JAISON C.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) Claiming to be the General Secretary of Thrissur District Committee, Kerala Taurus Tipper Association, an association registered under the provisions of the Travancore Cochin (Literary, Scientific & Charitable Societies) Registration Act, 1955, petitioner herein has filed the instant public interest writ petition, for the following reliefs:

(2.) Earlier, petitioner approached this Court highlighting the practices followed by the Motor Vehicles Department vis-a-vis operators of transport vehicles. Here, he seeks to recall the continued functioning of the border check posts manned by the personnel of MVD, merely as a source of illegal gratification notwithstanding the substantive amendments made to the Motor Vehicles Act, 1988 and also the introduction of GST regime making redundant the continuation of such check posts.

(3.) Petitioner has submitted that there are 19 border check posts headed by Motor Vehicles Inspectors, established and functioning under the Motor Vehicles Department, within the State of Kerala. Petitioner has also brought to our attention Exhibit-P1 Circular No.12/2021 dtd. 16/6/2021 issued by the 3rd respondent/Transport Commissioner, and submitted that w.e.f 21/6/2021, the services of all the border check posts under the Motor Vehicles Department, Kerala would be connected to Parivahan Software System and will be made available online.