Learned counsel for the respondent Karnataka State Road Transport Corporation has now placed on record another corrigendum issued on 19.09.2018 by the Managing Director BMTC rectifying the order issued on 17.09.2018.
It is difficult to appreciate that even though the corrigendum is signed on 19.09.2018, it continues to carry the date of 17.09.2018. Be that as it may In view of this corrigendum No.469A/2018, one of the issues, as raised in this petition, questioning the action of the respondents cancelling free bus pass travel to persons with blindness in Vajra (Volvo) Buses is taken care of and no other order is required in that regard.
Learned counsel for the petitioner has attempted to make submissions in regard to the other prayer that such facility may be provided for all the persons with 40% visual disability as per Section 2(r) of the Rights of Persons with Disabilities Act, 2016.
In regard to the said and other prayers, we leave it open for the petitioner to make appropriate representation to the authorities concerned for appropriate consideration.
W.P.No.34188/2018 It would be expected of the authorities to take a final decision in the matter at the earliest, preferably within four weeks of making the representation.
The writ petition stands disposed of accordingly.
Sd/- CHIEF JUSTICE Sd/- JUDGE CT:SK
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