Himachal Pradesh High Court
Pawan Thakur vs . State Of H.P. & Ors. on 18 March, 2026
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Pawan Thakur Vs. State of H.P. & Ors.
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CWP No. 10304 of 2025 18.03.2026 Present: Mr. Kulwant Singh Katoch, Advocate, for the petitioner.
Mr. Raj Negi, Deputy Advocate General, for respondents No. 1 and 2-State.
of Mr. Piyush Agnihotri, Advocate, vice Mr. Dheeraj K. Vashisht, Advocate, for respondents No.3 and 4.
Mr. Narender Thakur, CGC, for respondent No. 5. rt In sequel to order passed on the previous date, learned CGC has placed on record a communication dated 12.03.2026 sent by the Ministry of Road Transport & Highways (Transport Section), Government of India, to the Additional Chief Secretary (Transport), Department of Transport, Government of Himachal Pradesh, Shimla, whereby it has been communicated that the Central Government has accorded approval to the H.P. Transport Service of the State Transport Undertaking Scheme, 2025 in respect of the inter-
State routes under the proviso to Section 100(3) of Chapter VI of the Motor Vehicles Act, 1988.
Learned CGC has also placed on record instructions dated 16.03.2026 received from the Ministry of Road Transport & Highways (Transport Section), Government of India, wherein approval accorded to the draft Scheme, 2025 of the State has been reiterated, with further ::: Downloaded on - 19/03/2026 20:31:30 :::CIS submissions that the representation of the petitioner has been specifically addressed to the Transport Department of .
Himachal Pradesh and, therefore, no further action is required to be taken on behalf of the Ministry of Road Transport & Highways (Transport Section), Government of of India. Rather, further action on the representation of the petitioner has to be taken by the State Transport Department of Himachal Pradesh.
rt In view of the above, the matter is adjourned with directions to respondents No. 1 and 2 to consider and decide the representation by passing a speaking and reasoned order within two weeks positively and place the same on record on the next date.
List the matter for consideration on 21.04.2026.
(Vivek Singh Thakur) Judge (Ranjan Sharma) Judge 18th March, 2026 (Shamsh Tabrez) ::: Downloaded on - 19/03/2026 20:31:30 :::CIS