K GANAPATHI KAMATH Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) IN these writ petitions, the challenge is to the common judgment dated 29-1-2010 (Annexure-H) passed by the Karnataka State Transport Appellate Tribunal, Bangalore in appeal Nos. 599 to 604/2009 and other connected appeals.

(2.) I have heard Sri S.Vijayashankar, learned Senior counsel appearing for the petitioners and Sri S. Prakash Shetty, learned counsel appearing for respondent No.2 and perused the impugned judgment at Annexure-H.

(3.) IT is relevant to refer to the relevant portion of the notification dated 1-6-2006 which withdrew the earlier modification; it reads as follows: