ARYAN MOTOR DRIVING SCHOOL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Issue notice of the writ petition to the respondents.

(2.) Shri S.R. Paliwal, Dy.G.C. has put in appearance in one of the Writ Petition No.15979/2018. Thus, he is directed to appear on behalf of the respondents in all identical matters which are listed today.

(3.) The petitioners herein are all Motor Driving Schools having licenses to operate under the Rules as they existed. The Government of Rajasthan introduced a new scheme titled as Motor Driving School Registration, 2018 (hereinafter referred as 'MDSR Guidelines, 2018'). All the licensed motor driving schools were required to comply with the modalities laid thereunder within a period of six months form the date of issuance of the policy so as to entitle them to continue their operations. The petitioners were issued notices to comply with the MDSR Guidelines, 2018 in the month of May, 2018, They have approached this Court through these writ petitions seeking extension of time so to ensure compliance of all the modalities of the policy. It is claimed that some of the modalities prescribed under the MDSR Guidelines, 2018 are pending approval at the end of the transport authorities and clarifications are awaited.