CHINNAMMA SKARIA Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner, learned Government Pleader for respondents 1 & 2 and learned counsel for the 3rd respondent. Notice to the 4th respondent is dispensed with.

(2.) THE writ petition is filed seeking to quash Ext.P6 order of the State Transport Appellate Tribunal in MVARP.No.254/2012 dated 10.8.2012, directing to allot 6:55 am/6:58 am departure time from Kalady for the 3rd respondent's service on the route Kalady-Aluva for the vehicle KL-7-AV-4363 and for other incidental reliefs.

(3.) THE petitioner is aggrieved by the direction issued by the Tribunal allotting the 3rd respondent a departure time of 6:55 am or 6:58 am from Kalady. Ext.P3 order was passed by the 2nd respondent after hearing all the parties including the petitioner. The said order was set aside by the Tribunal. The petitioner is aggrieved by the order to the extent of allotting the departure time to the 3rd respondent. In the facts and circumstances of the case, the Tribunal could have remanded the matter to settle the timings after hearing the parties without directing to allot departure time to the 3rd respondent.