TRENE PINTO Vs. SECRETARY, KARNATAKA STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioners in W.P. Nos. 1406-09/2016 have challenged the common order passed by the Karnataka State Transport Appellate Tribunal ('the Tribunal' for short) insofar as it relates to R.P.Nos.467, 468, 471 and 490 of 2015 dated 11.12.2015 wherein the Revision Petitions filed by the petitioners were dismissed confirming the assignment of timings to the service of the 2nd respondent on the route Nithalapadavu to Mulky and back and Mulky to Mallikatte and back vide Annexure-A.

(2.) The petitioner in W.P.No.14289/2016 has challenged the order passed by the Tribunal in R.P.No.466/2015 dated 11.12015, vide Annexure-B to the Writ Petition.

(3.) Since, common questions are involved and common order is passed by the Tribunal, these petitions are heard together and disposed of by this common judgment.