A plea has been filed before the Telangana High Court challenging the Government Order providing free travel on public transport exclusively to females, including transgenders as it is ultra vires to the Road Transport Corporation Act, 1950, and Article 15 of the Constitution.
The plea has been placed before the division bench, comprising Chief Justice Alok Aradhe and Justice Anil Kumar Jukanti.
The Bench made the perusal of the plea and expounded that he petitioner himself has stated in the writ petition that he is personally aggrieved by the decision taken by the State Government vide G.O.Ms.No.47 dated 08.12.2023 which provides for free travel to women in the buses run by the Telangana State Road Transport Corporation.
Therefore, the Bench directed the office to register the plea as writ petition.
Case Details
Case:- W.P.(PIL) No.6 of 2024
Judge: Chief Justice Alok Aradhe and Justice Anil Kumar Jukanti.
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