VIRENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this order, I propose to dispose of two Civil Writ Petitions i.e. CWP No.9336 of 2020, titled as 'Virender Versus State of Haryana & others' and CWP No.9392 of 2020, titled as 'Kuldeep Versus State of Haryana & others', as in these cases, facts as well as issues involved are identical.

(2.) An order was passed by the Hon'ble Supreme Court in Civil Appeal Nos.556, 557 and 558 of 2020, according to which the applicant(s)/appellant(s) before the Hon'ble Supreme Court and/or any other eligible person could make application(s) to the concerned authority, if already not made, for registration and for grant of permit within one week from the date of the order. If such an application had been moved earlier or is now moved to the Competent Authority, the same were to be considered as per law expeditiously and in any case before 20.03.2020. According to the said order, the applications could not be submitted on or before 28.01.2020.

(3.) In pursuance to the said order dated 21.01.2020 of the Hon'ble Supreme Court, petitioners in these two writ petitions had submitted their applications through email on 27.01.2020 along with the copies of the bank drafts of Rs.25,000/-, which fact of receipt of those emails has not been disputed by the respondents. Petitioners, after the sending the said emails on 27.01.2020, send their applications in the physical form along with original bank drafts through courier on the same day, which were, as per the admitted facts, received in the office of the Additional Deputy Commissioner-cum-Secretary-cum-Member, Regional Transport Authority, Sonepat - respondent No.3, on 29.01.2020. The applications of the petitioners have been rejected on the ground that they have been received after 28.01.2020 in the physical form. The reason assigned for rejection of the said applications apart from they having been received on 29.01.2020 is that the applications received through emails which had been received by the Additional Deputy Commissioner-cum-Secretary-cum-Member, Regional Transport Authority, Sonepat - respondent No.3 on 27.01.2020, could not be verified with regard to the authenticity thereof within the stipulated time i.e. on or before 28.01.2020. It is, on these grounds, that the applications of the petitioners having been rejected leading the petitioners to approach this Court by way of these two Civil Writ Petitions i.e. CWP No.9336 of 2020 and CWP No.9392 of 2020.