ANNAMMA VARGHESE Vs. SECRETARY REGIONAL TRANSPORT

JUDGEMENT

(1.) Appellant/petitioner is an operator of stage carriage services. W.P.(C).No.15452 of 2006 had been filed pointing out that there was discrepancy in the allotment of running time to the second respondent and the representation submitted before the Secretary, Regional Transport Authority, Thrissur therefore should be directed to be examined urgently. The learned single Judge had held that as statutory Revision was the proper remedy the writ petition was not maintainable. This judgment is under challenge.

(2.) Counsel for the appellant submits that the timings as such is not objectionable as in vogue, but a slight alteration alone might be required and the time for filing a revision has expired.

(3.) However, any tinkering with the timings normally could be carried out by the revisional authority, and a re- examination may amount to a review, which might be objectionable. Therefore, we decline to interfere in the matter, and it will be appropriate that the petitioner approach the revisional authority. If an application for condonation of delay is filed, it should be duly considered on merits. The writ appeal is disposed of as above.