STATE OF KARNATAKA Vs. M L V CHANDRASHEKHARAMURTHY

JUDGEMENT

(1.) All these appeals are directed against the order of the learned single Judge made in writ petitions Nos. 1017 1019 and 2381 to 2383 of 1983 on 4th of March 1983. The first five appeals are by the STATE OF KARNATAKA and the Secretary to Government and Commissioner for Home Affairs, Government of Karnataka, Bangalore, (hereinafter referred to as ' the Home Secretary '). The next five appeals are by the Karnataka State Road Transport Corporation, Bangalore (here in after referred to as 'the Corporation') and the last five appeais are by a person who had made applications before the learned single Judge for being impleaded as a party in the writ petitions and whose applications have been rejected by the learned single Judge observing, however, that he was heard as an intervener.

(2.) In the course of this order, only the petitioners in the writ petitions are referred to as the respondents.

(3.) The corporation is a State Transport undertaking as defined in Sec. 68A of the Motor Vehicles Act, 1939, (hereinafter referred to as ' the Act '). The corporation published a draft scheme under Section 68C of the Act, popularly known as ' the Kolar Pocket Scheme. ' The said scheme was approved by the State Government on 10th of January 1968. The approved Scheme was duly published in the official gazette by the state government under sec. 68D (3) of the Act on 25th of January 1968. It was modified by the state Government under Section 68E (2) of the Act by a notification published in the Karnataka Gazette dated 11th of January 1980, by substituting a new item for existing item [d] in the schedule thereof.