JOSE A THAYIL Vs. SECRETARY REGIOANAL TRANSPORT

JUDGEMENT

(1.) The petitioner who is an existing stage carriage operator on the route Kottayam - Cherthala filed this writ petition seeking issuance of a writ of mandamus commanding the respondent to consider Ext.P5 application for revision of timings in respect of his stage carriage bearing registration No.KL-5 Z 6118. As per Ext.P1 the timings in respect of the said vehicle were settled. Aggrieved by the same, the petitioner took up the matter in revision as M.V.A.R.P.No.294 of 2009. As per Ext.P3, the State Transport Appellate Tribunal allowed the said revision petition and set aside Ext.P1 order. A further direction to resettle the timings after affording an opportunity to the petitioner and all other concerned stage carriage operators was also issued as per Ext.P3. As per Ext.P4, this Court directed the respondent to comply with the directions in Ext.P3 order. In compliance with the said direction, according to the petitioner, a timing conference was scheduled to be held on 2.11.2010. However, the same was adjourned and it is now scheduled to be held on 10.11.2010.

(2.) The apprehension of the petitioner is that the matter may again be adjourned and in which event it would cause expiable loss and hardships.

(3.) Even according to the petitioner, in terms of Ext.P3 order and Ext.P4 judgment a timing conference has been scheduled to be held on 10.11.2010. In terms of the specific directions in Exts.P3 and P4 the respondent is bound to conduct timing conference in terms of Ext.P3 and resettle the timings in accordance with the directions in Ext.P3. Therefore, this writ petition is disposed of with a direction to the respondent to resettle the timings in respect of the petitioner's vehicle bearing registration No.KL-5 Z 6118 in the light of the directions in Ext.P3 on 10.11.2010.