Chattisgarh High Court
Bharat Singh Rajput vs State Transport Authority ... on 10 October, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 2852 of 2018
• Bharat Singh Rajput S/o Late Shri J.S. Rajput, Aged About 60
Years Occupation Bus Operator, R/o Sanjay Chowk, Pendraroad,
District Bilaspur Chhattisgarh
---- Petitioner
Versus
• State Transport Authority Chhattisgarh Indravati Bhawan, Raipur,
District Raipur Chhattisgarh
---- Respondent
For Petitioner Shri S. K. Bajpai, Advocate For Respondent-State Ms. Astha Shukla, PL Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 10/10/2018
1. Grievance of the petitioner is that he has moved an application before the respondent on 29.01.2018 for change of timing in Staet Carriage Permit No.CG/STA/45-2011, which is pending consideration.
2. Without commenting upon merits of the case, if there is an application filed by the petitioner, the same has to be decided within a reasonable time.
3. Considering that the period of 60 days has already elapsed, it would be appropriate to direct respondent authority to decide the petitioner's application within a period of 30 days from the date of receipt of copy of this order.
4. Accordingly, the writ petition is disposed of.
Sd/-
Prashant Kumar Mishra Judge Nirala