Rakesh Kumar Vyas v. The State Of Madhya Pradesh

(VIJAY KUMAR SHUKLA) JUDGE

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE BEFORE

HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA

ON THE 9th OF FEBRUARY, 2022

WRIT PETITION No. 3363 of 2022

Between:- RAKESH KUMAR VYAS S/O SHRI RAJENDRA KUMAR VYAS , AGED ABOUT 52 YEARS, OCCUPATION: BUS OPERATOR SUVIDHA BUS SERVICE, STATION ROAD (MADHYA PRADESH)

.....PETITIONER (BY SHRI M.R. SHEIKH, ADVOCATE)

AND

1. THE STATE OF MADHYA PRADESH PRINCIPAL SECRETARY VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

2. THE REGIONAL TRANSPORT AUTHORITY INDORE DIVISION. INDORE. (MADHYA PRADESH)

.....RESPONDENTS (BY SHRI VALMIK SHAKARGAYEN, PANEL LAWYER )

(Heard through Video Conferencing) This petition coming on for orders this day, the court passed the following:

ORDER Counsel for petitioner submits that the present petition may be disposed of in the light of

the order dated 30th August, 2018 passed in WP No.7703/2018 (Waheed Khan Vs.

Transport Department.

Considering the aforesaid limited prayer, the present petition is disposed of with a

direction to the competent authority to consider and decide the application of the petitioner in

terms of the order dated 30th August, 2018 passed in the case of Waheed Khan (supra). It is

made clear that this Court has not expressed any opinion on the merits of the case.

VM

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