Madras High Court
R.Priyanka vs The Regional Transport Authority on 24 May, 2017
Author: M.V.Muralidaran
Bench: M.V.Muralidaran
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 24.05.2017
CORAM
THE HONOURABLE Mr.JUSTICE M.V.MURALIDARAN
W.P.(MD)No.9694 of 2017
and
W.M.P.(MD)No.7442 of 2017
R.Priyanka ... Petitioner
Vs.
1.The Regional Transport Authority,
Nagercoil,Kanyakumari District.
2.The Regional Transport Officer,
Nagercoil,Kanyakumari District. ....
Respondents
PRAYER : Petition is filed under Article 226 of the Constitution of India,
to issue a writ of Mandamus, directing the respondents to permit the
petitioner's Mini Bus to operate from Hindu College, Chettikulam Junction and
Vadasery Bus Stand bearing Registration No:TN-27-6163 as per the Transport
Commissioner's circular letter in R.No.90919/E2/2000 dated 29.11.2000 while
ply on the route Kottar Government Hospital to Karkadu forthwith.
!For Petitioner : Mr.H.Velavadhas
For Respondents : Mr.K.P.Krishnadas
Government Advocate
:ORDER
The petitioners seeks for a Writ of Mandamus Petition is filed under Article 226 of the Constitution of India, to issue a writ of Mandamus, directing the respondents to permit the petitioner's Mini Bus to operate from Hindu College, Chettikulam Junction and Vadasery Bus Stand bearing Registration No:TN-27-6163 as per the Transport Commissioner's circular letter in R.No.90919/E2/2000 dated 29.11.2000 while ply on the route Kottar Government Hospital to Karkadu forthwith.
2.The learned Government Advocate takes notice for the respondents. By consent, the writ petition itself is taken up for final disposal.
3.The learned counsel for the petitioner submitted that it would suffice if the representation of the petitioner's request transfer application is directed to be disposed of, on merits and in accordance with law, within a time frame to be fixed by this Court.
4.In view of the limited scope of the prayer, without going into the merits of the matter, respondents are directed to consider and dispose of the representation of the petitioner, dated 15.05.2017, on merits and in accordance with law, within a period of .......... weeks from the date of receipt of a copy of this order, after providing an opportunity of personal hearing to the petitioner.
5.With the above direction, the Writ Petition stands disposed of. Consequently, connected Miscellaneous petition is closed. No costs.
To
1.The Regional Transport Authority, Nagercoil,Kanyakumari District.
2.The Regional Transport Officer, Nagercoil,Kanyakumari District. .