B.S.Chauhan, J. - (1.) This writ petition has been filed for enforcement of the Government Order dated 01.07.1999 (Annex. 1) by which the Chief Secretary of the State of U.P. has issued directions to all the District Magistrates and the Senior Superintendents of Police that bus stands for the private bus operators be fixed minimum at a distance of one kilometer from the respective roadways bus stand.
(2.) The writ petition has been filed by Shramik Samaj Kalyan Sangh, Pariwahan Nigam, U.P. through its Regional President pointing that the petitioner is a registered association and is aggrieved of non-compliance of the aforesaid Government Order by the District Magistrate and the Senior Superintendent of Police of the concerned districts and because of non-compliance thereof, the U.P. State Road Transport Corporation (hereinafter called the "Corporation") is suffering financial loss. The Corporation is taking action against its employees for fall of income, therefore, the petition deserves to be allowed and this Court must issue directions to the District Magistrates and the Senior Superintendents of Police to fix the bus stands of private bus operators according to the said Government Order.
(3.) We have heard Shri V.D. Dubey, learned Counsel for the petitioner, Shri Samir Sharma for the Corporation and learned Standing Counsel for respondents No. 1 to 4.;