RAVINDER SINGH Vs. SECRETARY REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) Through the instant writ petition, the petitioners claim the issuance of a writ in the nature of mandamus so as to direct the respondent i.e. the Secretary, Regional Transport Authority, Jalandhar, to dispose of the representation dated 8.8.2005 (Annexure P2), vide which the petitioner have sought grant of tempo permits on Hoshiarpur to Killa via Chauni Kalan, Bithgarh, Manan, Chagran route.

(2.) Learned counsel for the petitioners states that the petitioners will be satisfied if the instant writ petition is disposed of by requiring the respondent i.e. the Secretary, Regional Transport Authority, Jalandhar, to take a final decision on the aforesaid representation dated 8.8..2005 (Annexure P2).

(3.) In view of the above, without going into the merits of the claim raised by the petitioner, we consider it just and appropriate to dispose of the instant writ petition by directing the respondent i.e. the Secretary, Regional CWP NO.4476 OF 2006 2 Transport Authority, Jalandhar, to take a final decision on the representation dated 8.8.2005 (Annexure P2) by passing a well reasoned speaking order within three months from the date of receipt of a certified copy of this order. Disposed of accordingly. Order dasti on payment of usual charges.