TELANGANA YUVA SHAKTI Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) THE petitioner - political party is represented by its President, who appears in person. In terms of our earlier order, he has produced relevant document to show that he is the office bearer of petitioner and the said document is taken on record.

(2.) THIS writ petition has been filed to challenge State name in numerical as TS instead of TG for registration of the motor vehicles after separation of former State of Andhra Pradesh and formation of the Government of Telangana, under the provisions of the Andhra Pradesh Reorganisation Act, 2014 (hereinafter referred to as Act 2014). The aforesaid symbol is intended to be used on the motor vehicles, which are required to be registered by Transport Department of the State of Telangana.

(3.) LEARNED Government Pleader for Transport appearing for the State of Telangana, on the other hand, contends that the aforesaid symbol TS has been issued by the impugned notification in exercise of power under Section 41(6) of the Motor Vehicles Act, 1988 (for short, Act 1988) read with the notification of the Government of India. In exercise of powers conferred under the aforesaid Act 1988, the Central Government on 9.6.2014 has issued a notification. In the said Notification dt.9.6.2014 it is clearly mentioned that in the serial No.29A relating to the State of Telangana, the entry TG shall be substituted with TS. The aforesaid notification issued by the Central Government is sought to be implemented. However, he contends that this change of TG to TS is not illogical or irrational within the concept of Article 14 of the Constitution of India, since the letters TS denote Telangana State. Therefore, any symbol which is sought to be adopted by the Government, if not irrational, cannot be scrutinized by this Court that it is wholly irrational.