J.S. Khehar, J. - (1.) Through the instant writ petition, the petitioner has sought the issuance of a writ in the nature of mandamus, requiring respondent No.1 to take a final decision on the representation dated 26.5.2005 (Annexure P5) wherein the petitioner has contested the operation of buses, as well as, the alleged illegal adjustment of the time table on provisional basis. Notice of motion.
(2.) On our asking, Mr. Ashok Aggarwal, Additional Advocate General Punjab, accepts notice on behalf of the respondents. Learned counsel for the respondents states that he has no objection to the disposal of the instant writ petition in terms of the prayer made by learned counsel for the petitioner.
(3.) In view of the above, we consider it just and appropriate to dispose of the instant writ petition by directing respondent No.1 i.e. the Secretary, Regional Transport Authority, Jalandhar, to take a final decision on the representation of the petitioner dated 26.5.2005 (Annexure P5), by passing a well reasoned speaking order within one month from the date of receipt of a certified copy of this order.;