S.V.RAMAMURTHY Vs. SECRETARY

JUDGEMENT

(1.) The Writ Petition has been filed to seek a direction to the respondent for implementation of G.O.Ms.No.611, Home (Transport.III) Department, dtd. 25/8/2013. It is in regard to the installation of the meter in the auto-rickshaws so that person may not be cheated in terms of fare and auto-rickshaws should move on the meter reading.

(2.) The learned Advocate General appearing for the respondent, submitted that in compliance of the said G.O., action had been taken and presently, all the auto-rickshaws are having electronic meters, but it is without printers. Looking into the cost of the electronic meter with printers, it is not viable for the State for installing the same in the auto-rickshaws, but, the learned Advocate General submitted that all the auto-rickshaws are having electronic meters. It would be apart from the Global Positioning System (GPS), pursuant to the decision taken by the Government. It is further stated that the State is in the process of installing GPS or to make a consolidated equipment which may have meters with GPS. It may be available through the mobile application.

(3.) The learned Advocate General further submitted that, so far as the printer is concerned, that would not be workable, looking into the cost that has to be incurred by the State Government or auto-rickshaw holder. In any case, the compliance of the G.O. dtd. 25/8/2013 has been made. Accordingly, all the auto-rickshaw holders are charging amounts based on the meters installed on their auto-rickshaws.