Om Prakash and Vijay Prakash Goel, JJ. - (1.) BY an order dated 13.10.1995 which is reproduced in a letter, Annexure 5 to the writ petition, the Commissioner, Kumaun Man -dal, respondent No. 2 is said to have granted licences to applicants for plying Rickshaws. The contention of the petitioner is that in view of a circular dated 10.4.1967, Annexure -2 to the writ petition, priority while granting licences to Rickshaw pullers, is to be given to co -operative societies of the rickshaw pullers.
(2.) THE grievance of the petitioners is that by impugned order dated 13.10.1995, licences have been granted by the Commissioner to the individuals in violation of the aforesaid circular. Aggrieved, the petitioner society made a representation dated 4.11.1995, Annexure -6 to the writ petition challenging the grant of licences to individuals, which is said to be still pending. Upon hearing the parties, the petition is disposed of finally directing the Commissioner, respondent No. 2 to decide the aforesaid representation of the petitioner after giving an opportunity of being heard to the persons whom licences have been granted by the impugned order, if possible within two months from the date a certified copy of this order alongwith copy of the aforesaid representation is produced before him by the petitioners.;