MEENA RANI Vs. BALRAM

JUDGEMENT

(1.) WE have heard learned counsel appearing for the applicant, who seeks permission to file Leave to Appeal against the judgment dated 15.12.2014, by which the writ petition filed by one Shri Balram was disposed of, taking notice of Clause 4 of the Reciprocal Transport Agreement between the Government of Rajasthan and Punjab, with regard to operations of the Stage Carriage on inter -state route between Rajasthan and Punjab. Learned Single Judge has, in the judgment giving rise to the Special Appeal, observed that if the Time Table for Hanumangarh to Abhore via Sadul Shahar route has not been finalized, Secretary to Regional Transport Authority is directed to issue the Time Table for stage carriage of private permit holders as well as State Transport Undertakings, after consultations, as contemplated in the Reciprocal Transport Agreement. Learned Single Judge directed that the exercise be completed within one month.

(2.) IT is admitted that the Time Table has not been revised so far, and that, the buses are being plied as per the old Time Table.

(3.) WE do not find that the order passed by learned Single Judge, has affected the rights, or has given any cause to file Special Appeal arising therefrom. If the Time Table is revised, in terms of the Agreement noted by learned Single Judge, and in which the rights of the applicant may be affected in any manner, he may have the cause to represent to the concerned Transport Authority, and thereafter, file a writ petition, in accordance with law.