SELVAKUMAR VINAYAKA Vs. REGIONAL TRANSPORT AUTHORITY AND SECRETARY

JUDGEMENT

(1.) The Petitioner is a stage carriage operator operating a stage carriage on the route Thiruvilwamala - Kozhikode (via) Pazhayannur, Chelakkara, Wadakkancherry, Viyyur, Thrissur, Poonkunnam, Keechery, Kunnamkulam, Edappal, Kuttipuram, Changuvetty, University as an ordinary service. Ext.P1 permit issued to the Petitioner to operate a stage carriage on the said route was valid till 8.3.2010. Even before the validity of the permit expired, the Petitioner submitted Ext.P2 application for renewal of the permit. Along with the said application he had also submitted Ext.P3 representation seeking classification of the service as a super fast service. The grievance voiced by the Petitioner in this writ petition is that though several months have passed after Ext.P2 application and Ext.P3 representation were submitted, till date orders have not been passed thereon though the concurrence of the sister Regional Transport Authorities have been obtained. In this writ petition the Petitioner seeks a direction to the first Respondent to pass final orders on Ext.P2 application and Ext.P3 representation within a time limit to be fixed by this Court.

(2.) Sri.P.M. Manoj, learned Government Pleader appearing for the Respondents submitted that the competent authority among the Respondents will take a final decision on Ext.P2 application and Ext.P3 representation expeditiously.

(3.) In such circumstances having regard to the fact that more than one year has passed after Ext.P2 application and Ext.P3 representation were submitted, I dispose of the writ petition with a direction to the competent authority among the Respondents to take a final decision on Ext.P2 application and Ext.P3 representation expeditiously and in any event within one month from the date of receipt of a certified copy of this judgment. Until such time the temporary permits being issued to the Petitioner shall be re-issued as and when applied for.