ASANSOL MINI BUS ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petitioner nos.1 and 3 are Bus and Minibus Operators ' Associations and the other petitioners are the respective Secretaries thereof. The writ petition has been filed seeking the operators ' right/authority in the matter of determination, fixation and/or regulation of fares and freights of stage carriages, in a manner proportionate to hike of the market price of fuel prevailing at the relevant point of time.

(2.) Learned counsel for the petitioner argues that the respondent-Authorities ought to ensure that the structure of the Bus fares bears a parity with the fuel price.

(3.) With the recent hike infuel prices, it is alleged that the petitioners are on the verge of being out of business. It is argued that heavy loss is being suffered by the Associations on a day-to-day basis in view of the rising fuel prices, which is not being matched by an equal rise in the fare structure.