ELDHOSE YACOB Vs. SECRETARY REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioner is a saved permit holder on the route Kanthalloor-Aluva as LS/OS. The permit is valid till 18/1/2020. The petitioner has submitted Ext.P2 application for renewal of permit. During the pendency of the application, the petitioner was issued with Ext.P3 temporary permit, which is valid till 21/6/2022. The petitioner submitted Ext.P4 application for further grant of temporary permit. According to the petitioner, in the light of the decision reported in Kerala State Road Transport Corporation v. Saju Varkey and Others [2018 (4) KHC 617], the maximum distance in Rule 2(OA) of the Kerala Motor Vehicles Rules, 1989 is not applicable to saved permit and he is entitled to get the temporary permit till orders are passed in the application for renewal. The grievance of the petitioner is that Ext.P4 application for temporary permit is not considered by the respondent.

(2.) Heard the learned Counsel for the petitioner and the learned Government Pleader.

(3.) In the facts and circumstances of the case and the submissions made across the bar and in the light of the dictum laid down in Saju Varkey (supra), there will be a direction to the 1st respondent to consider Ext.P4 application for temporary permit in respect of his stage carriage bearing Registration No.KL 68/A 3770 on the route Kanthalloor ' Aluva as LS/OS, within a period of ten days from the date of receipt of a copy of this judgment. Till orders are passed on Ext.P4, status quo as regards the operation of Ext.P3 temporary permit shall be maintained.