RAMESH KAMAL Vs. STATE OF H.P.

JUDGEMENT

(1.) On 7/6/2022, the Principal Secretary (Transport) to the Government of Himachal Pradesh addressed a communication to the Managing Director, Himachal Road Transport Corporation (HRTC), Shimla with regard to approval of the government to allow 50% concession to women passengers in fare in HRTC ordinary buses w.e.f. 1/7/2022 for Intra-State routes with certain conditions, text whereof reads as under:-

(2.) The petitioner, who is a private transport operator, aggrieved by the aforesaid communication/notification of the State, has filed the instant petition for grant of the following substantive reliefs:

(3.) Before proceeding any further, it needs to be noticed that the instant petition was initially filed on behalf of Himachal Niji Bus Operators' Sangh and after hearing arguments, the judgment was reserved on 1/9/2022, however while dictating the judgment, particulars of the petitioner and its locus standi was found to be more than wanting and, therefore, the matter was listed for re-hearing.