- (1.) THIS writ petition has been filed by the petitioner in public interest stating that there is no public transport system operating in the city of Ranchi which is a great inconvenience to the citizens of Ranchi. It has therefore, been prayed that a public transport system should be evolved in the city of Ranchi to facilitate public commutation.
(2.) WE find substance in this plea and hence, we have heard learned Advocate General in this matter, as notices were issued to the State as also to the Municipal Corporation which has the statutory duty to operate the public transport system. In response to the show cause notice, it was submitted by the Advocate General that the operation of the public transport system is a duty of the State as also the statutory duty of the Municipal Corporation which has been accepted by the counsel for the Municipal Corporation who has relied upon provisions of Section 63(OO) of the Municipal Act for this purpose.
(3.) WE are happy to know that in addition to the State, the Municipal Corporation also has the responsibility to operate the public transport system. At the same time, we are distressed to notice that in spite of two bodies which are responsible to operate the public transport system, they have not yet started the public transport system, although the State of Jharkhand came into existence on 15th November, 2000.;