May,19,2016:
Uber and Ola Taxis are charging fares as low as Rs.5 per km, affecting the livelihood of Auto Rickshaw Drivers.
Delhi Government got a dressing of sorts today when Delhi High Court ruled that it is for the Government to regulate and implement its own Notification & Laws and it is not the proper to rush to Courts for the same.
Justice Manmohan of High Court made the observations that on the issue of implementation of Official Notifications Courts cannot interfere each time. It is duty of the Government it alone has to do so.
While hearing a Petition filed by Auto drivers of Delhi complaining that the app-based Taxi Services providers Giants like Uber and Ola are charging much less than the fixed fare notified by Government.
"If it is complained that Autorickshaws or Taxis in Delhi are not charging fare properly as per Notified Rates, how can a we interfere in it same... This has to be looked into and ensured done by the Government itself. The State Government has full power to regulate and implement it's Rules,Regulations and Notifications" the Bench said.
Autorickshaw drivers pleaded that Taxis charging fares as low as Rs.5 per km is affecting their livelihood. Despite Govt. being fully aware this, Government is not doing anything to protect their financial interests.
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