JAIPUR PURCHOON TRANSPORT UNION Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition is filed with the following prayers:-

(2.) At the outset, it is noted that the instant petition is preferred by the elected president of the petitioner no.1-Jaipur Purchoon Transport Union, whose main objective is to protect and promote the interest(s) of the member transporters and represent their cause to the Government, if and when the need so arises.

(3.) It is submitted by the learned counsel for the petitioner that on 27/7/2022, a notification was issued by the Secretary, Regional Transport Authority/Transport and Road Safety Department, Government of Rajasthan, Jaipur whereby a scheme called-The Rajasthan Transportation of Merchandise Goods in Stage Carriage and Contract Carriage Buses Scheme, 2022 (hereinafter, Scheme of 2022) was introduced in exercise of the powers conferred by Sec. 67(3) of the Motor Vehicle Act, 1988. In consonance with the title, the Scheme of 2022 encapsulates the rules and/or procedure qua the transportation of merchandise goods in stage carriage and contract carriage buses.