- (1.) THIS petition has been filed with the following prayer:- THIS Hon'ble court may kindly be pleased to issue an appropriate writ, direction or order to direct to respondents to fix the time table for plying the vehicles as per the agreement dated 12-9-2008 and before fixing the time table joint meeting of transport authorities of both the States should be hold and hearing should be given to the petitioner as well as interested operators, and further not to revise the Time Table without holding joint meeting of the Hariyana Transport Department as per the agreement dated 12-9-2008 for the petitioner vehicle to operate the vehicle over the route Hanumangarh to Sirsa and other routes which are falling under the agreement dated 12-9-2008.
(2.) HEARD learned counsel for the parties and carefully perused the relevant material on record. Learned counsel for the petitioner took me through reciprocal Transport Agreement between Government of Rajasthan and Government of Haryana and contended that the Time Table of Reciprocal Transport Agreement is required to be fixed by the Secretary to Regional Transport Authority of both the Government of Rajasthan as also Haryana. Time Table has yet not been finalized as per the Agreement having taken place between the parties and as such the directions to both Secretary to Regional Transport Authority may be given with regard to fixing the Time Table. Clause 4 of the Reciprocal Transport Agreement Between the Government of Rajasthan and Haryana envisages that Reciprocal Transport Agreement with regard to operations of stage carriage on inter-state route between Rajasthan and Haryana shall be as per Annexure-5 ?1? and ?2? sub-clause (iii) of clause 4 further envisages that the time Table for stage carriages for private permit holders as well as State Transport Undertaking shall be fixed by the concerned Secretary to Regional Transport Authority, after mutual consultation. In view of above agreement, if the Time Table for the Hanumangarh Sirsa route has yet not been finalized Secretary to Regional Transport Authority of both the Governments are directed to issue after consultation the Time Table for stage carriage of private permit holders as well as State Transport Undertakings as contemplated in the Reciprocal Transport Agreement between the Government of State of Rajasthan and Haryana. The exercise be completed within a period of one month from the presentation of a certified copy of this order. In view of above, the writ petition is disposed of. ;