J BALARAMI REDDY Vs. SECRETARY REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) Earlier the Regional Transport Authority on 26.5.92 granted a permit for a town services route to ply the bus from D. S. R. Government Head Quarters Hospital, Nellore to Leguntapadu village via Venkateswarapuram, Milk Dairy, Leguntapadu Cross Roads through Peddepadugupadu GNT Road. While so, according to the complainants, the Secretary, Regional Transport Authority without looking into the convenience of the public, varied the route for including three more halts, that is, Polytechnic College, Kovur and Inamadugu cross roads between the two terminals. Complaining that the said variation is not in public interest and is causing considerable delay in passengers reaching Leguntapadu village on account of the fact that there were three railway level crossings, the above complaint is filed to direct the respondents not to deviate from the original route of town service No.36 and not to connect the Polytechnic College and Kovur Inamadugu cross-roads.

(2.) Notice was served on the respondents by the District Forum, but according to the order, they did not appear.

(3.) The District Forum held that by virtue of variation by the respondent No.1 that the bus should pass through Polytechnic College, Kovur, Inamadugu Cross-roads and as it has to pass through the railway level crossings and naturally on account of the heavy traffic on the railway track, it will result in the delay of the bus reaching the destination. It further held that the respondents have not stated how the revised route is beneficial to the passengers and why it was diverted by the respondent No.1. It accordingly gave direction sought for in the complaint directing that the bus should ply on the original route before the variation.