforesaid alleged action on the part of the 3rd respondent, the petitioner has submitted Ext.P3 representation. THE grievance of the petitioner is that the respondents are not taking appropriate action on Ext.P3.