SUDESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petition has been filed on the following substantive prayers:

(2.) IN reply, the Respondents have taken the following stand vide paras 6 to 13on merits:

(3.) IN view of the above, the petition is allowed. Consequently, Annexures PE, dated 24.2.2010 and Annexure, P -F dated 06.01.2011 are quashed with a direction to Respondent No. 2 to re - consider the case of the Petitioner for renewal/modification of route permits issued in his favour vide letter Annexure PA, dated 14.10.2002, subject to availability of routes as on now, within a month from the date of production of copy of this judgment by the Petitioner or in its next meeting, whichever is earlier, after affording him an opportunity of being heard, if so desired.