PREETI DUBEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Siddharth Nandan, learned counsel for the petitioners and Sri Amit Manohar, learned Additional Chief Standing Counsel for the State-respondents.

(2.) This writ petition has been filed praying for the following reliefs:

(3.) In terms of the aforementioned prayers, the petitioners have sought to challenge the circular dated 21.01.2020 issued by the Transport Commissioner, U.P. whereunder directions have been issued for inspection of bus/sleeper coaches and to cancel their certificate of fitness in case the vehicles are found to be not in conformity with the prescribed standards. Grievance is also against the subsequent circular dated 14.2.2020 issued by the Additional Transport Commissioner Uttar Pradesh containing a direction that the registration of buses be made only where the bus/sleeper coaches are in conformity with AIS 052, AIS 119, AIS 139 and AIS 153 standards and upon completion of the particulars specified under Form 22-B. The notices dated 14.02.2020 issued to the petitioners by the Assistant Regional Transport Officer, Gorakhpur directing them to ensure that their sleeper coaches are in conformity with the specifications under Rules 136-A and 139 of the Uttar Pradesh Motor Vehicles Rules, 1998 ('the Rules, 1998'), within a period of fifteen days and to submit their vehicles for inspection failing which the certificate of fitness issued to them would be cancelled, have also been challenged.