J.S.Khehar, J. - (1.) Through the instant writ petition, the petitioner claims the issuance of a writ in the nature of mandamus so as to direct respondent No.1 i.e. the Secretary, Regional Transport Authority, Jalandhar, to dispose of the representation dated 28.12.2005 (Annexure P3), vide which the petitioner has sought framing of regular joint time table on Amritsar- Patti route after giving proper frequency of timings and running times to the existing operators..
(2.) Learned counsel for the petitioner states that the petitioner will be satisfied if the instant writ petition is disposed of by requiring respondent No.1 i.e. the Secretary, Regional Transport Authority, Jalandhar, to take a final decision on the aforesaid representation dated 28.12.2005 (Annexure P3).
(3.) In view of the above, without going into the merits of the CWP NO.4446 OF 2006 2 claim raised by the petitioner, 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 dated 28.12.2005 (Annexure P3) by passing a well reasoned speaking order within three months from the date of receipt of a certified copy of this order. Disposed of accordingly. Order dasti on payment of usual charges.;