K.K.VIJAYAN Vs. SECRETARY

JUDGEMENT

(1.) The petitioner is a stage carriage operator on the route Pazhampalakkode-Palakkad with stage carriage bearing registration No.KL-10/R-2272. He has submitted Ext.P1 request for revision of his own timings, which was last settled in the year 2009. The 2nd respondent is another stage carriage operator, who preferred an application for revision of timings of his service, on 27.10.2018. According to the petitioner, the timing suggested by the 2nd respondent is almost the same timings of the petitioner's service. Based on the request made by the 2 nd respondent, a timing conference is scheduled to be held on 14.08.2019, as evidenced by Ext.P4. The petitioner submitted Ext.P5 objection dated 08.08.2019 and thereafter, moved this Court in this writ petition seeking a writ of mandamus commanding the 1 st respondent Secretary of the Regional Transport Authority, Palakkad to consider Ext.P5 objection made by the petitioner requiring to consider his request for revision of timings on the route Pazhampalakkode-Palakkad in respect of stage carriage bearing No.KL-10/R-2272 which was scheduled to be held on 18.07.2019 and adjourned indefinitely, in the timing conference scheduled to be held on 14.08.2019 or in the alternative defer the timing conference dated 14.08.2019 to a date on which both request of the petitioner as well as the 2 nd respondent can be considered simultaneously. The petitioner has also sought for a writ of mandamus commanding the 1 st respondent to consider the objection made by the petitioner in the timing conference scheduled to be held on 14.08.2019 as relating to stage carriage carriage bearing registration No.KL-13/N-3339 covered by permit on the route Peringottukurissi-Palakkad.

(2.) The learned counsel for the petitioner would confine the relief sought for in this writ petition as one directing consideration of Ext.P5 objection in the timing conference scheduled on 14.08.2019.

(3.) Heard the learned counsel for the petitioner and also the learned Government Pleader appearing for the 1 st respondent. Considering the nature of relief proposed to be granted, service of notice on the 2 nd respondent is dispensed with.