AJIT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) Appellant, a resident of Bikaner, intended to engage in operation of a stage carriage in the State of Rajasthan.

(3.) Acting in pursuance of a notice dtd. 2/9/2015 issued by the Government of Rajasthan, applications for stage carriage permits were made by the appellant for three routes, viz. (i) Bikaner Suratgarh, (ii) Suratgarh Ganganagar and (iii) on the joint route, i.e., Bikaner Suratgarh and Suratgarh Ganganagar [ a combination of two routes with a total length of 263 km, listed at serial numbers 81 and 78 of the departmental notice dtd. 2/9/2015.]. The application for permit on the route Bikaner Ganganagar was rejected by the State Transport Authority [STA], Rajasthan, vide order dtd. 14/6/2016, on the ground that he has already been granted a permit. The route did not, however, find reflection in the order of the STA.