SALIM Y.S. Vs. THE SECRETARY

JUDGEMENT

(1.) The petitioner is a regular stage carriage permit holder operating on the route Kadakkal -Ayoor via Chunda for the last 13 years, now with a stage carriage bearing No.KL -2/R -2925, which was replaced to the vehicle KL -2/N -5664. The grievance of the petitioner is that regular stage carriage permits on the route Ayoor -Kallara, Kallara -Chadayamangalam, Kadakkal - Kallara and Kadakkal -Kayamkulam with respect to the stage carriages bearing Nos.KL -24/J -1161, KL -24/H - 5373, KL -3/J -7477 and KL -24/J -7216 respectively, are being processed and considered by the respondent. According to the petitioner, all services sought only two or three trips via petitioner's route, that too sought for the existing alleged vacant timings which were requested to be given to the petitioner as one of the agenda item came up for consideration in respect of the route Ayoor -Kallara via Chunda.

(2.) The petitioner objected those timings, since the alleged vacant timings are entirely granted to the petitioner being the senior operator. The petitioner filed Ext.P4 objection to the timing proposed by the aforesaid stage carriage operators. The timing conference is scheduled to be held on 8.12.2015 and 17.12.2015 respectively. The apprehension of the petitioner is that if the time revision is effected as requested by the aforesaid operators, that will obviously affect his interest and being a senior operator in the route since the last more than 13 years, the respondent is liable to safeguard his interest in priority to the interest of others, according to the petitioner.

(3.) Aggrieved by the timing revision proposed by the aforesaid stage carriage operators, the petitioner filed Ext.P4 objection. This writ petition is filed seeking a direction to the respondent to consider his objection also in the timing conference scheduled to be held under Ext.P3.