SUMA LALU Vs. SECRETARY, REGIONAL TRANSPORT AUTHORITY, KOTTAYAM

JUDGEMENT

(1.) The petitioner, who was granted with Ext.P1 temporary permit in the vacancy of a defaulted service on the route S.N.Puram-Kottayam via Kooroppda in respect of her stage carriage bearing registration No.KL-5/V-2963 for the period from 30.8.2017 to 29.12.2017, applied for re-issue of temporary permit. The petitioner is before this Court in this writ petition filed under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P2 order of the 2nd respondent dated 30.11.2017, whereby her request for re-issue of temporary permit for four months was declined mainly on the ground that by the judgment in W.P.(C)No.30359/2017 and W.A.No.993/2017, a Division Bench of this Court ordered that no temporary permit can be granted under Section 87(1)(a), (b) and (c) of the Motor Vehicles Act, 1988. The petitioner has also sought for other consequential reliefs.

(2.) Heard the learned counsel for the petitioner, the learned Senior Government Pleader for respondents 1 and 2 and also the learned counsel for additional 3rd respondent.

(3.) The sole issue that arises for consideration in this writ petition is as to whether any interference is warranted on Ext.P2 order of the 2nd respondent dated 30.11.2017, whereby the request made by the petitioner for re-issue of temporary permit stands rejected. Ext.P2 order reads thus ;